- (1.) The defect/s pointed out by the office are overruled. Heard learned counsel for the appellant.
(2.) The instant appeal has been filed by the appellant- C.I.T. (Exemption), Jaipur under Section 260A of the Income Tax Act, 1961 against the judgment dated 22nd of May, 2017 passed by learned Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur in ITA No.126/Jodh/2017 (regarding issuance of approval sought under Section 80G of the Act).
(3.) Learned counsel for the appellant submits that the order impugned passed by learned I.T.A.T. is no in consonance with law.;