Punjab-Haryana High Court
Commissioner Of Income Tax (Central) ... vs M/S Omax Autos Ltd And Anr on 23 December, 2015
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 21337 of 2015
Decided on : 23.12.2015
The Commissioner of Income Tax (Central), Gurgaon
. . . Petitioner
Versus
M/s Omax Autos Ltd. and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Rajesh Sethi, Senior Panel Counsel with
Mr. Arun Biriwal, Advocate and
Ms. Pridhi Jaswinder Sandhu, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the petitioner states that the challenge in this writ petition is to the impugned order dated 31.07.2012 (Annexure P-1) passed under Section 245D(2C) of the Income Tax Act, 1961 (for brevity 'the Act') by the Income Tax Settlement Commission-respondent No.2. It was stated that after the filing of the present writ petition, the Income Tax Settlement Commission has passed the final order under Section 245D(4) of the Act.
2. In view thereof, it was thus prayed that in such circumstances, the present writ petition has been rendered infructuous and may be disposed of as such, however, liberty be granted to the petitioner to challenge the final order passed under Section 245D(4) of the Act.
3. Ordered accordingly.
(AJAY KUMAR MITTAL)
JUDGE
(RAMENDRA JAIN)
December 23, 2015 JUDGE
J.Ram
JAWALA RAM
2015.12.24 11:39
I attest to the accuracy and
authenticity of this document
Chandigarh