- (1.) Report of the ROC and Income Tax Department has been filed. They have no objection to the restoration of the name of the Applicant Company in the records of the ROC. CA 36 ! /20.1 7 has been filed b}' an applicant praying for earl}' disposal of the appeal. Given the facts that there is no objection on behalf of the two departments, the matter be listed for Orders.
(2.) Ca has been disposed off.;