Citation : 2026 Latest Caselaw 4488 Bom
Judgement Date : 2 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION
Income Tax Appeal (L) No. 19387/2024
Perused Praecipe dated 30.04.2026 submitted by ld. Advocate for the appellant and contents mentioned therein .
Considering contents of praecipe, the appellant to remove office objections on the Appeal and get the same registered and/or numbered by uploading / filing compliance praecipe within two weeks from the date of decision / outcome of Interim Application (L) No. 15106/2026 taken out for condonation of delay, failing Appeal to stand rejected for non-compliance of office objections under O.S.Rule 986.
Date : 02.05.2026 Prothonotary and Senior Master
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