C I T Vs. KANTILAL MAGANLAL MALI

JUDGEMENT

(1.) THE learned Counsel for the Applicant has placed on record the copies of communications dated 5th October, 1999 and 5th November, 1999, to submit that the applicant is no longer desirous of pursuing the Reference made at the behest of the applicant in light of the fact that the respondent-assessee has already availed of benefit under KARVIVAD SAMADHAN SCHEME, 1998 and the said issue has attained finality.

(2.) IN the circumstances, the question is left unanswered and the Reference stands disposed of accordingly.