Davinder Singh Athwal vs Central Board Of Direct Taxes And ...
2023 Latest Caselaw 11727 P&H

                                                                                        2023:PHHC:099196-DB
                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                          234                                   CWP No.17555 of 2022
                                                                Date of decision: 02.08.2023


                                                                                      .... Petitioner
                                                                Versus
                                                                                    .... Respondents

              CORAM: HON'BLE MS. JUSTICE RITU BAHRI
                     HON'BLE MRS. JUSTICE MANISHA BATRA

              Present :            Ms. Hargun Sandhu, Advocate for
                                   Mr.Parney Chaudhary, Advocate for the petitioner.




                                         ****

RITU BAHRI, J. (oral)

Learned counsel appearing for the petitioner submits that the

present petition has been rendered infructuous as pursuant to show notice dated

12.01.2022 (Annexure P-2) and Provisional Attachment Order dated

12.01.2022 (Annexure P-4) which were challenged by the petitioner in the

present writ petition, no property of the petitioner has been attached under the

Prohibition of Benami Property Transaction Act, 1988.

In view of the above, the present petition is disposed of as having

been rendered infructuous.

                                                                         (RITU BAHRI)
                                                                            JUDGE




                                                                      (MANISHA BATRA)
              02.08.2023                                                 JUDGE
              Jyoti-IV

Whether speaking/reasoned: Yes/No.

                                         Whether reportable     :     Yes/No

JYOTI
2023.08.04 10:10
I attest to the accuracy and

integrity of this judgment/order