ABHIMANYU SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) There is no appearance on behalf of the parties, when the matter is called out. On the 4th November 2019, we had recorded the following order:

(2.) Today, Mr. Dharminder Gupta, Income Tax Officer, Jammu Headquarters of the Income Tax, has appeared before us and has handed over a notification dated 31st October 2019 issued by the Government of India which reads as follows:

(3.) On reading of the above, it would appear that all the grievances which were expressed by Mr. Abhimanyu Sharma, Advocate, who has filed the writ petition in person, appear to have been met. Therefore, nothing further remains for adjudication in the matter.