COMMISSIONER OF INCOME TAX-1 AGRA AND OTHERS Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AND OTHERS

LAWS(ALL)-2016-4-164

HIGH COURT OF ALLAHABAD

Decided on April 12,2016

Commissioner Of Income Tax -1 Agra And Others Appellant

VERSUS

Central Administrative Tribunal And Others Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the parties. Cause shown is sufficient.
(2.) The Delay Condonation Application No.356917 of 2013 is allowed.
(3.) The delay in filing the restoration application is condoned. Cause shown is sufficient.;

Click here to view full judgement.