Punjab-Haryana High Court
Smt. Savitri Leekha vs Union Of India And Others on 30 August, 2012
Bench: Ajay Kumar Mittal, G.S.Sandhawalia
IN THE PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH
CWP No. 4203 of 2008
Date of Decision : 30.8.2012
Smt. Savitri Leekha
..Petitioner.
Vs.
Union of India and others
..Respondents.
CORAM : HON'BLE MR.JUSTICE AJAY KUMAR MITTAL
HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. S.K.Mukhi, Advocate for the petitioner.
Mr. Anmol Rattan Sidhu, Assistant Solicitor General with
Mr. Ajay Kaushik and Mr.Vibhor Bansal, Advocates for UOI.
Ms. Urvashi Dugga, Advocate for the revenue.
Ajay Kumar Mittal, J. (Oral)
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.
Ordered accordingly.
( Ajay Kumar Mittal ) Judge (G.S.Sandhawalia) Judge 30.8.2012 Meenu