PR. COMMISSIONER OF INCOME TAX -7, DELHI vs. NAVEEN KUMAR GUPTA

The application seeking exemption stands disposed of by directing the appellant to file requisite typed copies by the next date. CM APPL. 3394/2026-DELAY OF 57 DAYS IN RE-FILING

For the reasons stated in the application, the delay of 57 days in re- filing the appeal is condoned.

The application is disposed of. ITA 25/2026

Issue notice to the respondent-assessee to be served through all permissible modes. Notice made returnable on 23.03.2026. DINESH MEHTA, J VINOD KUMAR, J JANUARY 19, 2026/cd This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:49:41