Bombay High Court
The Principal Commissioner Of Income ... vs Indian Loan Receivable Trust April Ii ... on 21 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2374/2017
WITH
INCOME TAX APPEAL (L) NO. 2375/2017
WITH
INCOME TAX APPEAL (L) NO. 2382/2017
WITH
INCOME TAX APPEAL (L) NO. 2383/2017
WITH
INCOME TAX APPEAL (L) NO. 2384/2017
WITH
INCOME TAX APPEAL (L) NO. 2385/2017
WITH
INCOME TAX APPEAL (L) NO. 2386/2017
WITH
INCOME TAX APPEAL (L) NO. 2387/2017
WITH
INCOME TAX APPEAL (L) NO. 2388/2017
WITH
INCOME TAX APPEAL (L) NO. 2389/2017
WITH
INCOME TAX APPEAL (L) NO. 2390/2017
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 23:55:42 :::