SHASHI SEHGAL Vs. APPROPRIATE AUTHORITY INCOME TAX DEPARTMENT

JUDGEMENT

(1.) ADVANCE copy of this application was given to the learned counsel for the respondent. Learned counsel for the parties submit that this application may be disposed of in terms of the order dt. 12th Dec., 2001, passed in C.W.P. No. 5654/2001 titled M/s Express Towers (P) Ltd. and Anr. vs. Dy. CIT & Ors. [reported at (2002) 173 CTR (Del) 447-Ed.]. The prayer seems to be reasonable.

(2.) WE have heard learned counsel for the parties.