KIRTI MANIKCHAND DUGAD vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 2(1), PUNE

941WP8537-24ONLY.DOC pvr IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 8537 OF 2024

Kirti Manikchand Dugad ...Petitioner

Versus Deputy Commissioner of Income Tax Circle 2(1), Pune & Ors. …Respondents ---- Mr. Sanket S. Bora with Ms. Vidhi K. Punmiya i/b. SPCM Legal, for the Petitioner. Mr. Vikas T. Kanchandani, for the Respondents. _______________________ CORAM: G. S. KULKARNI & SOMASEKHAR SUNDARESAN, JJ. DATE 6 August 2024 _______________________ P.C. 1. Learned Counsel for the petitioner states that the petition has become infructuous and hence, she intends to withdraw the petition. 2. Allowed to be withdrawn as infructuous. 3. Disposed of. No costs.

(SOMASEKHAR SUNDARESAN, J.) (G. S. KULKARNI , J.) Page 1 of 1 6 August 2024 PRASHANT VILAS RANE Digitally signed by PRASHANT VILAS RANE Date: 2024.08.07 15:49:18 +0530