BABULAL JAIN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) IT is submitted by Mr. Ruchesh Sinha, learned counsel on behalf of Mr. Sanjay Mishra, learned counsel that the default has already been made good.

(2.) MR . Sanjay Lal, learned counsel for the Revenue has entered appearance on behalf of the respondent assessee.

(3.) ON a query being made, the learned counsel for the parties agreed to finally argue the matter.