M G M RAJAN Vs. INCOME-TAX DEPARTMENT

JUDGEMENT

(1.) The learned Counsels take notice for the Respondents.

(2.) Though the prayer is for a larger relief, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the second Respondentis directed to dispose of the representation, dated10.5.2011, on merits and in accordance with law, within aspecified period.

(3.) The learned Counsels appearing on behalf of theRespondents, have no objection for such an order beingpassed by this Court.