Madhya Pradesh High Court
Pr Commiossioner Of Income Tax ... vs M/S Dilip Buildcon Limited Plot No.5 ... on 14 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-6727-2017
(PR COMMIOSSIONER OF INCOME TAX (CENTRAL) AAYAKAR BHAWAN Vs M/S DILIP BUILDCON
LIMITED PLOT NO.5 CHUNA BHATTI)
10
Jabalpur, Dated : 14-02-2018
Shri Sanjay Lal, learned counsel for the petitioner.
Shri Abhijeet Shrivastava, learned counsel for the respondent
No.1.
sh The learned counsel for the respondent No.1 prays for and is e granted four weeks' time to file an additional return to the rejoinder ad filed by the petitioner.
Pr a (RAVI SHANKAR JHA) (NANDITA DUBEY) hy JUDGE JUDGE ad M Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2018.02.14 15:11:48 +05'30' of sj rt ou C h ig H