Income Tax Appellate Tribunal - Jaipur
Shri Mohan Lal Sharma, Jaipur vs Income Tax Officer, Ward-7-4, Jaipur on 19 July, 2019
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH 'A', JAIPUR
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BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM
M.A. No. 42/JP/2019
( Arising out of vk;dj vihy la-@ITA No. 823/JP/2012)
fu/kZkj.k o"kZ@Assessment Year : 2007-08.
Shri Mohan Lal Sharma, cuke The Income Tax Officer,
Thru L/H Shri Shankar Lal Sharma Vs. Ward-7(4),
Village : Sanjharia, Post: Thikaria, Jaipur.
Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. BIWPS 7866 K
vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : Shri Saurabh Harsh (Advocate)
jktLo dh vksj ls@ Revenue by: Smt. Neena Jeph (Addl. CIT)
lquokbZ dh rkjh[k@ Date of Hearing : 19.07.2019.
?kks"k.kk dh rkjh[k@ Date of Pronouncement : 19/07/2019.
vkns'k@ ORDER
PER VIJAY PAL RAO, JM :
This Miscellaneous Application by the assessee is directed against the order dated 27.10.2017 of this Tribunal whereby the appeal of the assessee was dismissed for non prosecution. Since there is a delay of 412 days in filing the present Miscellaneous Application, therefore, the question of maintainability of the Miscellaneous Application arises.
2. The ld. A/R of the assessee has submitted that the assessee has not received any notice of hearing issued by this Tribunal, therefore, there was no appearance on the date of hearing. He has further submitted that the appeal was not decided on merits, therefore, there is a mistake in the impugned order of the Tribunal which is required to be rectified by recalling the same and decided the appeal of the assessee 2 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
on merits. The ld. A/R has further contended that since the assessee was not aware of the date of hearing as well as the order passed by the Tribunal, therefore, the present Miscellaneous application could not be filed within the period as prescribed under section 254(2) of the IT Act. In support of his contention he has relied upon the decision of this Tribunal dated 20th March, 2019 in case of Shri Narendra Kumar Chaturvedi vs. ITO in M.A. No. 97/JP/2018. Thus the ld. A/R has pleaded that the impugned order dated 27.10.2017 be recalled for deciding the appeal of the assessee on merit.
3. On the other hand, the ld. D/R has submitted that the appeal of the assessee was pending since the year 2012 and that too is time barred by 617 days. The appeal was earlier also dismissed vide order dated 15.06.2015 for non prosecution and the said order was recalled by the Tribunal vide order dated 23rd March, 2016 on the M.A. No. 17/JP/2016 filed by the assessee. The ld. D/R has further pointed out that the assessee did not appear either before the AO or before the ld. CIT (A), therefore, the assessment order was passed ex parte under section 144 and despite the appeal filed before the ld. CIT (A) the assessee did not even file any written submissions, details, documents or evidence in support of the grounds raised before the ld. CIT (A). Therefore, in the absence of any supporting details/evidences, the ld. CIT (A) rejected the grounds raised by the assessee. The assessee is a habitual defaulter and never taken the matter seriously either before the AO or before the ld. CIT (A) and even before this Tribunal. Thus the Miscellaneous Application filed by the assessee is not maintainable and deserves to be dismissed.
4. We have considered the rival submissions as well as the material on record. There is no dispute that the impugned order was passed on 27.10.2017 due to non 3 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
appearance and non prosecution of the appeal by the assessee. Since the assessment order was passed under section 144 for want of appearance on behalf of the assessee and the ld. CIT (A) has also dismissed the appeal of the assessee for want of any submissions, details or evidence in support of the grounds raised by the assessee, therefore, even if the order was to be passed on merits but ex parte, there was nothing on record in support of the appeal of the assessee to be considered while passing the ex parte order. This is not the first time that the appeal of the assessee was dismissed for non prosecution but even on the earlier occasion the appeal of the assessee was dismissed vide order dated 15th June, 2015. However, the said order was subsequently recalled by the Tribunal in the Miscellaneous Application No. 17/JP/2016 vide order dated 23rd March, 2016. Despite the appeal of the assessee was earlier dismissed, the assessee was never sincere in prosecution and appearing in the proceedings before the Tribunal. Thus the conduct of the assessee right from the proceedings before the AO till the proceedings before this Tribunal is negligent and very casual. Since there is a delay of 412 days in filing the present misc. application and the assessee has taken the ground in the Miscellaneous Application that the assessee was not aware about the date of hearing as well as the order passed by the Tribunal, we do not accept this contention of the assessee due to the fact that when the appeal of the assessee was earlier dismissed and restored on the Miscellaneous Application of the assessee, then the assessee was required to be vigilant in prosecution of the appeal. Further, there is nothing on record that the impugned order of the Tribunal sent by the Registry was not received by the assessee. We have verified the record and found that the order of the Tribunal dated 27th October, 2017 was duly sent through Registered A/D and in 4 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
the absence of any record to show that the said order was received back unserved, it cannot be accepted that the assessee has not received the order of the Tribunal. Therefore, the decision relied upon by the assessee in the case of Shri Narendra Kumar Chaturvedi vs. ITO (supra) will not help the case of the assessee. It is pertinent to note that in the said decision on verification of the record of the Registry, it was found that the order sent by the Registry to the assessee was received back unserved and subsequently the said order was sent to the assessee through the ITO and, therefore, when the assessee received the order through ITO, the limitation was considered to be reckoned from the date when the order was received by the assessee. In the case in hand, there is nothing to show that the assessee did not receive the order sent by the Registry well in time. Since the provisions of section 254(2) has prescribed the limitation for rectification of mistake within a period of 6 (six) months from the end of the month in which the order is passed, therefore, the present Miscellaneous Application filed belatedly and there is a delay of 412 days is not maintainable. The limitation for rectification of mistake is provided in the IT Act itself but there is no provision for condonation of delay, if any, in filing the Miscellaneous Application. Therefore, the Tribunal has no jurisdiction/power to condone the delay in filing the Miscellaneous Application. The Tribunal has taken a consistent view on this issue and in case of Shri Vinod Kumar Singh vs. ITO in M.A. No. 12/JP/2018 the Coordinate Bench of this Tribunal vide order dated 06.02.2018 has considered an identical issue of delay in filing the Miscellaneous Application and maintainability of such application in para 4 as under
:-5 MA No. 42/JP/2019
Shri Mohan Lal Sharma, Jaipur.
"4. Having considered the rival submissions as well as relevant material on record we note that the certified copy of the impugned order was issued and send to the assessee on 21.04.2017. We further note that the assessee provided address for communication in the form No. 36 as the address of the counsel who was authorized and representing the assessee in the appeal. The assessee now come up with the plea that the assessee has taken the certified copy only on 08.09.2017 which is only another copy of the impugned order provided to the assessee on his request. However, once the order was duly send to the assessee at the given address then, this plea of the assessee cannot be accepted. Undisputedly the present miscellaneous application has been filed by the assessee beyond the period of 6 months from the end of the month in which the impugned order was passed. Thus, in the absence of any provision u/s 254(2) or any other provisions of the Income Tax Act to condone the delay in filing the miscellaneous application we do not find any substance in the plea of the assessee to condone the dely. The Coordinate Bench of this Tribunal has considered an identical issue of maintainability of the miscellaneous application filed beyond the period of limitation in case of ITO vs. Shri Ram Ratan Modi in MA No. 93/JP/2017 vide order dated 27.12.2017 as has in para 3 as under:-
"3. We have considered the rival submissions as well as relevant material on record. We note that the present miscellaneous petition was filed by the Revenue for recalling of the order dated 18.12.2015 and therefore, as per un-amended provisions of Section 254(2) of the Act, the limitation period provided for rectification of the mistake was 4 years from the date of order. However, the provisions of Section 254(2) has been amended by the Finance Act, 2016 w.e.f. 01.06.2016 providing the limitation period for rectification of mistake as 6 months from the end of the month in which the order is passed. For ready reference, we quote section 254(2) as under:-
"(2) The Appellate Tribunal may, at any time within 72[six months from the end of the month in which the order was passed], with a view to rectifying any mistake apparent from the record73, amend any order passed by it under sub-section (1), and 73shall make such 6 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
amendment73 if the mistake is brought to its notice by the assessee or the 74[Assessing] Officer :
Provided that an amendment which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the assessee, shall not be made under this sub-section unless the Appellate Tribunal has given notice to the assessee of its intention to do so and has allowed the assessee a reasonable opportunity of being heard :5
[Provided further that any application filed by the assessee in this sub-section on or after the 1st day of October, 1998, shall be accompanied by a fee of fifty rupees.] 76 [(2A) In every appeal, the Appellate Tribunal, where it is possible, may hear and decide such appeal within a period of four years from the end of the financial year in which such appeal is filed under sub- section (1) 77[or sub-section (2)] 78[***] of section 253 :79
[Provided that the Appellate Tribunal may, after considering the merits of the application made by the assessee, pass an order of stay in any proceedings relating to an appeal filed under sub-section (1) of section 253, for a period not exceeding one hundred and eighty days from the date of such order and the Appellate Tribunal shall dispose of the appeal within the said period of stay specified in that order:
Provided further that where such appeal is not so disposed of within the said period of stay as specified in the order of stay, the Appellate Tribunal may, on an application made in this behalf by the assessee and on being satisfied that the delay in disposing of the appeal is not attributable to the assessee, extend the period of stay, or pass an order of stay for a further period or periods as it thinks fit; so, however, that the aggregate of the period originally allowed and the period or periods so extended or allowed shall not, in any case, exceed three hundred and sixty-five days and the Appellate Tribunal shall dispose of the appeal within the period or periods of stay so extended or allowed:80
[Provided also that if such appeal is not so disposed of within the period allowed under the first proviso or the period or periods extended or allowed under the second proviso, which shall not, in any case, exceed three hundred and sixty-five days, the order of stay shall stand vacated after the expiry of such period or periods, even if the delay in disposing of the appeal is not attributable to the assessee.]] 7 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
(2B) The cost of any appeal to the Appellate Tribunal shall be at the discretion of that Tribunal."
Thus, by Virtue the amendment in the provisions of Section 254(2) of the Act w.e.f. 01.06.2016 the time period within which the mistake apparent from record can be rectified has been reduced from 4 years 6 months. There is no quarrel on the point that this amendment in Section 254(2) cannot be given effect retrospectively so as to take way of right of the parties to file the application of rectification. The Hon'ble M.P. High Court in case of District Central Cooperative Bank Ltd. Vs. Union of India(supra) has observed in paras 9 and 10 as under:-
" 09- The amendment has been made effective virtually in case of assessee with retrospective effect though the amendment does not show that it is applicable with respective effect, however, the existing right has been extinguished with retrospective effect in case of the assessee.
10- In the considered opinion of this Court, the legislature should have granted some time to the assessees who could have filed an appeal within a period of fours and the some has not been done till the amendment came into force extinguishing the right to file an appeal."
Therefore, the Hon'ble High Court has observed that the amendment in the said provisions is not applicable with retrospective effect otherwise it would extinguish the right of the applicant with retrospective effect. Hence, to the extent of the applicability of the amendment prospectively we do agree with the ld. DR, however since the amendment came into forced w.e.f. 01.06.2016 then after the substitution of the provision w.e.f. 01.06.2016 the limitation period for rectification of mistake would be available only up to 6 months from the end of the month in which the order was passed. In the case in hand since the order was passed prior to the amendment, therefore, the said period of limitation will be available to the assessee from the date of amendment i.e. on 01.06.2016 for a period 6 months. Thus, the present miscellaneous petition filed by the Revenue on 22.05.2017 is beyond the period of limitation which has expired on 30.11.2016. We may clarify that in case the impugned order is prior to the amendment w.e.f. 01.06.2016 then the limitation period of 6 months would reckon from 01.06.2016 so that the right of the applicant is not curtail by the subsequent amendment. We further, note that the Bangalore Benches of this Tribunal in case of Smt. Padma K. Bhat vs. ACIT 166 ITD 172 8 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
had the occasion to consider an identical issue and one of us the Judicial Member is party to the said order and held in paras 5 to 8 as under:-
"5. We have considered the above submissions and carefully perused the relevant record. The assessee has filed this miscellaneous petition on 10.03.2017 for recalling of order of the Tribunal dated 04.01.2016. The provision of rectification of mistake apparent from record is provided under section 254(2) as under:
"254. (1) The Appellate Tribunal may, after giving both the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit 46.
(1A) 48[***] (2) The Appellate Tribunal may, at any time within four years from the date of the order, with a view to rectifying any mistake apparent from the record, amend any order passed by it under sub-section (1), and shall make such amendment if the mistake is brought to its notice by the assessee or the [Assessing] Officer:
Provided that an amendment which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the assessee, shall not be made under this sub-section unless the Appellate Tribunal has given notice to the assessee of its intention to do so and has allowed the assessee a reasonable opportunity of being heard: [Provided further that any application filed by the assessee in this sub- section on or after the 1st day of October, 1998, shall be accompanied by a fee of fifty rupees.]"
6. The time period within which the mistake apparent from record can be rectified has been reduced from 4 years to 6 months by the amendment vide Finance Act, 2016 w.e.f. 01.06.2016. Thus after the substitution of this provision w.e.f. 01.06.2016, the limitation period for rectification of mistake apparent from record is provided only for 6 months from the end of the month in which the order was passed. In the case in hand, the impugned order was passed by the Tribunal on 04.01.2016 and after the amendment in section 254(4) w.e.f. 01.06.2016, these miscellaneous petition was required to be filed before 31.07.2016. Prior to the amendment, the limitation was provided as 4 years for rectification of mistake apparent from record and therefore there was no provision in the Income-tax Act for condonation of any delay of any petition for rectification of mistake filed after the said period of 4 9 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
years. Even otherwise, the limitation of 4 years was more than the limitation for filing of the suit and as per the general statute i.e., the Limitation Act where the limitation for institution of suit is provided as 3 years onwards from the date of cause of action arose and therefore there was no provision even in the Limitation Act for condonation of delay in respect of delay in filing the suit. Since the limitation for rectification of mistake is provided in the Income- tax Act itself, therefore the provisions of Limitation Act are not applicable so far as the limitation provided in the Income-tax Act. This principle is well settled that when there is a provision in special statute, then the general statute is not applicable to the extent of the provision provided in the special statute. We find that prior to the amendment the limitation for rectification of mistake was 4 years as provided under section 254(2) and therefore there was no question of providing any provision or power to the Income Tax Appellate Tribunal to condone the delay after the expiry of such 4 years of limitation. However, in the amended provisions of the Act under section 254(2), the limitation for rectification of mistake apparent from the record has been drastically reduced from 4 years to 6 months and in case of a delay in applying for rectification of mistake apparent from record, the party who is aggrieved by the order of this Tribunal suffering from mistake will be subjected to a great hardship and deprivation of valuable right of pursuing the appeal before the Tribunal. But in the absence of any provision giving power or jurisdiction to this Tribunal to condone the delay in filing the petition for rectification of the mistake apparent from the record, the Tribunal has no option but to proceed strictly as per the provisions as provided in the statute.
7. We have no doubt in our mind that there is an apparent mistake in the order dated 04.01.2016 as the Tribunal has not decided the appeals of the assessee on merit but dismissed the same in limine for want of prosecution. However, the question of rectification of mistake cannot be entertained until and unless the Miscellaneous Petition filed by the assessee is found to be maintainable. The miscellaneous petition filed by the assessee is beyond the period of 6 months from 04.01.2016 and therefore the same is barred by limitation. In the absence of any provision to condone the delay under the Income-tax Act, it may be a case of omission in the provision of Act which cannot be supplied by us when there is no ambiguity in the provisions of section 254(2) of the Act. The Hon'ble Bombay High Court in the case of Bharat Petroleum Corpn. Ltd. v. ITAT [2013] 359 ITR 371/[2014] 42 taxmann.com 25, while dealing with an identical issue has held in paras 16 to 18 as under:
10MA No. 42/JP/2019
Shri Mohan Lal Sharma, Jaipur.
"16. It was next contended on behalf of the petitioner that the power of the Tribunal under section 254(2) of the Act is only to rectify an error apparent from the record. It does not empower the Tribunal to recall its earlier order dated December 6, 2007, for which the miscellaneous application was filed on August 6, 2012. It was submitted on behalf of the petitioner that the application under section 254(1) of the Act would be the only provision under which an application could be made for recall of an order, as under section 254(2) of the Act only the order can be rectified but cannot be recalled. We find that there is an error apparent on record and the miscellaneous application is to correct the error apparent from the record. The consequence of such rectification application being allowed may lead to a fresh hearing in the matter after having recalled the original order. However, the recall, if any, is only as a consequence of rectifying the original order. It is pertinent to note that section 254(2) of the Act does not prohibit the recall of an order. In fact the power/jurisdiction of the Tribunal to recall an order on rectification application made under section 254(2) of the Act is no longer res integra. The issue stands covered by the decision of the apex court in Asstt. CIT v. Saurashtra Kutch Stock Exchange Ltd. [2008] 305 ITR 227 which held that though the Tribunal has no power to review its own order, yet it has jurisdiction to rectify any mistake apparent on the face of the record and as a consequence, therefore, the Tribunal can even recall its order. In the above case, before the apex court on October 27, 2000, the Tribunal dismissed the appeal of stock exchange holding that it was not entitled to exemption under section 11 read with section 12 of the Act. On November 13, 2000, the stock exchange filed a rectification application under section 254(2) of the Act before the Tribunal. The Tribunal by its order dated September 5, 2001, allowed the application and held that there was a mistake apparent on the record which required rectification. Accordingly, the Tribunal recalled its order dated October 27, 2000, for the purpose of entertaining the appeal afresh. The Revenue filed a writ petition in the Gujarat High Court challenging the order dated September 5, 2001. The above challenge by the Revenue was turned down by the Gujarat High Court. The Revenue carried the matter in appeal to the apex court which also dismissed the appeal of the Revenue. The apex court observed that the Tribunal in its original order while dismissing the stock exchange (assessee's) appeal overlooked the binding decisions of the jurisdictional High Court. This mistake was corrected by the Tribunal under section 254(2) of the Act. The Supreme Court held that the rectification of an order stands on the fundamental principle that justice is above all and upheld the exercise of power under section 254(2) of the Act by the Tribunal in recalling its earlier order dated October 27, 2000. Thus, recall of an order is 11 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
not barred on rectification application being made by one of the parties. In these circumstances, the application would be an application for rectification of the order dated December 6, 2007, and would stand governed by section 254(2) of the Act.
17. In the facts of the present case there can be no denial that the order dated December 6, 2007, suffers from an error apparent from the record. The error is in having ignored the mandate of rule 24 of the Tribunal Rules which required the Tribunal to dispose of the matter on the merits after hearing the respondents. In these circumstances, an application for rectification would be under section 254(2) of the Act. The recall of an order would well be a consequence of rectifying an order under section 254(2) of the Act. In these circumstances, we find no reason to interfere with the order of the Tribunal holding that the miscellaneous application filed by the appellant is barred by limitation under section 254(2) of the Act as it was filed beyond a period of four years from the order sought to be rectified.
18. Before concluding, we would like to make it clear that an order passed in breach of rule 24 of the Tribunal Rules, is an irregular order and not a void order. However, even if it is assumed that the order in breach of rule 24 of the Tribunal Rules is an void order, yet the same would continue to be binding till it is set aside by a competent tribunal. In fact, the apex court in the Sultan Sadik v. Sanjay Raj Subba reported in [2004] 2 SCC 377 observed as under: "Patent and latent invalidity In a well known passage Lord Radcliffe said: 'An order, even if not made in good faith, is still an act capable at legal consequences. It bears no brand of invalidity upon its forehead. Unless the necessary proceedings are taken at law to establish the cause of invalidity and to get it quashed or otherwise upset, it will remain as effective for its ostensible purpose as the most impeccable of orders.' This must be equally true even where the 'brand of invalidity' is plainly visible: for there also the order can effectively be resisted in law only by obtaining a decision of the court." Further, the Supreme Court in Sneh Gupta v. Devi Sarup [2009] 16 SCC 194 has observed. "We are concerned herein with the question of limitation. The compromise decree, as indicated herein before, even if void was required to be set aside. A consent decree as is well known, is as good as a contested decree. Such a decree must be set aside if it has been passed in violation of law. For the said purpose, the provisions contained in the Limitation Act, 1963, would be applicable. It is not the law that where the decree is void, no period of limitation shall be attracted at all." Therefore, in 12 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.
this case also the period of four years from the date of order sought to be rectified/recalled will apply as provided in section 254(2) of the Act. This is so even if it is assumed that the order dated December 6, 2006, is a void order.
19 We shall now answer the questions arising in this case as raised by us in paragraph 4 above as under :
Question (a) : No. The Tribunal has no power in terms of rule 24 of the Tribunal Rules to dismiss an appeal before it for non-prosecution.
Question (b) : The miscellaneous application for recall of an order falls under section 254(2) of the Act and not under section 254(1) of the Act.
Question (c) : Does not arise in view of our response to query (b) above.
20. In view of the reasons given hereinabove, we find the Tribunal was correct in dismissing the miscellaneous application by its order dated April 10, 2013, as being beyond the period of four years as provided under section 254(2) of the Act.
21. Accordingly, the petition is dismissed with no order as to costs."
8. In view of the facts and circumstances of the case as well as the decision of the Hon'ble Bombay High Court in the case of Bharat Petroleum Corpn. Ltd. (supra), we hold that the miscellaneous petition filed by the assessee are beyond the period of limitation as provided under section 254(2) and are not maintainable. Accordingly the same is dismissed being barred by limitation." Accordingly, in view of the above facts and circumstances as discussed in foregoing paras as well as the decision of the Bangalore Benches of the Tribunal (supra) the miscellaneous petition filed by the Revenue on 22.05.2017 is beyond the period of limitation expired on 30.11.2016 and according the same is not maintainable."
Accordingly, in view of the facts and circumstances of the case when the miscellaneous application is barred by limitation and following the earlier order of this Tribunal in case of ITO vs. Shri Ram Ratan Modi (Supra) we dismissed the miscellaneous application as not maintainable being barred by limitation."
13MA No. 42/JP/2019
Shri Mohan Lal Sharma, Jaipur.
Accordingly, when there is no provision of condonation of delay for filing of the Miscellaneous Application then the Miscellaneous Application filed belatedly is not maintainable being barred by limitation provided under section 254(2) of the Act and accordingly the same is dismissed.
5. In the result, Miscellaneous Application of the assessee is dismissed.
Order is pronounced in the open court on 19/07/2019.
Sd/- Sd/-
(foØe flag ;kno) (fot; iky jkWo ½
(VIKRAM SINGH YADAV ) (VIJAY PAL RAO)
ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member
Jaipur
Dated:- 19/07/2019.
Das/
vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:
1. The Appellant- Shri Mohan Lal Sharma, Through L/H Shri Shankar Lal Sharma, Jaipur.
2. The Respondent -The ITO Ward - 7(4), Jaipur.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (MA No. 42/JP/2019) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 14 MA No. 42/JP/2019 Shri Mohan Lal Sharma, Jaipur.15 MA No. 42/JP/2019
Shri Mohan Lal Sharma, Jaipur.