Citation : 2021 Latest Caselaw 5970 Kant
Judgement Date : 10 December, 2021
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.150 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
2
(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.381/2013, 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.381/2013.
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/-
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