Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax-Central vs Shri Ravi Mathur on 29 January, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 339/2018
Pr Commissioner Of Income Tax-Central
----Appellant
Versus
Shri Ravi Mathur
----Respondent
For Appellant(s) : Mr. Anil Mehta For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 29/01/2019 Learned counsel for the appellant prays for and is granted four weeks time to remove the defect(s) failing which the appeal shall stand dismissed automatically without further reference to the Court.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/Dheeraj/6 (Downloaded on 05/06/2021 at 11:12:01 PM) Powered by TCPDF (www.tcpdf.org)