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Judgment
CA No. 62/JPR/2021:-
The instant application has been filed by the Applicant seeking urgent hearing of CP(CAA) No. 01/230-232/JPR/2021 connected with CA(CAA) No. 110/230-232/JPR/2020. In the circumstances, CA No. 62/JPR/2021 is allowed to the extent of urgent hearing and stands disposed of accordingly.
CP(CAA) No. 01/230-232/JPR/2021 connected with CA(CAA) No. 110/230-232/JPR/2020 is taken up for hearing.
CP(CAA) No. 01/230-232/JPR/2021 Connected with CA(CAA) No. 110/230-232/JPR/2020:-
The RD has filed a report vide Diary No. 601/2021 dated 05.03.2021. The Applicant Counsel is permitted to collect a copy of the same from the Registry and to file the response thereto within 4 weeks. No report is filed by Income Tax Department or by any other Sectoral Regulatory Authorities. Income Tax Department and any other Sectoral Regulatory Authorities shall file their reports, if any, within 4 weeks. The Applicant Company shall also file the provisional Audited Financial Statements as on 31.03.2021 within four weeks.
The learned counsel for the Applicant shall serve this order to the Income Tax Department and also to the other Sectoral Regulatory Authorities within 3 weeks and file the affidavit of service thereto. List the CP on 26.10.2021.