DAGNY DE SOUZA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) We have heard the Learned Counsel appearing for the Petitioner and the Learned Counsel appearing for the Respondent.

(2.) Considering the narrow controversy involved in the petition we have taken up the petition for final hearing.

(3.) The Learned Counsel appearing for the Petitioner tenders an application for amendment. The Application is granted. Amendment to be carried out within one week.