Bombay High Court
The Principal Commissioner Of Income ... vs Van Oord India Pvt.Ltd on 19 December, 2019
Author: M. S. Karnik
Bench: Nitin Jamdar, M. S. Karnik
40 NMA 822-19.doc
Urmila IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 822 OF 2019
IN
INCOME TAX APPEAL ST. NO. 3028 OF 2017
The Principal Commissioner of Income Tax-5 ... Applicant
Vs.
Van Oord India Pvt. Ltd. ... Respondent
Mr. Nirmal C. Mohanty for the Applicant.
Ms.Jasmine A. i/b PDS Legal, for Respondent.
CORAM : NITIN JAMDAR &
M. S. KARNIK, JJ.
DATE : 19 DECEMBER, 2019.
P. C. :
. Heard learned Counsel for the parties.
2. We have perused affidavit in support of Notice of Motion. Sufficient cause is made out by the Applicant to condone the delay in filing the Notice of Motion and for restoration of the Appeal. Delay in filing the Notice of Motion is condoned. Subject to removal of all office objections within a period of eight weeks from today, the order passed by the Prothonotary & Senior Master dated 16 November 2018 is set aside. If office objections are not removed within eight weeks from today, the earlier order will stand revived.
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3. The contention of the Respondent that Appeal has become infructuous will be considered as and when the Appeal is taken up for hearing.
4. Notice of Motion is accordingly allowed.
[M. S. KARNIK, J.] [NITIN JAMDAR, J.]
Digitally
Urmila signed by
Urmila P. Ingle
P. Date:
2019.12.20
Ingle 18:06:52
+0530
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