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Abhay Kumar Parakh S/O Late Shri ... vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 2956 Raj/2

Citation : 2022 Latest Caselaw 2956 Raj/2
Judgement Date : 7 April, 2022

Rajasthan High Court
Abhay Kumar Parakh S/O Late Shri ... vs Assistant Commissioner Of Income ... on 7 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                          D.B. Civil Writ Petition No. 4665/2022

                                      Abhay Kumar Parakh S/o Late Shri Shiv Lal Parakh, Aged About
                                      78 Years, Resident Of 201, Haldiyon Ka Rasta, Johari Bazar,
                                      Jaipur - 302003, Rajasthan, India.
                                                                                                             ----Petitioner
                                                                             Versus
                                      1.         Assistant Commissioner Of Income Tax, Central Circle -4,
                                                 Jaipur, Having Office At Room No. 416, 4Th Floor, Jeevan
                                                 Nidhi-2, Ambedkar Circle, Jaipur - 302005, Rajasthan,
                                                 India.
                                      2.         Central Board Of Direct Taxes (Cbdt), Ministry Of Finance,
                                                 North Block, New Delhi - 110011, Through Its Chairman.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Prateek Kedawat, Advocate For Respondent(s) : Mr. Anuroop Singhi, Advocate with Mr. N.S. Bhati, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

07/04/2022

Learned counsel for the petitioner submits that this petition

has been rendered infructuous and the same be disposed off as

such with liberty to the petitioner to file a fresh petition.

Accordingly, the petition is disposed off as having become

infructuous with the liberty, as prayed for.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /2

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