LAWS(DLH)-2015-9-428

PR. CIT-1 Vs. ATLANTA CAPITAL PVT. LTD.

Decided On September 21, 2015
Pr. Cit -1 Appellant
V/S
Atlanta Capital Pvt. Ltd. Respondents

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The application is disposed of.

(3.) For the reasons stated in the applications, the delays in re -filing the respective appeals are condoned.