IN RE Vs. TOUCHSTONE HOLDINGS PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. It is represented by the Learned Counsel for the petitioner that compliance affidavit in relation to the Order dated 12.10.2017 has been duly filed on 20.11.2017.

(2.) Perusal of the same shows that Income-Tax department has not been served with notice by the petitioner. In view of the same, the petitioner is directed to comply with the order dated 12.10.2017 by sending the notice to the Income-Tax Department as well as to other sectoral regulators who may govern the operation of the Company within a period of one week from today.

(3.) Time is granted to the Income-Tax Department and the sectoral regulators to whom notice may be served as applicable to file their objections, if any, within a period of 30 days. Post the matter after 30 days. List on 2nd February, 2017.