M/S Agrawal Tracotrs vs. Income Tax Appellate Tribunal

W.P.No.2002/2014 11.12.2014 Shri Abhishek Oswal, learned counsel for the petitioner. Shri S.A. Dharmadhikari, learned counsel for the respondents. In view of the fact that the appeal, that was pending before the Income Tax Appellate Tribunal, Jabalpur has been decided on merit during pendency of the writ petition vide order passed on 21st November, 2014, this petition is now rendered infructuous. Accordingly, the writ petition is dismissed having been rendered infructuous in view of the subsequent development. (Rajendra Menon)

(Ms.Vandana Kasrekar) Judge Judge ts