PR COMMISSIONER OF INCOME TAX CENTRAL vs. SH ROOP BANSAL

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 35/2018 Pr. Commissioner Of Income Tax (Central), Gurgaon ----Appellant Versus Shri Roop Bansal, C-13, Sushant Lok, Phase-I, Gurgaon, ----Respondent For Appellant(s) : Mr. Siddharth Bapna for Mr. Anil Mehta HON'BLE MR. JUSTICE K.S.JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 10/04/2018 On 14.3.2018 following order was passed:- “Three week’s time is granted to remove the defects. The matter to come up on 10th April, 2018. No further time will be granted.” Inspite of the above order, defects have not been removed. The appeal stands dismissed in default. (VIJAY KUMAR VYAS),J (K.S.JHAVERI),J Brijesh 15.