M/S MAYUR RECREATIONAL & DEV.LTD
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----------- 10.12.2002
Having heard learned counsel for the parties, we are of the view that the impugned order does involve a substantial question of law. Admit. The following question is framed for adjudication: "Whether on the facts and in the circumstances of the case the Tribunal was correct in law in remanding the case back to the Income Tax Officer to determine afresh the annual letting value of the property No.14-16, Aurangzeb Road, New Delhi in respect of assessment years 1990-91 to 1992-93?"
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed by both the parties before the Tribunal.
The appeal be listed for hearing in the regular course. CM.127/2002 Dismissed as not pressed at this stage.
D.K. JAIN, J
MAHMOOD ALI KHAN, J DECEMBER 10, 2002 'ss'