Punjab-Haryana High Court
Sh. Aman Mittal vs Union Of India And Another on 27 September, 2012
Bench: Ajay Kumar Mittal, G.S. Sandhawalia
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.3529 of 2008 (O & M)
Date of Decision: September 27, 2012
Sh. Aman Mittal
....Petitioner(s)
Versus
Union of India and another
.... Respondent(s)
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Ms. Radhika Suri, Advocate,
for the petitioner.
Mr. Anmol Rattan Sidhu, Assistant Solicitor General,
with Ms. Sonika Kapadia, Advocate,
for UOI.
****
AJAY KUMAR MITTAL, J.
Learned counsel for the petitioner states that during the pendency of the writ petition, Income Tax Settlement Commission has granted the relief by deciding the application for settlement on merits in favour of the petitioner and, therefore, the writ petition has been rendered infructuous and may be disposed of as such.
2. Ordered accordingly.
(AJAY KUMAR MITTAL)
JUDGE
(G. S. SANDHAWALIA)
September 27, 2012 JUDGE
Sukhpreet