- (1.) Leave granted.
(2.) Heard Mr. Bhargava V. Desai, learned Counsel for the appellant and Mr. Vikas Singh, learned ASG for the respondent.
(3.) The appellant aggrieved against the order dated 23-8-2005 passed by the High Court of Delhi in IT Appeal No. 327 of 2005 filed the present appeal in this Court on the ground that the order passed by the High Court is non-speaking. The High Court on 23-8-2005 has passed the following order which reads thus: Date. 23-8-2005 Income Tax Appeal No. 327 of 2005 Heard. No substantial question of law arises for consideration Dismissed.;