Bombay High Court
Pr. Commissioner Of Income ... vs Hindustan Construction Co. And Pr. ... on 14 February, 2019
Bench: Akil Kureshi, M.S.Sanklecha
Priya Soparkar 1 79 nma 152-19 in itxa 665-09-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.152 OF 2009
IN
INCOME TAX APPEAL NO.665 OF 2009
Pr.Commissioner of Income Tax-14 ... Applicant/Appellant
V/s.
Hindustan construction Co. ... Respondent
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Mr.Suresh Kumar for the Applicant/Appellant.
Mr.Sanjiv M. Shah for the Respondent.
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CORAM : AKIL KURESHI AND
M.S.SANKLECHA, JJ.
DATE : FEBRUARY 14, 2019.
P.C.:-
1. This notice of motion is taken out by the appellant-revenue seeking condonation of delay of 183 days in seeking restoration of the Income Tax Appeal which was dismissed for default.
2. For the reasons stated in the application and those made out before us during the course from time to time, delay is condoned.
Order dated 18th June, 2018 dismissing the appeal for non-
prosecution is recalled. Appeal restored to file. Notice of motion disposed of.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.) ::: Uploaded on - 16/02/2019 ::: Downloaded on - 16/02/2019 22:15:35 :::