PR. COMMISSIONER OF INCOME TAX -7 vs. PRECISION ELECTRONICS LTD.

ITA/359/2016HC DelhiDLHC01157194201625 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 12 +

ITA 359/2016

PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr Rahul Chaudhary, Senior Standing Counsel with Ms Lakshmi Gurung, Junior Standing Counsel

versus

PRECISION ELECTRONICS LTD. ..... Respondent

Through: None

CORAM: JUSTICE S.MURALIDHAR JUSTICE CHANDER SHEKHAR

O R D E R %

25.04.2017

Despite three opportunities since 2nd June, 2016, the Revenue has not taken any steps to file the process fee. The Court, therefore, does not find the need to grant any further indulgence. The notice was confined to only Question No. 1. That question is left open to be decided in an appropriate case.

The appeal is dismissed for non-prosecution.

S.MURALIDHAR, J

CHANDER SHEKHAR, J APRIL 25, 2017 rd

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