Delhi High Court - Orders
Delay In Filing The Appeal) Pcit ... vs Anand Kumar Jain (Huf) on 15 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~77&79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 32/2021 & CM No.5544/2021 (for condonation of 403 days
delay in filing the appeal)
PCIT (CENTRAL) - 3 ..... Appellant
Through: Mr. Ajit Sharma, Adv.
Versus
ANAND KUMAR JAIN (HUF) ..... Respondent
Through: None.
AND
+ ITA 34/2021 & CM No.5553/2021 (for condonation of 403 days
delay in filing the appeal)
PCIT (CENTRAL)- 3 ..... Appellant
Through: Mr. Ajit Sharma, Adv.
Versus
SAJAN KUMAR JAIN ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.02.2021 [VIA VIDEO CONFERENCING]
1. The counsel for the appellant revenue informs that the order impugned in these appeals is the common order dated 30th July, 2019 against which ITA No.23/2021 and other connected appeals were also preferred and which were disposed of on 12th February, 2021.
2. These appeals are also disposed of in terms of the order dated 12th February, 2021 in ITA No.23/2021 and other connected appeals.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J FEBRUARY 15, 2021/'gsr'