Madhya Pradesh High Court
Shree Construction Co.Ltd. vs Assessing Officer Under Building And ... on 14 December, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
R.P. No.1747/2018
Shri Construction Co. Ltd. v/s Assessing Officer & Another
Indore, dated 14.12.2018
Shri Prateek Patwardhan, learned counsel for the
petitioner.
Ms. Swati Ukhale, learned Government Advocate
for the respondents.
A categoric prayer has been made by learned counsel for the petitioner for grant of four weeks' time to deposit the reaming amount.
Learned Government Advocate has objected the prayer.
Keeping in view the fact that Rs.4,75,000/- has been deposited on 15.10.2018 and for the remaining amount, four weeks' time from today is granted.
With the aforesaid, the present review petition stands disposed of.
The present order shall be read conjointly with the order dated 19.09.2018.
Certified copy, as per rules.
(S.C. Sharma) (Vivek Rusia)
Judge Judge
Ravi
Digitally signed by Ravi Prakash
Date: 2018.12.17 10:32:15 +05'30'