Asha Khatter vs Income Tax Officer, Ward 1, Hissar And ...
2024 Latest Caselaw 6204 P&H

Punjab-Haryana High Court

Asha Khatter vs Income Tax Officer, Ward 1, Hissar And ... on 19 March, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

                       126

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                            CHANDIGARH
                                                            2024:PHHC:038910-DB
                                                                    CWP-2992-2024
                                                         Date of Decision: 19.03.2024
                       Asha Khatter
                                                                       . . . . Petitioner

                                                           Vs.
                       Income Tax Officer, Ward 1, Hissar and others
                                                                                             . . . . Respondents
                                              ****
                       CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
                              HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
                                              ****

                       Present              Mr. Deepak Aggarwal, Advocate
                                            for the petitioner.

                                Ms. Gauri Neo Rampal Opal, Sr. Standing Counsel
                                for the respondents.
                                                     ****
                       SANJEEV PRAKASH SHARMA, J.(Oral)

1. Learned counsel for the petitioner and learned counsel for the Revenue,

both are ad idem that the writ petition has been rendered infructuous.

2. In view thereof, counsel for the petitioner prays to withdraw the present

petition.

3. Writ Petition stands dismissed as withdrawn.

4. All pending applications also stand disposed of accordingly.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE March 19, 2024 Mohit goyal

1. Whether speaking/reasoned? Yes/No

2. Whether reportable? Yes/No

authenticity of this order/judgment