- (1.) Heard Sri Nikhil Agrawal, learned counsel for the petitioner and Sri Manu Ghildyal, learned counsel for all the respondents.
(2.) The pleadings exchanged between the parties have also been perused.
(3.) The petitioner is aggrieved by order dated 20th October, 2016 passed by the Principal Commissioner of Income Tax, New Delhi under Section 127 of the Income Tax, 1961 (hereinafter referred to as 'the Act') whereby out of a group of cases of Sun-world Group of Companies, the case of the petitioner has been transferred from ITO, New Delhi to the Deputy Commissioner/Assistant Commissioner, Income Tax, Central Circle, NOIDA for the purpose of assessment.;