IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 371/2013  
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 THE COMMISSIONER OF INCOME TAX 
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 DELHI CENTRAL-II     .... Appellant 
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 Through: Sh. Sanjay Kumar, Jr. St. Counsel for Sh. M.S. Sabharwal, Sr. 
 St. Counsel. 
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 versus 
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 INDU SURVEYORS and LOSS ASSESSORS 
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 PVT. LTD.       ..... Respondent 
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 Through: None. 
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 CORAM: 
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 MR. K.K. NANGIA, REGISTRAR (ORIGINAL) 
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 O R D E R 
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    10.12.2013 
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 No steps have been taken by the appellant to bring on record the 
 new name of the company and the documents and papers in terms of order 
 dated 30.07.2013 have also not been filed.  Counsel for appellant 
 requests for one more opportunity to do the needful. 
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 Renotify this matter on 11.03.2014.  Needful be done within four 
 weeks. 
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 Let the documents be also filed before the next date of hearing. 
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 K.K. NANGIA 
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 REGISTRAR (ORIGINAL) 
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 DECEMBER 10, 2013 
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 rb 
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 $ 8 
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