(1.) Heard Sri Abhinav Mehtotra, learned counsel for the petitioner and Sri Gaurav Mahajan, learned counsel for the Income Tax Department. Order on Amendment Application No.02 of 2022 dtd. 18/4/2022
(2.) With the consent of the learned counsel for the parties, amendment application is allowed. Necessary amendment be carried out during the course of the day. The applicant is also permitted to correct the Assessment Year in the prayer clause of the amendment application. Order on Writ Petition
(3.) This writ petition has been filed praying for the following relief:-