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    Gopi Krishna Processors (P) Ltd v. Union Of India And Another

    Learned counsel for the petitioner states that during the pendency of the writ petition, Income Tax Settlement Commission has granted the relief by deciding the application for settlement on merits in favour of the petitioner and, therefore, the writ petition has been rendered infructuous and may be disposed of as such.

    Ordered accordingly.

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    Gopi Krishna Processors (P) Ltd v. Union Of India And Another
    (Sep 12, 2012)