The Commissioner Of Income Tax, ... vs M/S Medi Assist India Tpa Private ...
2021 Latest Caselaw 5962 Kant

                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 10TH DAY OF DECEMBER 2021

                       PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE

                         AND

 THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD

        REVIEW PETITION NO.152 OF 2021

BETWEEN:

1.    The Commissioner of Income Tax TDS
      No.59, HMT Bhavan, 4th Floor,
      Bellary Road, Ganganagar,
      Bangalore - 560 032.

2.    The Deputy Commisioner of
      Income Tax (TDS), Circle-18(2),
      No.59, HMT Bhavan, 4th Floor,
      Bellary Road, Ganganagar,
      Bangalore - 560 032.            .... Petitioners

(By Sri Jeevan J.Neeralgi, Advocate)

AND

M/s.Medi Assist India TPA Private Limited,
'Shilpa Vidya', No.49, 1st Main Road,
Sarakki Indl. Layout, 3rd Phase,
JP Nagar, Bangalore - 560 078.          ...Respondent
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(Smt.Vani, Advocate)


     This Review petition is filed under Order 47 Rule
1 of CPC, praying to review the judgment dated
13.10.2020 passed in ITA No.243/2014, etc.


     This review petition coming on for orders, this
day, Alok Aradhe J, made the following:



                       ORDER

Mr.Jeevan J.Neeralgi, learned counsel for the

review petitioner and Mrs.Vani, learned counsel for the

respondent.

2.This review petition has been filed for review of

the judgment dated 13.10.2020 passed by this Court

in ITA No.243/2014.

3. When the matter was taken up today,

learned counsel for the assessee submitted that

subsequent to the aforesaid judgment, the assessee

has filed an application under the Scheme which has

been accepted and Form No.3 has already been issued

on 12.02.2021. It is further stated that the assessee

has only applied for issuance of Form No.5.

4. In view of the aforesaid subsequent event,

nothing survives for adjudication in this review

petition. Accordingly, the same is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

Cm/-