- (1.) Heard learned Counsel for the Petitioner Sri J.N. Mathur, learned Senior Advocate and Sri D.D. Chopra for the Respondents.
(2.) Counter affidavit has been filed on behalf Respondents 2 and 3, but the Petitioner has not chosen to file any rejoinder affidavit, as according to him it is not needed.
(3.) In short, the Petitioner felt aggrieved by the order dated 30-12-2010 passed by the Income-tax Appellate Tribunal, Lucknow Bench, "B", Lucknow, by means of which, the Tribunal has remanded the matter regarding the renewal of the exemption certificate issued under Section 80G of the Income-tax Act, 1961 for being decided afresh after setting aside the order passed by the Commissioner, Income-tax-I, Lucknow, by means of which, the application for renewal was rejected.;