Punjab-Haryana High Court
M/S Sun Life India Service Centre Pvt Ltd vs Deputy Commissioner Of Income Tax on 20 October, 2015
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
*****
CWP No. 6674 of 2015
Date of decision : 20.10.2015
M/s Sun Life India Service Centre Pvt. Ltd., Gurgaon
..............Petitioner
v.
Deputy Commissioner of Income Tax-2, Gurgaon
..........Respondent
CORAM : HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
Present : Mr. S.K. Bawa, Advocate and
Mr. J.S. Dhaliwal, Advocate, for the petitioner
Mr. Tajender K. Joshi, Advocate, for the respondent
---
Ajay Kumar Mittal, J. (Oral)
1. Prayer in this writ petition filed under Articles 226/227 of the Constitution of India is for issuance of writ of mandamus directing the respondents to stay the recovery proceedings for assessment year 2009-10.
2. Learned counsel for the petitioner states that during the pendency of this writ petition, the appeal which was pending before the learned Tribunal, has been decided and therefore, the present writ petition has been rendered infructuous.
3. In view of the above, this writ petition is disposed of as infructuous.
(AJAY KUMAR MITTAL) JUDGE (RAMENDRA JAIN) JUDGE 20.10.2015 Ashwani ASHWANI KUMAR 2015.10.21 10:17 I attest to the accuracy and integrity of this document