Madhya Pradesh High Court
Urmila Saxena vs Central Board Of Direct Taxes on 3 October, 2023
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 24807 of 2023
(URMILA SAXENA Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS)
Dated : 03-10-2023
Shri Gagan Tiwari, learned counsel for the petitioner .
Issue notice to the respondents on payment of process fees within seven
days by RAD mode.
Notices be made returnable within four weeks.
(S. A. DHARMADHIKARI) (PRANAY VERMA)
JUDGE JUDGE
vidya
Signature Not Verified
Signed by: SREEVIDYA
Signing time: 10/3/2023
6:01:16 PM