Gujarat High Court
Skaylark Cmc Private Limited vs Income Tax Officer & on 23 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/SCA/14914/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14914 of 2015
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SKAYLARK CMC PRIVATE LIMITED....Petitioner(s)
Versus
INCOME TAX OFFICER & 1....Respondent(s)
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Appearance:
MR KETAN H SHAH, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR.VARUN K.PATEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 23/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Ketan H. Shah, learned advocate for the petitioner states that the only grievance voiced in the petition is with regard to the refund not having been received. However, during the pendency of the petition, the refund has already been granted.
2. Hence, since the grievance voiced in the present petition does not survive, the same is disposed of as having become infructuous. Notice is discharged with no order as to costs.
(HARSHA DEVANI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Feb 28 05:39:11 IST 2016 C/SCA/14914/2015 ORDER (G.R.UDHWANI, J.) sompura Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Feb 28 05:39:11 IST 2016