KARTA RAM Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is a reference application under section 256(2), at the instance of the assessee. The Tribunal made the reference by order dated 29 -5 -1998. This court issued the notice of the reference to the assessee as well as to the department on 8 -1 -1999, notices have been sent to the assessee repeatedly. But they have been returned with the endorsement that the address given is not complete. It appears that the assessee is not interested in persuing the reference. In view of this the reference made by the Tribunal by order dated 29 -5 -1998, is returned The reference application accordingly stands disposed of.