COMMISSIONER TRADE TAX Vs. NISHAT FRAGRANCES

JUDGEMENT

(1.) Having regard to the averments made in the affidavit accompanying the Delay Condonation Application, namely, Civil Misc. Delay Condonation Application No. 214740 of 2007, I am satisfied that sufficient cause has been made out for condoning the delay in filing the Revision.

(2.) The aforementioned application is accordingly allowed.

(3.) The delay in filing the Revision is condoned. Registry is directed to give appropriate number to the Revision.