- (1.) Delay condoned.
(2.) In the present matter, the assessment order was passed on 30.01.2018 as regards the Assessment Year 2014-15.
(3.) According to the record, certain queries were raised by the Assessing Officer on 25.09.2017 during the assessment proceedings which were responded to by the Assessee vide letters dated 10.10.2017 and 21.12.2017.;