Bombay High Court
Refrigerated Distributors Pvt. Ltd vs The Dy. Commissioner Of Income Tax ... on 18 July, 2019
JSB
Before: M.W. Chandwani
Prothonotary & Senior Master.
Date: 18th July, 2019
CALLED OUT FOR HEARING & FINAL DISPOSAL :
54. CHOL/645/2018 ) Mr. Dinesh Parmar, i/b. DSR Legal,
ITXAL/2322/2017 ) Advocates for the Applicants.
)
) P.C.: Instant Chamber Order is taken
) out for setting aside Order dated
) 21.12.2017 rejecting Appeal under 986 of
) O.S. Rule for non-compliance of office
) objections.
)
) Perused Affidavit in support dated
) 20.03.2018, which reveals that after
) removing of office objections, the
) department has raised certain additional
) office objections, which inadvertently
) remained to be complied with.
)
) Affidavit of Service is already on file.
) Despite service, none appeared to resist
) instant Chamber Order.
)
) Reason mentioned in Affidavit in support
) appears to be bonafide, and substantial
) justice can not be denied on technical
) ground. Hence, present Chamber Order is
) granted, as prayed and signed separately.
)
) Applicants and/or their Advocate to
) remove office objections on the
) Application and to get the same numbered
) and/or registered on or before 16.08.2019,
) failing Application to stand rejected under
) 986 of O.S. Rule for non-compliance of
) office objections.
18-07-2019Prothonotary and Senior Master ::: Uploaded on - 20/07/2019 ::: Downloaded on - 20/07/2019 22:44:26 :::