Madhya Pradesh High Court
Commissioner Of Income Tax vs The India Termit Corpn.Ltd. on 4 April, 2016
ITA.05/2009 04/04/2016 Parties through their respective counsel. Shri D.P.S. Bhadoriya, Learned counsel for the revenue prays for and is granted short adjournment in order to enable him to seek instructions in the light of circular dated 10.12.2015.
As prayed, let the appel be listed in the week commencing 18.04.2016 . It is made clear that no further adjournment on any count whatsoever shall be granted.
(Alok Aradhe) (Rohit Arya)
Judge Judge
sarathe