NARINDER MOHAN SHARMA AND SONS vs. INCOME TAX OFFICER AND OTHERS

AT CHANDIGARH Sr. No.122+238 CWP-34281-2024 (O&M) Date of decision: 30.04.2026 Narinder Mohan Sharma and Sons ....Petitioner Versus Income Tax Officer, Ward 6(1), Ludhiana and others ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. Nikhil Goyal, Advocate, for the petitioner. Mr. Ranvijay Singh, Sr. Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition because the relief prayed for through this petition has already been granted. 2. Dismissed as withdrawn. 3. All pending miscellaneous applications also stand disposed of. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE April 30, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.05.01 17:53 I attest to the accuracy and integrity of this document chandigarh