Allahabad High Court
M/S Sunder Carpet Industries Thru' ... vs Income Tax Officer 3(2) & Another on 22 January, 2010
Author: R.K. Agrawal
Bench: R.K. Agrawal, Shashi Kant Gupta
Court No. - 32 Case :- WRIT TAX No. - 795 of 2004 Petitioner :- M/S Sunder Carpet Industries Thru' Partner Daya Ram Respondent :- Income Tax Officer 3(2) & Another Petitioner Counsel :- Rakesh Ranjan Agrawal,Suyash Agrawal Respondent Counsel :- A.K. Mahajan,Ashok Kumar,Bharatji Agarwal,D. Awasthi,G.K. Mishra,S. Chopra Hon'ble R.K. Agrawal,J.
Hon'ble Shashi Kant Gupta,J.
Restoration Application No. 255592 of 2009 Heard the learned counsel for the parties. Cause shown is sufficient. The order dated 19.8.2009 dismissing the writ petition for want of prosecution is recalled and the writ petition is restored to its original number. The interim order is also restored. List in the next cause list before the appropriate Bench. It shall not be treated as tied up or part heart before this Bench. Order Date :- 22.1.2010 samz Hon'ble R.K. Agrawal,J.
Hon'ble Shashi Kant Gupta,J.
Restored.
For order see our order of date passed on restoration application. Order Date :- 22.1.2010 samz