Gujarat High Court
Rajesh Sunderdas Vaswani vs The Deputy Commissioner Of Income Tax, ... on 18 November, 2025
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/SCA/14914/2025 ORDER DATED: 18/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14914 of 2025
With
CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 14914 of 2025
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RAJESH SUNDERDAS VASWANI
Versus
THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1
(1) , AHMEDABAD
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
MR.VARUN K.PATEL(3802) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR. JUSTICE PRANAV TRIVEDI
Date : 18/11/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. Learned advocate for the petitioner seeks permission to withdraw the present writ petition, as the same has rendered infructuous, in view of the subsequent development as the respondent authority has dropped the proceedings for the relevant assessment year.
2. Learned Senior Standing Counsel Mr. Varun K. Patel for the respondent has tendered an affidavit-in-reply filed by the respondent. The same is ordered to be taken on record.
3. In view of specific averments made in the affidavit-in-reply, the same read thus:
"2. It is submitted that in view of aforesaid judgment dated 14.07.2025, the assessment proceedings for A.Y 2015-16 in case of the petitioner assesses has been dropped by the department by office note dated 11.11.2025. The same has also been communicated to the assessee by letter/email dated 13.11.2025, copy of which is annexed hereto and marked as Annexure-A. It is therefore submitted that in view of above, the present petition has become infructuous."Page 1 of 2 Uploaded by Radhika Srinivasan(HCD0042) on Tue Nov 18 2025 Downloaded on : Wed Nov 19 02:52:12 IST 2025
NEUTRAL CITATION C/SCA/14914/2025 ORDER DATED: 18/11/2025 undefined
4. Accordingly, the present writ petition stands disposed of as withdrawn. Consequently, the connected civil application for amendment also stands disposed of.
(A. S. SUPEHIA, J) (PRANAV TRIVEDI,J) Radhika /15 Page 2 of 2 Uploaded by Radhika Srinivasan(HCD0042) on Tue Nov 18 2025 Downloaded on : Wed Nov 19 02:52:12 IST 2025