RAJAN SETIA vs. COMMISSIONER OF INCOME TAX

2023:PHHC:046681-DB 107-3 HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM-6718-19-CII-2022 in/and ITA-116-2022 (O&M) Date of decision: 29.03.2023 Rajan Setia ....Appellant V/s. Commissioner of Income Tax, Ludhiana ....Respondent CORAM: HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Divya Suri, Advocate with Ms. Sameeksha Gupta, Advocate for the applicant/petitioner. **** Ritu Bahri, J. (Oral). No case is made out to condone the delay in filing and refiling the appeal in view of the averments made in the applications (CM-6718-19- CII-2022). The main appeal is taken up on Board today itself and is dismissed, accordingly. Pending application also stands dismissed. (RITU BAHRI)

JUDGE (MANISHA BATRA) JUDGE 29.03.2023

Divyanshi Whether speaking/reasoned: Yes/No Whether reportable: Yes/No DIVYANSHI 2023.04.11 11:59 I attest to the accuracy and authenticity of this document/order