IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 9/2010  
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 COMMISSIONER OF INCOME TAX    ..... Petitioner 
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 Through Ms. Suruchi Aggarwal, Sr. Standing Counsel. 
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 versus 
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 DEVKI DEVI     .... Respondent 
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 Through 
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 CORAM: 
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 HON'BLE MR. JUSTICE SANJIV KHANNA 
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 HON'BLE MR. JUSTICE M.L. MEHTA 
 O R D E R 
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           07.12.2012 
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 C.M.No. 11617/2012 
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 Exemption allowed subject to all just exceptions. 
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 The application is disposed of. 
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 C.M.Nos.11616/2012, 11618/2012 and R.P. No. 394/2012 
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 Learned counsel for the Revenue has placed reliance on the order 
 dated 14th March, 2012 passed in ITA 126/2009, Commissioner of Income Tax 
 Vs. Geeta Devi Bindal. 
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 Issue notice returnable on 8th February, 2013. 
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 Along with copy of the application, the appeal paper book and the 
 order passed by a Division Bench of this Court in the case of Geeta Devi Bindal (supra) will be sent. 
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 SANJIV KHANNA, J. 
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 DECEMBER 07, 2012/NA   M.L. MEHTA, J. 
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 $ Special Bench Matter-5 
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