CHETAN KOTHARI Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mr.A.P.Srinivas, learned Senior Standing Counsel accepts notice for the respondents.

(2.) Since the lis falls within a short compass, by consent expressed and in fact at request of both learned counsel, this Writ Petition is disposed finally even at the stage of admission.

(3.) The impugned order dated 05.02.2020 reads as follows: