- (1.) CM-14665-CII-2014 Prayer in this application is to condone delay of 666 days in refiling the appeal.
(2.) We have heard counsel for the applicant/appellant and in view of averments in the application duly supported by an affidavit filed by Mr.T.K.Joshi, Advocate, allow the application and condone delay of 666 days in refiling the appeal. ITA-209-2014
(3.) The revenue is before us challenging order dated 30.11.2011, passed by the Income Tax Appellate Tribunal, Delhi Bench 'B' New Delhi, (hereinafter referred to as the 'ITAT') dismissing an appeal filed by the revenue, thereby confirming order dated 06.11.2009, passed by the Commissioner of Income Tax (Appeals), Rohtak (hereinafter referred to as the 'CIT(Appeals)'.;