Rajasthan High Court - Jaipur
Bhaval Synthetics (India) Ltd vs The Assistant Commissioner Of Income ... on 25 April, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 27597/2018
Bhaval Synthetics (India) Ltd.
----Petitioner
Versus
The Assistant Commissioner Of Income Tax (Acit)
----Respondent
For Petitioner(s) : Mr. Lokesh Kumar for Mr. Mahendra Gargieya For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 25/04/2019 Counsel for the petitioner submits that on 21 st December, 2018, while order was made after hearing the counsel for the respondents and a copy of the writ application furnished to the counsel for the State-respondents; yet, name of the counsel Mr. Anil Mehta, AAG, has not been reflected in the cause list.
In view of the above; Registry would do the needful to reflect the name of Mr. Anil Mehta, AAG, as counsel for the State- respondents.
Matter be listed in the week commencing from 6th May, 2019. Interim order, already operating, shall continue till the next date.
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