IN THE HIGH COURT OF DELHI AT NEW DELHI 
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  13.09.2004 
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 Present :       Ms Prem Lata Bansal  with Mr Ajay Jha for the appellant 
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 +ITA 542/2004 
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 ADMIT. 
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 Learned counsel for the Revenue has taken us through the decision of the Supreme Court in the case of Vania Silk Mills P.Ltd v CIT: [1991] 191 ITR 647. The following substantial questions of law arise for our consideration: 
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 ''1.  Whether, due to closure of business, the consequent  extinguishment of right of the assessee to receive the capital investment amounts to ''transfer'' within the meaning of Section 2(47) of the Income-tax Act, 1961? 
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 Paperbooks be filed by the appellant within three months as per rules. 
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 CHIEF JUSTICE 
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 September 13, 2004                              BADAR DURREZ AHMED,  J. 
 pawar 
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