- (1.) Heard Sri P.K. Jain, Senior Counsel assisted by Sri Nishant Mishra, learned counsel for the petitioner and Sri Praveen Kumar, learned counsel appearing for the respondents.
(2.) The parties have exchanged pleadings and agree for the final disposal of the petition at the stage of admission itself on the basis of aforesaid pleadings.
(3.) The petitioner is a duly registered company under the Companies Act, 1956. It was previously assessed in Calcutta and is now being assessed with the ITO, Central Circle-1 at Kanpur.;