Bombay High Court
Pr. Commissioner Of Income Tax-16 vs Siti Cable Network Ltd on 4 November, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 652/2019
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 2 nd December, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 4th November, 2019 Prothonotary and Senior Master ::: Uploaded on - 05/11/2019 ::: Downloaded on - 06/11/2019 00:14:57 :::