Madras High Court
K.Parthasarathy vs The Income Tax Officer on 1 June, 2015
Bench: R.Sudhakar, K.B.K.Vasuki
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE : 01.06.2015 CORAM THE HONOURABLE MR. JUSTICE R.SUDHAKAR AND THE HONOURABLE MS. JUSTICE K.B.K.VASUKI T.C.A. NO. 1013 OF 2014 K.Parthasarathy .. Appellant - Vs - The Income Tax Officer, Ward-I (1) 31, Krishnaswamy Road Gandhi Nagar, Kumbakonam. .. Respondent Appeal filed under Section 260-A of the Income Tax Act against the order dated 05.06.2012 passed by the Income Tax Appellate Tribunal, Chennai 'C' Bench, Chennai, made in ITA No.1068/Mds/2011. For Appellant : Mr. R.Sivaraman JUDGMENT
(DELIVERED BY R.SUDHAKAR, J.) When the matter was taken up today, learned counsel appearing for the appellant submitted that the impugned order has been recalled by the appellate Tribunal in M.P. No.21/2015 and, therefore, this appeal has become infructuous and, accordingly, the same may be dismissed. An endorsement has been made to the said effect on the bundle. Recording the said endorsement dated 1.6.2015, this appeal is dismissed.
(R.S.J.) (K.B.K.V.J.) 01.06.2015 Index : Yes/No Internet : Yes/No GLN To
1. The Income Tax Officer, Ward-I (1) 31, Krishnaswamy Road Gandhi Nagar, Kumbakonam.
2. The Income Tax Appellate Tribunal Chennai 'C' Bench Chennai.
R.SUDHAKAR, J.
AND K.B.K.VASUKI, J.
GLN T.C.A. NO. 1013 OF 2014 01.06.2015