Punjab-Haryana High Court
M/S Little Bee Impex vs Commissioner Of Income Tax on 19 May, 2014
Bench: Ajay Kumar Mittal, Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 5284 of 2014
Date of decision: 19.05.2014
M/s Little Bee Impex, Ludhiana .....Petitioner
versus
Commissioner of Income Tax, Ludhiana and another ....Respondents
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE JASPAL SINGH
Present:- Ms. Radhika Suri, Sr. Advocate with
Ms. Rinku Dahiya, Advocate,
for the petitioner.
Ms. Savita Saxena, Advocate,
for the respondents.
*****
AJAY KUMAR MITTAL, J.( Oral) Learned counsel for the appellant states that the order of attachment of the accounts of the petitioner vide Annexure P-1 has since been withdrawn and, therefore, the writ petition has become infructuous.
2. In view of the above, the present petition is disposed of as infructuous.
(AJAY KUMAR MITTAL) JUDGE (JASPAL SINGH) JUDGE May 19, 2014 sonika Sonika 2014.05.21 10:38 I attest to the accuracy and integrity of this document Chandigarh