INCOME TAX SETTLEMENT COMMISSION Vs. AKSHAR DEVELOPERS
LAWS(SC)-2019-8-166
SUPREME COURT OF INDIA
Decided on August 19,2019

INCOME TAX SETTLEMENT COMMISSION Appellant
VERSUS
Akshar Developers Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) It is stated that this petition has become infructuous.
(3.) Accordingly, the special leave petition is dismissed as having become infructuous.;


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