HEMANG ASHVINKUMAR BAXI Vs. CIT

JUDGEMENT

(1.) IN all these petitions, the Petitioner has challenged the notices dated 6 -10 -2009 issued by the Respondents under Section 153C of the Income Tax Act, 1961 (the Act) as well as the order dated 1 -10 -2009 made under Section 127(2) of the Act.

(2.) HEARD the learned advocates for the parties.

(3.) AT the outset, the learned advocate appearing for the Petitioner has placed on record communication dated 14 -7 -2010 addressed to the Petitioner informing the Petitioner that the notice under Section 153C of the Act has been withdrawn.