COMMISSIONER OF INCOME TAX vs. OP CHANANA

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ITA - 1056 / 2010HC Delhi05 August 20101 pages
For Petitioner: ABHISHEK MARATHA

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IN THE HIGH COURT OF DELHI AT NEW DELHI 15 . ITA 1056/2010 . . COMMISSIONER OF INCOME TAX ..... Appellant Through Mr.Abhishek Maratha, Advocate versus OP CHANANA ..... Respondent Through none . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 05.08.2010 . CM No.13291/2010 This is an application for delay in re-filing the appeal. Heard learned counsel for the appellant. Regard being had to the averments made in the application, delay in re-filing the appeal is condoned. The application stands disposed of. ITA No.1056/2010 Issue notice to the respondent-assessee, returnable on 22nd November, 2010. . . . CHIEF JUSTICE . . . MANMOHAN, J AUGUST 05, 2010/nm .

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