STATE BANK OF PATIALA vs. CIT, PATIALA AND ANR.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 24 of 2009 (O&M) Date of Decision: 20.8.2019 State Bank of Patiala .......Appellant Vs. Commissioner of Income Tax, Patiala and another .......Respondents CORAM: HON’BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present: Mr. Sanjay Bansal, Senior Advocate with Mr. Amit Parsad, Advocate for the appellant. Mr. Karan Kaushal, Advocate for Mr. Kunal Sharma, Sr. Standing Counsel for the respondents. ***** AJAY TEWARI

, J. (ORAL)

Learned senior counsel for the appellant has submitted that this appeal has been rendered infructuous as the relief sought by the appellant has been granted. Dismissed as infructuous. (AJAY TEWARI) JUDGE (HARNARESH SINGH GILL) August 20, 2019

JUDGE Gurpreet Whether speaking /reasoned : Yes Whether Reportable : No GURPREET SINGH 2019.08.27 16:52 I attest to the accuracy and authenticity of this document chandigarh