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Judgment
CA No. 171/2020
CA No. 171/2020 is filed by the applicant seeking urgent hearing of Company Appeal No. 8/Chd/J&K/2020. In the circumstances, CA No. 171/2020 is allowed and accordingly, Company Appeal No. 8/Chd/J&K/2020 is taken up for hearing.
Accordingly, CA No. 171/2020 is disposed of.
Company Appeal No. 8/Chd/J&K/2020
Heard Mr. Vaibhav Gupta, the learned counsel for the petitioner. Issue notice of this petition to the Registrar of Companies, Jammu & Kashmir as well as Income Tax Department through the Nodal Officer-Principal Chief Commissioner of Income Tax, NWR, Aaykar Bhawan, Sector 17-E, Chandigarh for 27.10.2020. The petitioner shall collect the notices from the Registry and send the same immediately to the aforesaid authorities by speed post alongwith copy of the petition and the entire paper book and file affidavit of service alongwith copy of postal receipts and tracking reports at least three weeks before the date fixed.
Reports/reply be filed by the ROC and Income Tax Department within four weeks after receipt of notice with a copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed within two weeks thereafter with a copy in advance to the counsel opposite.
List on 27.10.2020.