INCOME TAX OFFICER AND ORS. Vs. MADEEHA ENTERPRISES

JUDGEMENT

(1.) HEARD the learned Senior Advocate Shri E.R. Indrakumar, appearing for the learned counsel for the appellants and Shri M.V. Sheshachala, Senior Advocate, appearing for the learned counsel for the respondent.

(2.) THE brief facts are as follows: - -

(3.) HE would thereafter point out that though the order of transfer was passed in the year 2011, the writ petition challenging the same was filed in the year 2013. In the meanwhile the assessee had appeared before the Assessing Authority, Belagavi and had participated in the proceedings and had then suffered an order of assessment which was even challenged in appeal and an application for stay was also filed when the writ petitions came to be filed. And on the writ petition being allowed, and the Assessment Order having been set aside, the appeals have been withdrawn.