COMMISSIONER OF INCOME TAX vs. MAHANAGAR TELEPHONE NIGAM LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 590/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through : Mr Sanjeev Sabharwal . versus . MAHANAGAR TELEPHONE NIGAM LTD ..... Respondent Through : None . CORAM: HON'BLE MR JUSTICE BADAR DURREZ AHMED . . HON'BLE MR JUSTICE V.K. JAIN . O R D E R 05.05.2010 The approval of the Committee on Disputes has not been taken. Consequently, we decline to entertain this appeal. The appellant is granted leave to apply for approval of the Committee on Disputes in case such an application has not yet been made. In case the Committee on Disputes grants approval, the appellant would be at liberty to file a fresh appeal within 15 days of the appellant receiving the order granting approval. This appeal stands disposed of in these terms. . BADAR DURREZ AHMED, J . . . . V.K. JAIN, J May 05, 2010 SR . $ 5