- (1.) Heard Sri Abhinav Mehrotra, learned counsel for the petitioner and Sri Subham Agrawal, learned counsel for the respondent.
(2.) The dispute in this petition is regarding assessment year 2009- 10 and the respondent intends to tax the income of M/s. Rave Entertainment Private Limited in the hands of the petitioner.
(3.) It appears that M/s. Rave Entertainment Private Limited was assessed to tax for the assessment year 2009-10 vide order dated 19.12.2011. This order of assessment was set aside by the Commissioner of Income Tax (appeals) and was affirmed by the tribunal. The appeal of the revenue against the same to the High Court has been dismissed by us by a separate order. Thus, the assessment order came to an end.;