The counsel for the Income Tax Dept. appears and submits that out of the 3 companies, they have submitted report in respect of 2 companies.
However, they are advised to submit the combined report for all the Companies. The counsel for the OL submits that have already filed the report but
the same is not reflected on the DMS. They are directed to ensure uploading of the report on the DMS along with the hard copies. The counsel for
RD submits that they have raised fresh queries to the Petitioner and on the receipt of their reply, they will file the report.
List the matter on 19th January 2022.
