SHAMROCK JOURNEYS PVT LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Learned Counsel for the Petitioner states that the paper book shall be handed over to the Standing Council for the Income Tax Department during the course of the day. Reply, if any, be filed by the Income Tax Department within four weeks with a copy in advance to the Counsel for the petitioner, Reply by the ROC shall also be filed in the registry within next two days. A copy thereof has already been furnished to the Counsel for the Petitioner. Let the annexures appended to reply be also supplied to the Counsel for the petitioner. Rejoinder, if any, be filed within two weeks thereafter with a copy in advance to the Learned Company Prosecutor. List for 13th February, 2018