Bombay High Court
The Commissioner Of Income-Tax. Tds-1, ... vs Dr. Balabhai Nanavati Hospital on 17 December, 2019
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
1 39 NMA 592-19 in ITXAL 842-18.doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 592 OF 2019
in
INCOME TAX APPEAL (Lodging) NO. 842 OF 2018
The Commissioner of Income-tax (TDS)-1, Mumbai .. Applicant /
Appellant
Vs
Dr.Balabhai Nanavati Hospital .. Respondent
Mr.P.C.Chottaray, for the Applicant.
CORAM : NITIN JAMDAR &
M.S.KARNIK , JJ.
Date : 17 December 2019.
P.C. :
Heard learned Counsel for the parties.
2. Considering the reason set out in the affidavit in support of the Motion, subject to removal of office objections within period of ten weeks from today, the order passed by the Prothonotary and Senior Master dated 3 August 2018 is set aside and delay in filing the Notice of Motion stands condoned.
3. If the objections are not removed within period of ten weeks from today the order dated 3 August 2018 will stand revived.
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4. Notice of Motion is disposed of as above.
M.S.KARNIK, J. NITIN JAMDAR, J.
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