THE JOINT COMMISSIONER OF INCOME TAX vs. MARUDHAR HOTELS P. LTD. JODHPUR AND ANR

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12874/2015 The Joint Commissioner Of Income Tax Range – 1, Jodhpur ----Petitioner Versus 1. Marudhar Hotels P. Ltd., Umaid Bhawan Palace, Jodhpur (Rajasthan) 2. Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur ----Respondents For Petitioner(s) : Mr. K.K. Bissa For Respondent(s) : Mr. Tarun Dudhiya HON'BLE MR. JUSTICE P.K. LOHRA Order 13/05/2019 The instant writ petition is filed by Income Tax Department to challenge interim order, passed by Income Tax Appellate Tribunal (ITAT). It is stated at Bar by learned counsel for the department that now ITAT has finally decided the appeal. In view of the subsequent developments and final decision of the appeal itself, the instant writ petition has gone infructuous. The writ petition is, accordingly, dismissed as infructuous. (P.K. LOHRA),J 7-T.Singh/-