Director General Of Income Tax ... vs Board For Industrial & Financial ...

*           IN THE HIGH COURT OF DELHI AT NEW DELHI


%                                                          Date of decision: 23.03.2011

+                               WP (C) No.1956 of 2011


DIRECTOR GENERAL OF INCOME TAX
(ADMN.) & ANR., NEW DELHI                  ...PETITIONERS
                     Through: Mr. Sanjeev Sabharwal &
                              Mr. D.R. Jain, Advocates.


                                          Versus


BOARD FOR INDUSTRIAL & FINANCIAL
RECONSTRUCTION, NEW DELHI & ORS.          ...RESPONDENTS
                   Through:  Ms. Maneesha Dhir, Ms. Purti
                             Marwaha & Mr. Abhirup Dasgupta,
                             Advocates for Respondent No.2.


CORAM:
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE RAJIV SHAKDHER

1.        Whether the Reporters of local papers
          may be allowed to see the judgment?

2.        To be referred to Reporter or not?

3.        Whether the judgment should be
          reported in the Digest?


SANJAY KISHAN KAUL, J. (Oral)

1. For Orders see WP (C) No.1940/2011.

SANJAY KISHAN KAUL, J.

MARCH 23, 2011 RAJIV SHAKDHER, J. b'nesh _____________________________________________________________________________________________ WP (C) No. 1956 of 2011 Page 1 of 1