Citation Codes Equivalent Citations citation codes Case Number CW / 7874 / 2018 Judges Sandeep Mehta See more information ... Smart Summary Factual and Procedural Background The document is an order dated 08/10/2018 stating that the petitioner is granted two weeks' time to remove the defects. The order bears the signature line "(SANDEEP MEHTA),J". Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis This is a brief procedural order granting the petitioner a two-week period to remove defects. No further analysis or reasoning is provided in the text. Holding and Implications Petitioner granted two weeks to remove the defects. Direct effect: the petitioner is required to remove the defects within the two-week period specified. The opinion does not state any broader implications or the setting of a precedent. Show full summary ... JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. WONDER CEMENT LIMITED v. THE RAJ. TAX BOARD,AJMER AND ORS. Order 08/10/2018 Petitioner is granted two weeks time to remove the defects. (SANDEEP MEHTA),J Tikam/5 Powered by TCPDF (www.tcpdf.org)