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Judgment
Sheel Nagu, J
Challenge is made to the assessment order dated 21.03.2023 (Annexure P/10) which is passed under Section 144 read with Sections 263 and 144B of the Income Tax Act.
The contention of the petitioner is that the proceedings initiated under Section 263 of the Income Tax Act vide notice dated 10.02.2022 (Annexure P/1) which culminated into passing of an order on 9.3.2022 vide Annexure P/3. Pertinently the said order dated 09.03.2022 has been set aside by the Tribunal vide Annexure P/4 dated 15.06.2022.
Shri Siddharth Sharma accepts notice on behalf of the Income Tax Department/ respondents.
Service of notice stands dispensed with.
Registry is directed to reflect the name of Shri Siddharth Sharma as counsel for the respondents in the cause-list.
List the case in the second week of July, 2023.
Meanwhile, no coercive steps shall be taken against the petitioner pursuant to the impugned assessment order dated 21.03.2023 (Annexure P/10) and demand notice dated 21.03.2023 (Annexure P/11) and penalty notice dated 21.03.2023 (Annexure P/12).