M/S Skyline Agro Pvt. Ltd. vs. Commissioner Of Income Tax I

W.P.NO.16164/2015 23-09-2015

Shri Mukesh Agrawal, learned counsel for the petitioner.

Shri Sanjay Lal, learned counsel for the respondents.

Having heard the learned counsel for the parties, for the present we are only inclined to direct the Commissioner of Income Tax (Appeals) respondent no.2 to hear the petitioner and decide the appeal pending before the Commissioner within a period of 45 days from the date of filing of certified copy of this order.

With the aforesaid, this petition stands disposed of.

C.C. as per rules.

(RAJENDRA MENON) (C.V.SIRPURKAR) JUDGE

JUDGE

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