Cit vs Lachman Dass Bhatia
2012 Latest Caselaw 4680 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Reserved on: 14th May, 2012
%                                   Date of Decision: 7th August, 2012

+      ITA Nos.1733, 1734/2010

       CIT                                              .....Appellant
                       Through:   Ms.Rashmi     Chopra,  Sr.Standing
                                  Counsel.
            VERSUS
   LACHMAN DASS BHATIA                .....Respondent
            Through: Mr. Kirti Uppal, Sr.Adv. with
                     Mr.Krishna Kumar & Mr. Arvind
                     Bansal, Advs.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE R.V. EASWAR

1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?

R.V. EASWAR, J.:

For order see ITA No.1731/2010.

                                                    R.V. EASWAR, J.

SANJIV KHANNA, J. AUGUST 7, 2012/Bisht