Saurabh Banerjee vs Income Tax Officer
2015 Latest Caselaw 3386 Del

$~39
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 4138/2015 & CM No. 7507/2015 (Stay)
       SAURABH BANERJEE                         ..... Petitioner
                   Through: Mr Abhinav Vashisht, Sr. Adv. with Mr
                   Rajat Joseph & Mr Sumeet Nagpal, Advs.

                            versus

       INCOME TAX OFFICER                         ..... Respondent
                     Through: Ms Suruchi Aggarwal, Sr. Standing
                     Counsel with Mr Abhishek Sharma, Adv.
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
               ORDER

% 27.04.2015

1. The petitioner is aggrieved by the communication dated 08.04.2015 issued by the income tax officer.

2. Broadly, by virtue of this communication, the income tax officer has put the petitioner to notice that the information sought by his wife; which is an attested copy of the final assessment order passed in his case for assessment year 2012-13, would be supplied, in case he prefers no objection. 2.1 The said communication, however, gives an opportunity to the petitioner to file his objections.

2.2 Admittedly, the petitioner has filed his objections vide order dated 14.04.2015.

3. Ms Suruchi Aggarwal, who appears on advance notice on behalf of the respondent, says that an appropriate order will be passed by the said

authority and the order will be communicated to the petitioner.

4. Accordingly, the writ petition and the application are disposed of with a direction to the respondent to pass an appropriate order on the objections raised by the petitioner vide his communication dated 14.04.2015.

5. However, it is made clear, that the said order will not be given effect to for a period of two weeks to enable the petitioner to examine the order and, if necessary, take recourse to an appropriate remedy, albeit in accordance with law.

6. It is also made clear, the period of two weeks will commence from the date when the order is served on the petitioner.

7. Dasti.

RAJIV SHAKDHER, J APRIL 27, 2015 kk