COMMISSIONER OF INCOME TAX DEL vs. M/S MANJULA FINANCE P.LTD.
ITA/58/2006HC DelhiDLHC01062045200609 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-185 +
ITA 58/2006
THE COMMISSIONER OF INCOME TAX ..... Appellant
Through: None.
versus
MANJULA FINANCE P. LTD.
.... Respondent Through: None.
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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