RAJESH BINDAL, J. - (1.) AT the time of hearing, learned counsel for the respondent has produced a copy of letter dated March 22, 2007 from the Deputy Excise and
(2.) TAXATION Commissioner, Sonepat to the Excise and TAXATION Commissioner, Haryana, Chandigarh, which is marked as Mark 'A' and taken on record, intimating therein that as per the office record, there is no arrears outstanding against the petitioner for the assessment year 1981-82. A perusal of the petition shows that dispute in the present case pertains to the assessment year 1981-82 and prayer is for quashing summons issued for recovering arrears of tax for the assessment year 1981-82. In view of the letter Mark 'A' submitted by learned counsel for the respondent, the present writ petition has become infructuous and the same is disposed of, accordingly.;