Chattisgarh High Court
Deputy Commissioner Of Income Tax vs Dynamic Cg Equipment Pvt. Ltd. 5 ... on 19 February, 2018
Bench: Prashant Kumar Mishra, Ram Prasanna Sharma
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 110 of 2018
Deputy Commissioner Of Income Tax, 32/32, Bungalow Bhilai, District Durg,
Chhattisgarh.
----Applicant
Versus
Dynamic Cg Equipment Pvt. Ltd. 6/33, Dakshin Gangotri Bhilai, District Durg,
Chhattisgarh., District : Durg, Chhattisgarh
---- Respondent
For Applicant Ms Naushina Afrin Ali, Advocate.
For Respondent None.
Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 19/02/2018
1. This is an application for restoration of TAXC No.146 of 2017, which was dismissed for want of prosecution vide Court order dated 10.01.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and TAXC No.146 of 2017 is directed to be restored to its original number.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Ram Prasanna Sharma
Akhilesh