UNIPATCH RUBBER LTD. vs. PRINCIPAL COMMISSIONER OF INCOME TAX

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ITA - 531 / 2022HC Delhi15 December 20222 pages
For Petitioner: KRISHNAN S

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15.12.

2022 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.54270/2022 [Application filed on behalf of the appellant seeking condonation of delay of 16 days in re-filing the appeal]

1.

This is an application filed on behalf of the appellant seeking condonation of delay in re-filing the appeal.

2.

According to the counsel for the appellant, the delay involved is 16 days.

3.

For the reasons given in the application, the delay is condoned.

4.

The application is, accordingly, disposed of. ITA 531/2022

5.

A request for adjournment is made on the ground that Mr Krishanan S., the counsel for the appellant, is in some personal difficulty. ITA 531/2022

1/2 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 13:32:51

5.1.

The request is acceded to.

6.

Accordingly, list the matter on 20.01.2023. RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

DECEMBER 15, 2022/pmc

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ITA 531/2022

2/2 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 13:32:51