Delhi High Court - Orders
Nirja Jain vs Income Tax Officer - Ward 69(1) Delhi & ... on 6 March, 2020
Author: Vipin Sanghi
Bench: Vipin Sanghi, Sanjeev Narula
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9730/2019 and C.M. No. 40132/2019
NIRJA JAIN ..... Petitioner
Through: Mr. Arjun Jain and Ms. Anushree
Narain, Advs.
versus
INCOME TAX OFFICER - WARD 69(1) DELHI & ANR.
..... Respondents
Through: Mr. Zoheb Hossain, Senior Standing
Counsel for Revenue.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.03.2020 Counsel for the respondent states that the proceedings against the petitioner under Section 147/148 of the Income Tax Act have since been dropped. In this regard, he has tendered in Court the communication dated 20.09.2019 issued to counsel for the respondent. The said communication is taken on record.
In view of the aforesaid, this petition has become infructuous. Dismissed as infructuous.
VIPIN SANGHI, J SANJEEV NARULA, J MARCH 06, 2020 N.Khanna