IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 1018/2011  
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 ITA 1019/2011 
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 CIT                ..... Appellant 
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 Through Mr. Anupam Tripathi, sr. standing counsel 
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 versus 
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 NR PORTFOLIO PVT LTD       ..... Respondent 
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 Through Mr. K R. Manjani, Adv. 
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 CORAM: 
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 HON'BLE MR. JUSTICE SANJIV KHANNA 
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 HON'BLE MR. JUSTICE R.V.EASWAR 
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 O R D E R 
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      12.12.2011 
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 Ld. counsel for the respondent states that the grounds of appeal 
 furnished to the assessee do not include the annexures.  Annexures should 
 be supplied to the ld. counsel for the respondent within a week.  Liberty 
 is also granted to the appellant to place on record documents/material 
 relied upon by them and which were filed before the tribunal/authorities. 
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 Relist on 2nd March, 2012. 
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 SANJIV KHANNA,J 
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 R.V.EASWAR, J 
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 DECEMBER 12, 2011/vld 
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 $ 11 
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