IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
 ITA No. 1085/2007  
 2.       COMMISSIONER OF INCOME TAX                          ..... Appellant 
 Through Ms. P.L.Bansal, Advocate. 
 versus 
 SANGEETA JAIN                         ..... Respondent 
 Through 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                             14.11.2007 
 . 
 Issue notice, returnable on 4th March, 2008. 
 Learned counsel for the Revenue has pointed out that the tax effect is 
 only Rs.4,000/- but yet the matter is required to be decided in favour of the 
 Revenue in view of the decision of this Court. 
 We direct the Revenue to deposit a sum of Rs.5,000/- by cheque  towards 
 litigation expenses in the name of the Registrar of this Court within a week 
 from today. 
 . 
 MADAN B. LOKUR, J 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER  14, 2007 
 dn