IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
  08.12.2008 
.
 Present:        Mr R.D. Jolly, Advocate for the Appellant. 
 Mr O.P. Sapra and Mr Sandeep Sapra, Advocate for the Respondent. 
.
 +  ITA 456/2007 
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 The learned counsel for the respondent submits that the appeal appears to 
 be time barred.  He states that the impugned order is dated 15.12.2001 and the 
 appeal has been filed after 5 years in 2006.  Mr R.D. Jolly submits that the 
 appeal was filed after receipt of the order in December, 2006, and is within 
 time.  The learned counsel for the respondent, however, submits that he would 
 like to verify the exact date of receipt of the order by the appellant and to 
 make submissions, on the question of the appeal being time barred. He seeks an 
 adjournment. 
 Renotify on 25.3.2009 
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 BADAR DURREZ AHMED, J 
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.
 RAJIV SHAKDHER, J 
 December 08, 2008/kk 
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