Date of Order : 12.11.2002
                                                                                                                             
          Present: Mr.Sanjeev Sabharwal for the appellant.                                                                   
                   Ms.Sulekha Kaul for the respondent.                                                                       
                                                                                                                             
                                                                                                                             
                                                                                                                             
CASE NUMBER : ITA.263/2002

                 Admit.                                                                                                      
                 Following  the order passed in ITA No.9/99 dated                                                            
          10  August  2000, the following question is framed  for                                                            
          adjudication:                                                                                                      
                 "Whether  the  Tribunal (ITAT)  and                                                                         
                 CIT  (A) have erred in deleting the                                                                         
                 addition of Rs.2,11,280/- being the                                                                         
                 amount  collected  by the  assessee                                                                         
                 towards 'Molasses Storage Fund'?"                                                                           
                                                                                                                             
                 The appellant shall file within three months ten                                                            
          copies  of the cyclostyled paper books, containing  all                                                            
          documents  on  which  reliance was  placed  before  the                                                            
          Tribunal,  including  any order/orders, either  in  the                                                            
          case  of  the assessee itself or in case of  any  other                                                            
          assessee, which has been followed by the Tribunal.                                                                 
                 The  appeal be listed for hearing in the regular                                                            
          course along with the afore-noted appeal.                                                                          
                                                                                                                             
                                                                                                                             
                                         D.K. JAIN, J                                                                        
                                                                                                                             
                                                                                                                             
                                                                                                                             
                                        MUKUL MUDGAL, J                                                                      
          NOVEMBER 12, 2002                                                                                                  
          'ss'