Punjab-Haryana High Court
Sushma Buildtech Limited vs Pr. Commissioner Of Income Tax, ... on 22 September, 2022
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-20516-2021 (O&M)
Date of Decision: 22.09.2022
Sushma Buildtech Limited
.....Petitioner
Vs.
Pr. Commissioner of Income Tax and others
. ....Respondents
CORAM:HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. Vishal Gupta, Advocate for the petitioner.
*****
TEJINDER SINGH DHINDSA J. (Oral)
Counsel for the petitioner submits that in view of the decision dated 04.05.2022 of the Hon'ble Supreme Court of India in Civil Appeal-3005-2022 (Union of India & others Vs. Ashish Agarwal), he would not be pressing the instant writ petition.
Disposed of as not pressed.
(TEJINDER SINGH DHINDSA) JUDGE (DEEPAK MANCHANDA) JUDGE 22.09.2022 shweta Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 29-09-2022 22:49:12 :::