Bombay High Court
M/S. Ruchi Soya Industries Ltd vs Asst. Commissioner Of Income Tax ... on 25 November, 2016
Author: A.K.Menon
Bench: M.S.Sanklecha, A.K.Menon
nma-2630-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.2630 OF 2016
IN
INCOME TAX APPEAL (L)NO. 1349 OF 2016
M/s. Ruchi Soya Industries Ltd., .. Applicant.
In the matter between
M/s. Ruchi Soya Industries Ltd., .. Appellant.
v/s.
Asst. Commissioner of Income tax
Central Circle 40 .. Respondent.
Mr. Mihir Naniwadekar, for the Applicant/ Original Appellant.
Mr. Ashok Kotangle i/b. Ms. Padma Divakar, for the Respondent.
CORAM: M.S.SANKLECHA, &
A.K.MENON, JJ.
DATE : 25th NOVEMBER, 2016.
P.C:-
This Notice of Motion seeks condonation of 86 days delay in filing an Appeal from the order of the Income Tax Appellate Tribunal dated 24th February, 2016. Mr. Kotangle, learned Counsel appearing for the Revenue has no objection.
2 We have perused the affidavit in support and are satisfied with the reasons set out for the delay in filing the accompanying Appeal.
3 In the above view, Notice of Motion is allowed in terms of prayer clause (a).
Notice of Motion disposed of.
(A.K.MENON,J.) (M.S.SANKLECHA,J.)
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