Punjab-Haryana High Court
M/S Punjab Infrastructure Development ... vs Assistant Commissioner Of Income Tax on 28 September, 2012
Bench: Ajay Kumar Mittal, G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.5715 of 2012
Date of decision:28.09.2012
M/s Punjab Infrastructure Development Board .....Petitioner
Versus
Assistant Commissioner of Income Tax .....Respondent
CORAM : HON'BLE MR.JUSTICE AJAY KUMAR MITTAL &
HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr.Sanjay Bansal, Sr.Advocate, with
Mr.Rajiv Sharma, Advocate, for the petitioner,
Ms.Savita Saxena, Advocate, for the respondent.
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Ajay Kumar Mittal J. (Oral)
Learned Senior Counsel for the petitioner states that the respondent-Department has already recovered the arrears of tax dues. It has further been stated that the appeals filed for the assessment years 2007-08 and 2008-09 are fixed for today itself before the appellate authority for final hearing. In view of the above, learned counsel for the petitioner states that the writ petition has been rendered infructuous and may be disposed of as such.
Ordered accordingly.
(AJAY KUMAR MITTAL)
JUDGE
28.09.2012 (G.S.SANDHAWALIA)
sailesh JUDGE