- (1.) Application seeking open court oral hearing is rejected. There is delay of 228 days in filing the Review Petition. However, considering the averments made in the application seeking condonation, we condone the delay.
(2.) The basic issue as framed in para 3.4 of the Judgment dated 05.03.2019 was considered in the light of the facts on record. After noting the relevant decisions, the emerging principles were set out in para 11, in the light of which the facts were considered from para 12 onwards. Finally, the conclusions drawn by the Assessing Officer were found to be correct and it was found that the lower Appellate Authorities had erred in interfering with such conclusions. The Appeal was, therefore, allowed and the order passed by the Assessing Officer was restored.
(3.) We have gone through the contents in the Review Petition and do not find any substance in the submissions raised therein.;