M/S.Cavinkare Pvt.Ltd vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 22927 Mad

                                                                     Writ Appeal No.1449 of 2015 and MP.No.1 of 2015


                                  N THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 23.11.2021

                                                        CORAM :

                                   THE HON'BLE MR. JUSTICE R. MAHADEVAN
                                                         AND
                              THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ

                                             Writ Appeal No.1449 of 2015
                                                         and
                                                   MP.No.1 of 2015

                M/s.Cavinkare Pvt.Ltd.
                Registered under the provisions
                of Indian Companies Act 1956
                Represented by its General Manager (Finance)
                Mr.R.Prabakara Kumar
                "Cavin Ville", 12, Cenotaph Road,
                Chennai - 600 018.
                ...Appellant
                                                          -vs-


                The Deputy Commissioner of Income Tax
                Corporate Circle 1(2)
                121, Mahtma Gandhi Road,
                Nungambakkam, Chennai - 600 034.
                ...Respondent

                          Writ Appeal filed under Clause 15 of the Letters Patent Act, to set aside
                the order dated 29.04.2015 passed in M.P.No.1 of 2015 in W.P.No.9674 of
                2015.
                                  For Appellant     :     Mr. R. Sivaraman

https://www.mhc.tn.gov.in/judis
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                                                                     Writ Appeal No.1449 of 2015 and MP.No.1 of 2015


                                  For Respondent   :  Mr.A.N.R.Pratap
                                                       Standing Counsel
                                                   JUDGMENT

(Judgment was delivered by R. MAHADEVAN, J.)

This Writ Appeal arises from the order dated 29.04.2015 passed by this

court in M.P.No.1 of 2015 in W.P.No.9674 of 2015, in and by which, the

request of the appellant for grant of stay, was rejected.

2. Today, when the matter was taken up for consideration, the learned

counsel appearing for the appellant submitted that subsequent to the filing of

this writ appeal, the main writ petition viz., W.P.No.9674 of 2015 itself was

disposed of, along with WP.No.8445 of 2015, by order dated 21.11.2019 and

hence, nothing survives for adjudication herein.

3. In view of the above submission made by the learned counsel for the

appellant, this writ appeal is dismissed as having become infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                      [R.M.D., J.]                   [M.S.Q.,
                J.]
                av                                                                23.11.2021

https://www.mhc.tn.gov.in/judis

Writ Appeal No.1449 of 2015 and MP.No.1 of 2015

Internet : Yes Index : Yes / No

To

The Deputy Commissioner of Income Tax Corporate Circle 1(2) 121, Mahtma Gandhi Road, Nungambakkam, Chennai - 600 034.

https://www.mhc.tn.gov.in/judis

Writ Appeal No.1449 of 2015 and MP.No.1 of 2015

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

av

Writ Appeal No.1449 of 2015 and MP.No.1 of 2015

23.11.2021

https://www.mhc.tn.gov.in/judis