Arun Bhansali, J. - (1.) THIS matter comes up on second stay application filed by the petitioner.
(2.) THE petitioner filed writ petition challenging the notice dated 3.3.2014 (Annex. 4) issued by the respondent No. 1 under Sections 147/148 of the Income Tax Act, 1961 ('the Act').
(3.) NOTICES of the writ petition were issued. However, no interim order was passed by this Court. During the pendency of the writ petition, in view of the fact that the proceedings pursuant to the notice under Section 148 of the Act were getting time barred, the respondents have passed assessment order dated 30.3.2015, whereby demands have been created against the petitioner.;