NATIONAL AGRICULTURAL COOP.MKT vs. COMMISSIONER OF INCOME TAX XI,

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ITA/33/2005HC DelhiDLHC01059308200527 April 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-67 +

ITA 33/2005

NATIONAL AGRICULTURAL COOP. MKT. ..... Appellant

Through: None.

versus

COMMISSIONER OF INCOME TAX-XI ..... Respondent Through: None.

CORAM: JUSTICE S.MURALIDHAR JUSTICE CHANDER SHEKHAR

O R D E R %

27.04.2017

1.

None appears for the Appellant. Accordingly, the appeal is dismissed for non-prosecution.

2.

It is made clear that the application for restoration will be entertained only if it is also supported by the affidavit of the party concerned. Also, an advance copy should be served on the counsel, if any, who appeared last for the Respondent.

S.MURALIDHAR, J

CHANDER SHEKHAR, J APRIL 27, 2017/b/Rm

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