Pr. Commissioner Of Income Tax-1 vs M/s Ansal Properties And Infrastructure Limited

RAJIV SHAKDHER, J. (ORAL):

This is an application moved on behalf of the appellant/revenue seeking condonation of delay in re-filing the appeal.

According to the appellant/revenue, there is a delay of 350 days in re-filing the appeal.

For the reasons given in the application, the delay in re-filing the appeal is condoned.

Accordingly, the application is disposed of, in the aforesaid terms.

This appeal concerns Assessment Year (AY) 2012-13.

Via this appeal, the appellant/revenue seeks to assail the order dated 19.11.2021 passed by the Income Tax Appellate Tribunal [in short, “Tribunal”].

Mr Sanjay Kumar, learned senior standing counsel, who appears on behalf of appellant/revenue, fairly, states that issue raised in the instant appeal is covered by the decision of this Court rendered in Pr. Commissioner of Income Tax-1 vs. M/s Ansal Properties and Infrastructure, 2023:DHC:5443-DB.

Accordingly, the appeal is closed.