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    SHRI RAJENDRA KUMAR SHARMA v. THE JOINT COMMISSIONER OF INCOME TAX

    HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 20/11/2018

    1. Since the writ petition filed by the appellant was dismissed in limine, time was granted by this Court to the respondents to file a reply in the appeal as per order dated 9.10.2018.

    2. Reply has not been filed.

    3. Reply be filed within six weeks.

    4. List after six weeks. (G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ N.Gandhi/TN-20 Powered by TCPDF (www.tcpdf.org)

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    SHRI RAJENDRA KUMAR SHARMA v. THE JOINT COMMISSIONER OF INCOME TAX
    (Nov 20, 2018)