RAM GOPAL AGRAWAL vs. DEPUTY COMMISSIONER OF INCOME

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR D.B. INCOME TAX APPEAL NO. 225/2009 RAM GOPAL AGARWAL VS. DEPUTY COMMISSIONER OF INCOME TAX. 24.02.2012 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I HON'BLE MR. JUSTICE MAHESH BHAGWATI Mr. Devendra Kumar, for the appellant. Learned counsel for the appellant submitted that impugned order has been recalled by Income Tax Appellate Tribunal vide order dated 08.07.2011, therefore, this appeal has become infructuous. Appeal is, accordingly, dismissed as having become infructuous. (MAHESH BHAGWATI),J. (NARENDRA KUMAR JAIN-I),J.

Manoj, S.No. 42. “All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.” MANOJ NARWANI JUNIOR PERSONAL ASSISTANT.