Bombay High Court
The Pr. Commissioner Of Income Tax-12 vs Hathway Investments Private Limited on 30 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2118/2017
WITH
INCOME TAX APPEAL (L) NO. 2727/2017
WITH
INCOME TAX APPEAL (L) NO. 2683/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 30/08/2018 Prothonotary and Senior Master
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