- (1.) Cm No.30897/2015 in ITA No.962/2015 CM No.30899/2015 in ITA No.963/2015 CM No.30901/2015 in ITA No.964/2015 CM No.30904/2015 in ITA No.965/2015 CM No.30906/2015 in ITA No.966/2015 Allowed, subject to all just exceptions.
(2.) The applications stand disposed of. CM No.26995/2015 in ITA No.871/2015 CM No.26997/2015 in ITA No.872/2015 CM No.26999/2015 in ITA No.873/2015 CM No.27001/2015 in ITA No.874/2015 CM No.27003/2015 in ITA No.875/2015 CM No.27005/2015 in ITA No.876/2015 CM No.27018/2015 in ITA No.883/2015 CM No.30898/2015 in ITA No.962/2015 CM No.30900/2015 in ITA No.963/2015 CM No.30902/2015 in ITA No.964/2015 CM No.30905/2015 in ITA No.965/2015 CM No.30907/2015 in ITA No.966/2015
(3.) For the reasons stated therein, the delay in re-filing the appeals is condoned.;