COMMISSIONER OF INCOME TAX vs. DSIDC

IN THE HIGH COURT OF DELHI AT NEW DELHI #2 ITA 1062/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through Mr. N.P. Sahni, Adv. versus . DSIDC ..... Respondent Through None. . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 10.08.2010 . We have heard Mr. N.P. Sahni, learned senior standing counsel for the revenue. He fairly stated that the appeal has been preferred without obtaining the prior approval of the Committee on Disputes. In view of the aforesaid, we grant liberty to the appellant to withdraw the appeal to re-file the same after obtainment of requisite approval from the Committee on Disputes. With the aforesaid liberty, the appeal stands disposed of. . CHIEF JUSTICE . . . . . MANMOHAN, J AUGUST 10, 2010 dk .