Bombay High Court
The Pr.Commissioner Of Income-Tax-2 vs Persistent Systems Pvt Ltd on 30 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX APPEAL (L) NO. 112/2018 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 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 30/08/2018 Prothonotary and Senior Master ::: Uploaded on - 04/09/2018 ::: Downloaded on - 05/09/2018 23:31:44 :::