For The vs For The
2022 Latest Caselaw 3657 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Tax Appeal No. 21 of 2019
                                        With
                               Tax Appeal No. 22 of 2019
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant : Mr. Rahul Lamba, Adv. For the Respondent : Ms. Akansha Mittal, Adv.

08/12.09.2022 Learned counsel for the parties seek further three weeks' time to prepare written submissions with judgments on which they seek to rely.

The matter was adjourned on the previous date on their request to enable them to go through the lower court records in order to assist the Court. However, the issues being important in nature with rival decisions on both sides, parties are expected to supply their written submissions with decisions on which they seek to rely within a period of three weeks.

Matter be listed after three weeks.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) Shamim/