Sanjeev Prakash Sharma, J. - (1.) Both the Counsel agree that the petitions can be disposed of at this stage.
(2.) Admit.
(3.) The petitioner is a Company registered under the Companies Act 1956 having its registered Office at B-3/9, 2 nd Floor, Model Town 1, New Delhi. Aggrieved of the demand notice dated 29.09.2009 issued by the Income Tax authorities (respondent No.1) holding the petitioner Company as assessee in default, the petition has been filed before this Court. In order to understand the facts it would be appropriate to quote the order of demand dated 29.09.2009 in verbatim : - JUDGEMENT_67_LAWS(RAJ)4_2018_1.html;