Allahabad High Court
Commissioner Of Income Tax- Ii Kanpur vs M/S U.P. State Industrial Development ... on 21 August, 2019
Bench: Bharati Sapru, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- INCOME TAX APPEAL No. - 282 of 2010 Appellant :- Commissioner Of Income Tax- Ii Kanpur Respondent :- M/S U.P. State Industrial Development Corporation Ltd. Counsel for Appellant :- Shambhu Chopra /S.C,Praveen Kumar,S.S.C. I.T. Counsel for Respondent :- Ashish Bansal,S.K. Garg Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
Sri Praveen Kumar appears for the Department. His instruction reflects that the impugned order has been complied with by passing of the order dated 21.3.2019.
In view of the above, the matter has become infructuous.
It is, accordingly, dismissed as having become infructuous.
Instruction may be taken on record.
Sri Ashish Bansal,appears for the respondent.
Order Date :- 21.8.2019 AKJ