Surendra Pal Singh Sahni S/O Late ... vs Union Of India
2022 Latest Caselaw 5076 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                  D.B. Writ Miscellaneous Application No. 42/2022
                                                                              In
                                                   D.B. Civil Special Appeal (Writ) No. 810/2021

                                   Surendra Pal Singh Sahni S/o Late Rajendra Singh, Aged About 63
                                   Years, Resident Of Ruber Factory Road, Rajendra Vila, Kota Junction,
                                   Kota (Rajasthan).

                                                                                                         ----Petitioner

                                                                           Versus

                                   1.       Union Of India, Through Principal Commissioner Of Income Tax
                                            (Central), Rajasthan, Room No. 402, IVth Floor, Jeevan Nidhi-
                                            II, Bhawani Singh Road, Ambedkar Circle, Jaipur-302005.

                                   2.       Additional Commissioner Of Income Tax, Central Range,
                                            Udaipur, Second Floor, Moomal Tower, 16, Saheli Marg, Udaipur
                                            (Rajasthan).

                                   3.       Deputy Commissioner Of Income Tax, Central Circle, Kota,
                                            (Rajasthan)

                                   4.       ACIT, Central Circle, Revenue Building, CAD Circle, Kota.

                                                                                                       ----Respondents

For Petitioner(s) : Mr. Suresh Kumar Sahni, Advocate with Mr. Ram Mohan Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order

25/07/2022

In view of the order passed by this Court today in D.B. Civil

Review Petition (Writ) No. 84/2022, this application has been rendered

infructuous.

Accordingly, the writ miscellaneous application is disposed off as

having become infructuous.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /51

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