- (1.) Delay condoned. Learned Counsel for the Appellant submits that in view of the decision of this Court in Topman Exports v. CIT, 2012 342 ITR 49, this Civil Appeal deserves to be allowed and the matter needs to be sent back to the Assessing Officer.
(2.) On the other hand, the submission of the Learned Counsel for the Appellant is contested by Mr. R.P. Bhatt, learned senior counsel for the Revenue.
(3.) Having regard to the controversy involved in the matter, we are satisfied that this matter is squarely covered by the decision of this Court in Topman Exports case .;