B L WADEHRA Vs. SECRETARY MINISTRY OF FINANCE

JUDGEMENT

(1.) THE petitioner filed this petition as PIL making grievances against the act of CBDT in having issued Circular No. 742, dt. 2nd May, 1996 and subsequent extension thereof by Circular No. 765, dt. 15th April, 1998. Prayer has been made accordingly to quash Circulars Nos. 742 and 765 issued by the CBDT.

(2.) DURING pendency of the petition, the learned counsel for the respondent brought to Court's notice that by Circular No. 6 of 2001, dt. 5th March, 2001, Circular Nos. 742 and 765 have been withdrawn w.e.f. 31st March, 2001.