Madhya Pradesh High Court
Shri Aurobindo Institute Of Medical ... vs Assistant Commissioner Of Income Tax on 20 December, 2010
Writ Petition No. 18380 of 2010
20/12/2010
Shri Sumit Nema, learned counsel for the
petitioner.
A copy of the petition along with documents be
served on Shri Sanjay Lal, learned counsel who usually
appear for the respondents/Income Tax Department,
within a period of three days.
Let this matter be posted on 05-01-2011. In the meantime the respondents are at liberty to file the reply.
Till next date of hearing the respondents may continue with the process but shall not pass any final order without the leave of this Court.
Office is directed to reflect the name of Shri Sanjay lal, learned counsel in the cause list.
Certified copy during the course of the day.
(SANJAY YADAV) (N. K. GUPTA)
V. JUDGE V. JUDGE
SC