CIT Vs. RAKAM MONEY MATTERS PVT. LTD.

JUDGEMENT

(1.) For the reasons stated in the application, the delay of 149 days in re -filing the appeal is condoned.

(2.) The application stands disposed of.

(3.) This is an appeal by the Revenue against the order dated 16th October, 2014 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 2821/DEL/2011 for Assessment Year ('AY') 2003 -04.