PR. COMMISSIONER OF INCOME TAX-7, DELHI vs. RNAM FINLEASE PVT LTD
ITA - 151 / 2026HC Delhi25 February 20261 pages
For Petitioner: PUNEET RAI
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25.02.
2026
1.
On hearing, Mr. Puneet Rai, learned Senior Standing Counsel, we are of the view that the letter of retraction which was allegedly given by the entry provider namely Aseem Gupta, is necessary for the purpose of deciding these appeals.
2.
List these appeals on 07.05.2026. 3. Meanwhile, Mr. Puneet Rai to place on record the retraction letter relied upon by the Tribunal. DINESH MEHTA, J RENU BHATNAGAR, J FEBRUARY 25, 2026/ss 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 13:13:11