K. S CHAWLA AND SONS HUF vs. JOINT COMMISSIONER OF INCOME TAX CENTRAL RANGE GURUGRAM AND ANR

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 230-5 CWP No. 8808 of 2019 (O&M) Date of Decision : 15.07.2019 K.S. Chawla & Sons HUF ... Petitioner Versus Joint Commissioner of Income Tax and another

.........Respondents CORAM:HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present: Ms. Radhika Suri, Senior Advocate with Mr. Manpreet Singh Kanda, Advocate for the petitioner. Mr. Kunal Sharma, Senior Standing counsel for the respondents. AJAY TEWARI, J.(ORAL) Learned senior counsel appearing for the petitioner has fairly conceded that present petition has become infructuous and the same be dismissed as such. Ordered accordingly. The petition is dismissed as infructuous. ( AJAY TEWARI ) JUDGE ( HARNARESH SINGH GILL ) 15.07.2019 JUDGE pooja saini Whether speaking/reasoned? Yes/No Whether reportable? Yes/No Pooja Saini 2019.07.18 12:08 I attest to the accuracy and integrity of this document Chandigarh