- (1.) For the reasons stated in the application, the same is allowed.
(2.) The application stands disposed of. ITA 162/2016
(3.) The Revenue has filed the present appeal against an order dated 5th August, 2015 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 1944/Del/2013 for the Assessment Year ('AY') 2001 -02.;