Bombay High Court
The Principal Commissioner Of Income ... vs Indian Corporate Loan Securitization ... on 21 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
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ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 8 weeks as a last chance, failing matter to stand rejected under the provision of O.S. Rule,
986. Date : 21/09/2018 Prothonotary and Senior Master ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:56:10 :::