Bombay High Court
Pr. Commissioner Of Income Tax-13 vs M/S. Swananda Properties Pvt. Ltd on 25 November, 2016
Author: A.K.Menon
Bench: M.S.Sanklecha, A.K.Menon
nma-2668-2016
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.2668 OF 2016
IN
INCOME TAX APPEAL (L)NO. 1116 OF 2016
Principal Commissioner of Income Tax-13 .. Appellant
v/s.
M/s. Swananda Properties Pvt. Ltd., .. Respondent.
Mr. Ashok Kotangle i/b. Ms. Padma Divakar, for the Appellant.
CORAM: M.S.SANKLECHA, &
A.K.MENON, JJ.
DATE : 25th NOVEMBER, 2016.
P.C:-
This Notice of Motion seeks condonation of 9 days delay in filing an Appeal from the order of the Income Tax Appellate Tribunal dated 4th January, 2016.
2 We have perused the affidavit in support and are satisfied with the reasons set out for the delay in taking our the above Appeal. 3 In the above view, Notice of Motion is allowed in terms of prayer clause (a).
Notice of Motion disposed of.
(A.K.MENON,J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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