- (1.) Counter Affidavit and Rejoinder Affidavit have been exchanged between the parties.
(2.) The Writ Petition is being disposed of at this stage with the consent of the learned counsel for the parties.
(3.) The present Writ Petition has been filed, inter-alia, praying for quashing the Citation dated 20th December, 2010 (Annexure 8 to the Writ Petition) and the Assessment (described as "Provisional Assessment") dated 1-5-2008 (Annexure 6 to the Writ Petition).;