- (1.) WE are satisfied with the grounds made in the petition for condonation of delay. Hence delay is condoned. The application being GA No. 2949 of 2007 is allowed.
(2.) HEARD learned Counsel for the appellant. Perused the order passed by the learned Tribunal reported as Asstt. CIT v. Balarampur Chini Mills Ltd. (2007) 111 TTJ (Kol) 230Ed. In our opinion, the Tribunal has gone into the matter in details and come to the correct conclusion. Hence we are affirming the order passed by the learned Tribunal. Hence we dismiss the IT Appeal No. 594 of 2007. All parties concerned are to Act on a signed copy of the minutes of this order on the usual undertakings. Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.;