THE COMMISSIONER OF INCOME TAX III vs. SREI INTERNATIONAL FINANCE LTD.

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ITA - 481 / 2010HC Delhi01 June 20101 pages
For Petitioner: RASHMI CHOPRA

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IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 481/2010 . COMMISSIONER OF INCOME TAX III ..... Appellant Through Ms.Rashmi Chopra, Adv. versus . SREI INTERNATIONAL FINANCE LTD. ..... Respondent Through None CORAM: HON?BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR . O R D E R 01.06.2010 . CM No.5178/2010 (Condonation of Delay) This is an application for condonation of delay in re-filing. Regard being heard to the facts and circumstances of the case, the delay in re-filing stands condoned. CM stands disposed of. ITA No. 481/2010 Issue notice to the Respondent, returnable on 7th September, 2010. . . CHIEF JUSTICE . . . JUNE 01, 2010 MADAN B. LOKUR, J kapil .

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