- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard the learned counsel for the parties and perused the impugned judgment and order dated 20th July, 2009 passed by the High Court of Judicature at Bombay wherein delay of fourteen days in filing the appeal filed under Section 260-A of the Income Tax Act, 1961 was not condoned on the ground that there was no such power given to the High Court for condoning the delay.;