Bombay High Court
The Pr.Commissioner Of Income Tax-9 vs Aditya Birla Minacs Worldwide Ltd.(Now ... on 6 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2807/2017
WITH
INCOME TAX APPEAL (L) NO. 2808/2017
WITH
INCOME TAX APPEAL (L) NO. 2809/2017
WITH
INCOME TAX APPEAL (L) NO. 2856/2017
WITH
INCOME TAX APPEAL (L) NO. 2857/2017
O R D E R
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 : 06/09/2018 Prothonotary and Senior Master
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