Yogesh Kumar Garg vs Secy. Union Of India Deptt. Of ...
2022 Latest Caselaw 2539 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT TAX No. - 88 of 2022
 

 
Petitioner :- Yogesh Kumar Garg
 
Respondent :- Secy. Union Of India Deptt. Of Revenue (Income Tax ) Ministry Of Finance And 2 Others
 
Counsel for Petitioner :- Yogi Sharma,Gautam Singh,Ravi Kumar Singh
 
Counsel for Respondent :- Manish Misra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

Heard learned counsel for the petitioner as well as Mr. Manish Misra, learned counsel representing the respondents.

In view of the judgment and order dated 4.5.2022, passed by Hon'ble Apex Court in the case of Union of India and others Vs. Ashish Agarwal; Civil Appeal No.3005 of 2022 and other connected matters, we are not inclined to entertain the present writ petition.

Writ petition is hereby disposed of with liberty to the petitioner to file reply to the notice issued under Section 148 of Income Tax Act as provided by Hon'ble Apex Court in the aforesaid judgment dated 4.5.2022.

.

(Subhash Vidyarthi, J.) (Devendra Kumar Upadhyaya, J.)

Order Date :- 11.5.2022

Ram.