ITA/20/2021
2021 Latest Caselaw 4557 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  ITA No. 20 of 2021

                                  Shri S.K.Mishra, J.

Shri N.S.Dhanik, J.

Mr. Hari Mohan Bhatia, learned counsel for the appellant.

Mr. Vipul Sharma, learned counsel for the respondent.

Heard.

Admit.

Keeping in view the facts of the case, issue rule nisi.

Perused the stamp report, the Stamp Reporter has pointed out a delay of 41 days in filing the appeal. However, as per the judgment and directions passed by the Hon'ble Supreme Court in suo motu Writ Petition No. 3 of 2020, there is no delay in this appeal.

Since Mr. Vipul Sharma has already appeared on behalf of the respondent, hence no formal notice be issued. He has already received a copy of the brief.

The matter may be listed for final disposal on 31st December, 2021.

The Registry is directed to show the name of Mr. Vipul Sharma, as counsel for the respondent.

(N.S.Dhanik, J.) (S.K.Mishra,J.) 12.11.2021 KKS