principal commissioner of income tax v. m/s. exide industries ltd

1. Learned counsel for the respondent seeks time to file affidavit-in opposition to the application filed by the Revenue seeking condonation of delay in filing the appeal.

2. Let the affidavit in opposition be filed on or before July 23, 2021. Affidavit in reply be filed on or before August 20, 2021.

3. Adjourned to September 7, 2021.