Bombay High Court
Kakad Chambrs Offices And Business ... vs Union Of India And 3 Others on 11 January, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
10-OSWP-3029-2019.DOC
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3029 OF 2019
Kakad Chambers Offices and Business Premises ...Petitioner
Co-Op. Society Ltd
Versus
Union of India & Ors ...Respondents
Ms Eventa Gonsalves, for the Petitioner.
Mr Akhileshwar Sharma, for Respondents Nos. 1 to 3.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 11th January 2022
PC:-
Digitally 1. Ms Gonsalves says that she will send to Mr Sharma, learned signed by SONALI SONALI MILIND Advocate for the Income Tax Department, the details of the MILIND PATIL PATIL Date: amounts of maintenance charges (not property taxes) that are said to 2022.01.12 12:24:52 be due in respect of the premises at Kakad Chambers occupied by +0530 the Income Tax Department. She states that this will be done by 18th January 2022.
2. We list the matter on 21st January 2022.
3. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 1 of 1 11th January 2022