NEERAJ SHARMA vs. PRINCIPLE COMMISSIONER OF INCOME TAX-I

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CW/5101/2021HC RajasthanRJHC01019940202104 July 2022Bench: SANDEEP MEHTA,KULDEEP MATHUR1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 5101/2021 Neeraj Sharma S/o B.t. Sharma, Aged About 41 Years, 4-E81 Jai Narayan Vyas Colony, Bikaner. ----Petitioner Versus 1. Principle Commissioner Of Income Tax-I, Income Tax Department, Bikaner. 2. Income Tax Officer, Ward-2 (2), Ayakar Bhawan, Rani Bazar, Bikaner. ----Respondents For Petitioner(s) : Mr. Sandeep Bhandawat For Respondent(s) : - HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Order 04/07/2022 Counsel Shri Bhandawat seeks to withdraw the instant writ petition as having rendered infructuous by subsequent events. In view of the above submission, the instant writ petition is disposed of as withdrawn. (KULDEEP MATHUR),J (SANDEEP MEHTA),J 8-Sudhir Asopa/Devesh/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 04/07/2022 at 02:34:25 PM) (Downloaded on 28/10/2026 at 12:02:54 AM)

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