Rajasthan High Court - Jaipur
M/S Fortune Infovision Pvt. Ltd vs Commissioner, Of Income Tax (Tds), ... on 15 March, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 4898/2019
M/s Fortune Infovision Pvt. Ltd.
----Petitioner
Versus
Commissioner, Of Income Tax (Tds), Jaipur
----Respondent
For Petitioner(s) : Mr. P.K. Kasliwal For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 15/03/2019 Heard.
Issue notice on writ as well as on stay application, returnable on 29th March, 2019.
Learned counsel for the petitioners would deposit process fee and take out notice for service on the non-petitoners.
Steps be taken within three days. In addition, learned counsel is permitted to serve a copy of the writ application, along with annexures thereto, in duplicate, in the office of Mr. R.B. Mathur, Advocate, in course of the day and file evidence in the Registry.
In that event, Registry would reflect the name of Mr. R.B. Mathur, Advocate, as counsel for the respondents, in the cause list.
Application for interim relief will be considered on the next date of hearing.
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