Bombay High Court
Commissioner Of Income Tax Central-Iii ... vs Income Tax Settlement Commission And ... on 7 April, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
217-WP-650-2015.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 650 OF 2015
Commissioner of Income Tax Central - III and another ... Petitioners
Versus
Income Tax settlement Commission and another ... Respondents
.........
Mr. Arvind Pinto for the Petitioners.
None for the Respondents.
.........
CORAM : K.R. SHRIRAM AND
N.R. BORKAR, JJ.
DATED : APRIL 7, 2022
P.C. :-
Mr. Pinto states that delay in service be condoned and since this Petition itself has been admitted the Court should show some leniency. Having considered Mr. Pinto's request, we shall proceed to hear the petition. Respondent is not present. As last chance, stand over to 29th April, 2022.
( N.R. BORKAR, J. ) ( K.R. SHRIRAM, J. )
Digitally signed
by KANCHAN
KANCHAN PRASHANT
DHURI
PRASHANT Date:
DHURI 2022.04.08
17:52:54
+0530
Kanchan P Dhuri 1 / 1