DEV KUMAR JAIN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) CRIMINAL Misc. No. 17845 of 2008 (for early hearing) in IT Appeal No. 47 of 2003 In this application the appellant/applicant has stated that on account of old age and health issues he is not in a position to actively monitor the pending litigation and in order to bring the matter to a closure he prays that the appeal be taken up for hearing.

(2.) WE find that the application for early hearing is accompanied by an affidavit which discloses that the appellant is more than 77 years of age. Given the fact he has averred that he is not keeping well and wants to bring the litigation to a final closure, we allow the application. The application is accordingly disposed of.

(3.) IT Appeal No. 47 of 2003 of law :