Bombay High Court
Invest Assets Securitisation And ... vs Deputy Commissioner Of Income Tax ... on 25 March, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
905-os-wp-1627-22.doc
Digitally
signed by IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
DINESH
DINESH SADANAND
SADANAND SHERLA
SHERLA Date:
2022.03.25 WRIT PETITION NO. 1627 OF 2022
14:51:06
+0500
Invent Assets Securitisation and
Reconstruction Private Limited ... Petitioner
V/s.
Deputy Commissioner of Income Tax
Central Circle 1 (1) and ors. ... Respondents
----------------
Mr. Bhupinder Jit Kumar a/w. Mr. Vishal Hegde and Mr. Akshay
Naik for the Petitioner.
Mr. Suresh Kumar for the Respondents.
----------------
CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATE : MARCH 25, 2022.
P.C.
1] Mr. Suresh Kumar seeks three weeks' time to fle reply.
Time granted. Rejoinder, if any, to be fled two weeks thereafter.
2] Petition be listed for admission on 07.06.2022. 3] Ad-interim relief in terms of prayer clause (B) is granted upto and including 10.06.2022.
4] All to act on authenticated copy of this order.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.) Dinesh Sherla 1/1