SAI SHYAM EDUCATION SOCIETY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) For the reasons stated in the application and account of the fact that no objection has been raised by the learned counsel for non-applicant, the application is allowed. Delay of 164 days in filing the review petition is condoned.

(2.) Ms. Aruna Thakur waives notice on behalf of the non-applicants and with the consent of the learned counsel for the parties the review petition is taken up for final disposal.

(3.) This is an application seeking review of order dated 29.01.2013 passed in ITA No.01/2013 upholding the order passed by the Income Tax Appellate Tribunal, Amritsar Bench, Amritsar. Accordingly, the appeal filed by the assessee-applicant under Section 260-A of the Income Tax Act, 1961 was dismissed.