AROON K BASAK Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD finally.

(2.) RULE D. B.

(3.) IT is submitted by learned counsel for the petitioner and as has been set out in the petition itself that out of the amount of tax so deducted, an amount of Rs. 2.88 lakhs is only due and payable to the petitioner as the remaining amount relates to tax which was legitimately payable by the petitioner. As to these figures as such there is no dispute.