Punjab-Haryana High Court
Gopi Krishna Processors (P) Ltd vs Union Of India And Another on 12 September, 2012
Bench: Ajay Kumar Mittal, G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 4121 of 2008
Date of Decision:- September 12, 2012
Gopi Krishna Processors (P) Ltd. ..............PETITIONER(S)
vs.
Union of India and another ...........RESPONDENT(S)
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present:- Ms. Radhika Suri, Advocate,
for the petitioner.
Mr. Anmol Rattan Sidhu, Assistant Solicitor General,
with Ms. Sonika Kapadia, Advocate,
for UOI.
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
12.09.2012 (G.S. Sandhawalia)
shivani Judge