COMMISSIONER OF INCOME TAX and ANR. vs. O.N.G.C.

Income Tax Appeal No. 116 of 2005. Hon’ble P.C. Verma J. Hon’ble B.C. Kandpal, J.

Learned counsel for the appellant is directed to take steps for service on unserved respondents during the course of the day failing which the appeal shall stand dismissed without reference to the Court under Chapter 12 Rule 4 of the High Court Rules.

(B.C. K.J.) (P.C.V.J.)

20.03.2006 Rajeev Dang