Rajasthan High Court - Jaipur
Commissioner Of Income Tax, Jaipur- Iii vs Shri Hira Lal Choudhary, Proprietor M/S ... on 19 December, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Recalling Application No. 249/2018
In
D.B. Income Tax Appeal No. 401/2009
Commissioner of Income Tax, Jaipur-III, Jaipur
----Appellant.
Versus
Shri Hira Lal Choudhary, Proprietor M/s Choudhary Gum Factory,
Riico Industrial Area, Renewal, District Jaipur
----Respondent
For Applicant : Mr. Sameer Jain.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 19/12/2018 This application has been filed seeking recall of order dated 01.08.2017 passed by this Court in D.B. Income Tax Appeal NO. 401/2009 whereby the aforesaid appeal was treated to have been abated.
For the reasons mentioned in the application, the application is allowed. Order dated 01.08.2017 passed by this Court in D.B. Income Tax Appeal No. 401/2009 is recalled and the appeal is revived to its original number.
Office is directed to list the appeal today itself. Application No. 1/2018 and 78983/2018 stand disposed of.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/6 Powered by TCPDF (www.tcpdf.org)