PRABHU MAYA CHARITABLE TRUST vs. DIRECTOR OF INCOME TAX

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ITA/631/2004HC DelhiDLHC01017107200427 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-10 +

ITA 631/2004

PRABHU MAYA CHARITABLE TRUST ..... Appellant

Through: None.

versus

DIRECTOR OF INCOME TAX

..... Respondent Through: Mr. Asheesh Jain, Senior Standing counsel.

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 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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