IN RE Vs. COMVIVA TECHNOLOGIES LIMITED

JUDGEMENT

(1.) Documents filed with Diary No. 4301 on 13.11.2017 are taken on record.

(2.) A copy of these documents has been duly supplied to the Regional Director and has been acknowledged by letter dated 10.11.2017. These documents have also been sent to the Additional Commissioner, Income Tax to New Delhi. Let notice of the application be issued to the respondents returnable on 2nd February, 2018.

(3.) Mr, Manish Raj, learned Company Prosecutor appears and accepts notice. On behalf of Income Tax Department, Mr. Piyush Goyal accepts notice on behalf of Ms, Lakshmi Gurung, learned Standing Counsel for the Income Tax Department.