NT BACK OFFICE SERVICES PVT.LTD. vs. PRINCIPAL COMMISSIONER OF INCOME TAX-06

$~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 925/2017 & CM APPL. 39264/2017

NT BACK OFFICE SERVICES PVT.LTD. ..... Appellant

Through: Mr. Rohan Khare, Advocate.

versus

PRINCIPAL COMMISSIONER OF INCOME TAX-06 ..... Respondent

Through: Mr. Asheesh Jain, Sr. Standing Counsel for the Revenue with Mr. Shahrukh Ejaz, Advocate.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

14.05.2018

It is stated by learned counsel for the appellant that according to his instructions, the appeal has been rendered infructuous on account of a favourable order in rectification proceedings.

The appeal is therefore dismissed as infructuous. Pending application stands disposed of accordingly.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J MAY 14, 2018 nn