Madhya Pradesh High Court
Seema @ Sachhi Bokadia vs Amol on 31 August, 2021
Author: Pranay Verma
Bench: Pranay Verma
1
HIGH COURT OF M.P. : BENCH AT INDORE
M.Cr.C. No.2348/2020
Indore : 31/08/2021 :-
Shri Akash Sharma, learned counsel for the petitioner.
Shri B.K. Sitole, learned counsel for the respondent.
Learned counsel for the respondent prays for and is granted a week's time to seek the instructions from the respondent as to whether he is willing to furnish no objection to the Income Tax Department for supplying the information of his Income Tax Return to the petitioner.
Time is granted.
List after a week.
(Pranay Verma) Judge Aiyer* Digitally signed by JAGDISHAN AIYER Date: 2021.09.01 11:40:17 +05'30'