DINESHKUMAR CHHAGANBHAI NANDANI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr. B. S. Soparkar for the petitioner and learned standing counsel Mr. Karan Sanghani for the respondent - department.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for the following reliefs:

(3.) Looking to the issue involved in the petition, learned advocates appearing for the respective parties jointly requested that this petition be taken up for final hearing at admission stage. Hence, Rule. Learned Standing Counsel Mr. Karan Sanghani waives service qua the respondents.