THE COMMISSIONER Vs. S/S K.L. RATHI LTD.
LAWS(ALL)-2013-3-274
HIGH COURT OF ALLAHABAD
Decided on March 18,2013

The Commissioner Appellant
VERSUS
S/S K.L. Rathi Ltd. Respondents

JUDGEMENT

Pankaj Mithal, J. - (1.) HEARD learned counsel for the parties. The cause shown for condonation of delay is sufficient. The delay in filing the commercial tax revision is condoned.
(2.) THE application for condonation of delay No. 63839 of 2013 is allowed. Office is directed to allot regular number.
(3.) THE amendment application filed today is taken on record.;


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