Jharkhand High Court
Income Tax Officer vs Ajay Prakash Verma on 3 February, 2015
Author: D.N. Patel
Bench: D.N. Patel, Pramath Patnaik
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No.368 of 2014
IN
Civil Review No.66 of 2013
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Income Tax Officer, Range-I, Ward-I, P.O., P.S. & District Dhanbad
... Petitioner
Versus
Ajay Prakash Verma S/o Parmeshwar Mandal, resident of Bhelatand,
P.O. & P.S. Nagnagar, Via I.S.M., District Dhanbad.
... Respondent
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
HON'BLE MR. JUSTICE PRAMATH PATNAIK
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For the Petitioner : Mr. Deepak Roshan, Advocate
For the Respondent : Mr.
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02/Dated: 3nd February, 2015
Oral order:
Per D.N. Patel, J.:
1. This application has been preferred for restoration of Civil Review No. 66 of 2013 which was dismissed for default for want of removal of the office defects.
2. Having heard counsel for both the sides and looking to the reasons stated in paragraph nos. 5, 6 and 7 it appears that partly because of miscommunication and partly because of misunderstanding, Civil Review No.66 of 2013 has been dismissed for default, but, the parties may not suffer because of such latches. We therefore, recall the order passed by this Court dated 14th October, 2014 in Civil Review No. 66 of 2013. Civil Review No. 66 of 2013 is hereby, restored to its original file with the same number.
3. Accordingly, C.M.P No. 368 of 2014 is allowed and disposed of.
4. Registry is directed to enlist Civil Review No.66 of 2013 on the board "For Admission" on 4th of March, 2015.
(D.N. Patel, J.) (Pramath Patnaik, J.) VK/RKM