DIRECTOR OF INCOME TAX(INTERNATIONAL TAXATION)-I vs. LUMMUS TECHNOLOGY HEAT TRANSFAR B.V (EARLIER KNOWN AS ABB LUMMUS)

ITA 441/2016 Page 1 of 2

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 23. +

ITA 441/2016

DIRECTOR OF INCOME TAX

(INTERNATIONAL TAXATION)-I

..... Appellant

Through: Mr. Zoheb Hossain, Senior Standing

Counsel & Mr. Deepak Anand, Advocate.

versus

LUMMUS TECHNOLOGY HEAT TRANSFER B.V (EARLIER

KNOWN AS ABB LUMMUS)

..... Respondent

CORAM: JUSTICE S.MURALIDHAR JUSTICE NAJMI WAZIRI

O R D E R %

25.07.2016 CM No.26229 of 2016 (for condonation of delay in re-filing the appeal) & ITA 441/2016 1. There is an inordinate delay of 622 days in re-filing the appeal.

ITA 441/2016 Page 2 of 2

making of soft copies so that the inconvenience if any caused to the Advocates and the litigants is minimised. In any event the change could not have entailed a delay of more than one and a half year. The second ground as regards change of counsel again does not impress the Court. It is not possible to accept that no one followed up on the filing of appeals and allowed a period of more than one and a half year to elapse before the appeal could be re-filed. The Department has a cell in the High Court which is under the supervision of a Deputy CIT. He ought to be keeping track of the filing of appeals and should be able to know if any appeal entrusted to the panel counsel for filing has not been listed even once before the Court for a long time.

S.MURALIDHAR, J

NAJMI WAZIRI, J JULY 25, 2016/mg