NINABEN TUSHARBHAI SHAH Vs. INCOME TAX OFFICER, WARD

JUDGEMENT

(1.) Heard learned advocate Mr.Hardik V. Vora for the petitioner and learned Senior Standing Counsel Mr.Varun K. Patel with learned advocate Mr.Dev Patel for the for the respondent.

(2.) Rule, returnable forthwith. Learned Senior Standing Counsel Mr.Varun Patel waives service of notice of rule for and on behalf of the respondent.

(3.) Having regard to the controversy involved in the petition in narrow compass, the same is taken up for final hearing with consent of learned advocates for the respective parties.