M/S MANJULA FINANCES LTD. vs. THE COMMISSIONER OF INCOME TAX

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ITA/388/2004HC DelhiDLHC01016836200409 May 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-184 +

ITA 388/2004

MANJULA FINANCES LTD.

..... Appellant

Through: None.

versus

THE COMMISISONER OF INCOME TAX .... Respondent Through: Mr. Dileep Shivpuri, Senior standing counsel with Mr. Sanjay Kumar, Jr. Standing counsel.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

09.05.2016

1.

None appears for the Appellant. It seems that the Appellant is not interested in pursuing the appeal. The appeal is dismissed for non- prosecution.

2.

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

S. MURALIDHAR, J

VIBHU BAKHRU, J MAY 09, 2016/Rm

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