M/S SKYLAND BUILDERS P. LTD vs. INCOME TAX OFFICER

% 06.07.2020

Learned counsel for the appellant seeks an adjournment on the ground that appellant desires physical hearing of the appeal. We cannot accept this ground. The matter can proceed to hearing even through video conferencing. If the appellant so desires, he can also be present at the time of the video-conference hearing. However, since an adjournment application has been moved by the appellant, at request, adjourned to 11.8.2020. VIPIN SANGHI, J

RAJNISH BHATNAGAR, J JULY 06, 2020 ib

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