Johar Enterprises vs Union Of India And Ors
2021 Latest Caselaw 267 j&K/2

                                                                                              Serial No. 216

                                                                                         Daily Admission. List



                                IN THE HIGH COURT OF JAMMU AND KASHMIR
                                              AT SRINAGAR
                                                                          OWP No. 154/2011
                                                                           IA No. 01/2011

           Johar Enterprises
                                                                                    ..... Appellant(s)
                                                      Through: -
                               Ms. Shiva Sharma, Advocate vice Mr. Z. A. Shah, Sr. Advocate

                                                           V/s

           Union of India and Ors.
                                                                                  ..... Respondent(s)

Through: -

Mr. Areeb, Advocate vice Mr. J. A. Kawoosa, Advocate Mr. T. M. Shamsi, ASGI for 1 CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge. Hon'ble Mr Justice Puneet Gupta, Judge.

(ORDER) 02.03.2021

Learned appearing counsel for the Income Tax Department submits that the

relief claimed in the instant writ petition has already been settled by virtue of the

Judgment of the Hon'ble Supreme Court. His statement is taken on record. In that

view of the matter, the writ petition shall stand closed as settled.

Disposed of along with connected IA(s).

                                       (Puneet Gupta)      (Ali Mohammad Magrey)
                                               Judge                 Judge
           Srinagar
           02.03.2021
           "Mohammad Yasin Dar"




MOHAMMAD YASIN DAR
2021.03.02 17:07

I attest to the accuracy and integrity of this document