BENTELER AUTOMOTIVE (CHINA) INVESTMENT LTD. vs. ASSISTANT COMMISSIONER OF INCOME-TAX, (IT) CIRCLE 1, PUNE AND ORS

901.WP11534_2022.DOC Vidya Amin IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 11534 OF 2022

Benteler Automotive (China) Investment Ltd. … Petitioner vs. Assistant Commissioner of Income-tax, (IT), Circle 1, Pune & Ors. …Respondents Mr. Sameer G. Dalal for the petitioner. Mr. Suresh Kumar for the respondents. _______________________ CORAM: G. S. KULKARNI & SOMASEKHAR SUNDARESAN, JJ. DATED: 4 July, 2024 _______________________ P.C. 1. Learned counsel for the petitioner states that due to passage of time and considering the nature of prayers as made, the petition has become infructuous. 2. The petition is, accordingly, disposed of as infructuous. No costs. (SOMASEKHAR SUNDARESAN, J.) (G. S. KULKARNI , J.)

Page 1 of 1 4 July, 2024 2024:BHC-AS:26370-DB Signed by: Vidya S. Amin Designation: PS To Honourable Judge Date: 05/07/2024 16:53:22