Madhya Pradesh High Court
Commissioner Of Income Tax vs Shri Jayant Bhandari Judgement Given ... on 8 May, 2014
M.C.C. No.478/2014 08/05/2014 Shri Sanjay Lal, learned counsel for the applicant. Keeping in view the provisions of High Court Rules, as this is an application for restoration of an appeal, which has been dismissed, the office objection is overruled.
This application has been filed for restoration of I.T.A. No.77/2009, which has been dismissed for non compliance with the peremptory order passed by this Court on 10.08.2009.
Keeping in view the reasons given in the application for restoration, which is supported by affidavit of the competent officer, the same is found to be bonafide and is, therefore, allowed. I.T.A. No.77/2009 is restored to its original file. It be placed for orders before the appropriate Bench.
Application stands allowed and disposed of.
(Rajendra Menon) (A.K. Sharma)
Judge Judge
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