Jharkhand High Court
Kamal Nayan Singh vs Dy. Commissioner Of Income Tax on 4 January, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
T.A. No. 35 of 2020
Kamal Nayan Singh --- --- Appellant
Versus
Dy. Commissioner of Income Tax, Ranchi --- --- Respondent
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Ms. Rakhi Sharma, Advocate For the Respondent : Ms. Amrita Sinha, Advocate 03/04.01.2021 Learned counsel for the appellant Ms. Rakhi Sharma prays for and is allowed one week time to remove the following surviving defects:
7. Retainership may be verified.
8. Limitation petition may be filed.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) A.Mohanty