RAKESH P SHETH Vs. INCOME TAX COMMISSIONER

JUDGEMENT

(1.) Mr.Nithyaesh Natraj, learned counsel of M/s.Nithiyaesh and Vaibhav [Law Firm] is before this Court on behalf of the sole writ petitioner.

(2.) Mr.A.N.R.Jayaprathap, learned Junior Standing Counsel for Income Tax accepts notice on behalf of both the respondents.

(3.) By consent of both the learned counsel, the main writ petition itself is taken up for disposal.