Punjab-Haryana High Court
Payu Payments Pvt Ltd vs Acit, Circle 3(1), Gurgaon And Others on 5 July, 2023
Author: Ritu Bahri
Bench: Ritu Bahri
Neutral Citation No:=2023:PHHC:084328-DB
2023:PHHC:084328-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.5086 of 2023 (O&M)
Date of decision: 05.07.2023
PayU Payments Private Limited
.....Petitioner
Versus
Assistant Commissioner of Income Tax and others
....Respondents
CORAM:HON'BLE MS. JUSTICE RITU BAHRI
HON'BLE MR. JUSTICE KULDEEP TIWARI
Present: Mr. Kamal Sawhney, Advocate,
and Mr. Abhivadya Sood, Advocate,
for the petitioner.
***
Ritu Bahri, J.
1. Petitioner is seeking direction to the respondents to dispose of its (petitioner's) rectification application dated 27.09.2022 (Annexure P-6).
2. Learned counsel for the petitioner states that the amount has already been refunded/released to the petitioner.
3. In view of the said fact, no further orders are required to be passed in this petition.
Disposed of accordingly.
(RITU BAHRI) JUDGE (KULDEEP TIWARI) 05.07.2023 JUDGE ajp Whether speaking/reasoned: Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:084328-DB 1 of 1 ::: Downloaded on - 08-07-2023 00:36:14 :::