- (1.) Heard Sri Jaideep Narain Mathur, Senior Advocate, assisted by Sri Neerav Chitravanshi, Sri Anuj Kudesia and Sri Ashish Agarwal, learned Counsel for the petitioner and Sri D.D.Chopra, learned Counsel for the opposite parties.
(2.) Through the instant writ petition under Article 226 of the Constitution of India, the petitioner prays for following reliefs : "A] Issue an order, direction or writ in the nature of certiorari quashing the impugned order 28.03.2013 issued by the Opposite Party No.2 (Annexure No. 1 to this writ petition), whereby opposite party no.3 has been appointed to conduct the audit of the accounts of the petitioner under Section 142 (2A) of the Income Tax Act, 1961 for the Assessment Year 2010-11. B] Issue an order, direction or writ in the nature of mandamus commanding the opposite parties not to give effect to the impugned order dated 28.03.2013 issued by the opposite party no.2 (Annexure 1 to this writ petition) and further be pleased to restraint the opposite parties from proceeding further in any manner in pursuance to the impugned order dated 28.03.2013 issued by the Opposite Party No.2 (Annexure 1). C] Issue any other appropriate writ, order or direction which the Hon'ble Court may deem just, fit and proper in the facts and circumstances of the case. D] Award the costs of the petition to the petitioner."
(3.) Shorn off unnecessary details the facts of the case are as under :;