BLACKSTONE CAPITAL PARTNERS (SINGAPORE) VI FDI THREE PTE. LTD Vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE INTERNATIONAL TAXATION 1(1)(2), NEW DELHI

JUDGEMENT

(1.) Issue notice. 1.1 Mr Sunil Agarwal accepts notice on behalf of the respondent/revenue.

(2.) Mr Agarwal says, that in view of the directions that we intend to pass, no counter-affidavit is required to be filed at this stage.

(3.) Therefore, with the consent of learned counsel for the parties, the writ petition is taken up for hearing and final disposal at this stage itself.