SANJIB BANERJEE,J. - (1.) In view of the good grounds shown, the marginal delay of a little over a month in preferring the appeal is condoned and the matter is taken up to be considered on merits.
(2.) GA No. 4049 of 2015 is disposed of but without any order as to costs.
(3.) Two issues are canvassed by the Revenue in this appeal against an order of June 9, 2015 passed by the Income Tax Appellate Tribunal.;