THE COMMISSIONER OF INCOME TAX, vs. M/S REKHI BUILDERS & DEVELOPERS PVT. LTD.,

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 18TH DAY OF MARCH, 2016,

: PRESENT :

THE HON’BLE MR. JUSTICE N.K. PATIL AND

THE HON’BLE MR. JUSTICE S.N.SATYANARAYANA

REVIEW PETITION No.1039 OF 2014

Between:

...Petitioners

(By Shri. E.I. Sanmathi, Advocate)

And:

M/s. Rekhi Builders & Developers Pvt., Ltd., No.63, Brooklyn Apartments, Cooks Town, Banaswadi Road, Bangalore-33. …Respondent

(By Shri. M. Lava, for Shri. A.Shankar, Advocate)

*****

This Review Petition is filed under Order 47 Rule 1 of Civil Procedure Code, praying to review the Judgment dated 08/12/2011, passed in I.T.A. No.112/2006, on the file of the Hon’ble High Court of Karnataka, Bangalore.

This Review Petition coming on for Orders, this day, N.K. Patil J., made the following:

O R D E R

Petitioners have filed this Review Petition for review of the Judgment dated 8th December 2011, rendered in I.T.A. No.112/2006, by the Division Bench of this Court. 2. We have heard Shri. E.I. Sanmathi, learned counsel appearing for review petitioners and Shri.M. Lava, for Shri.A. Shankar, learned counsel appearing for respondent and perused the grounds urged in the review petition and also the judgment under review. 3. Learned counsel appearing for both the parties, at the outset submitted that in the light of the circular dated 10th December 2015 bearing No.21/2015, the prayer sought in this review petition does not survive for

3 consideration and hence, the review petition is liable to be disposed of as having become infructuous. 4. The said submission of the learned counsel appearing for both the parties is placed on record. 5. In the light of the circular dated 10th December 2015 bearing No.21/2015, the instant review petition is disposed of as having become infructuous.

SD/-

JUDGE

SD/-

JUDGE BMV*