JUDGEMENT
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(1.) Supplementary affidavit filed by the petitioner today in court, is taken on record.
(2.) This writ petition has been filed by the petitioner seeking to challenge the show cause notice dated 8.3.2017 for the assessment year 20013-14 (Central) in so far as the assessing authority has by that notice proposed to reject the part of stock transfer for reason of similar claims of the petitioner having been rejected in the earlier years.
(3.) We have heard Sri R.R. Agarwal learned senior counsel assisted by Sri Suyash Agarwal learned counsel for the petitioner and Sri C.B. Tripathi learned counsel for the department and have gone through the record.;
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