CENTUM ELECTRONICS LTD. Vs. THE DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THOUGH writ petition is listed to hear various interim applications filed by the petitioner, I have nevertheless heard the matter at length and writ petition is disposed by this order.

(2.) PETITIONER is a Public Limited Company engaged in the business of manufacture of printed circuit board assemblies in the EHTP unit and mobile phone repair business in the DTA unit. Petitioner has assailed notice dated 26 -02 -2013 (Annexure -A) and order dated 15 -05 -2013 (Annexure -B).

(3.) I have heard the learned counsel for the petitioner and learned counsel appearing for the respondent - Department and perused the materials placed on record.