Wrigley India Pvt Ltd vs State Of U.P. & Others
2014 Latest Caselaw 1374 ALL

Citation : 2014 Latest Caselaw 1374 ALL
Judgement Date : 30 April, 2014

Allahabad High Court

Wrigley India Pvt Ltd vs State Of U.P. & Others on 30 April, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT TAX No. - 1572 of 2007
 

 
Petitioner :- Wrigley India Pvt Ltd
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Rahul Agarwal,Dhurv Agrawal,Nikhil Agrawal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Sri Nikhil Agrawal, learned counsel for the petitioner states that the petition relates to the provisional assessment from April 2007 to August 2007.

The final assessment order has been passed for the assessment year 2007-08 and therefore, the present petition has become infructuous.

The writ petition is accordingly dismissed as infructuous.

Order Date :- 30.4.2014

Monika

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