Bombay High Court
Pr. Commissioner Of Income-Tax-7 vs Piramal Healthcare Limited on 4 August, 2021
Author: Abhay Ahuja
Bench: K.R. Shriram, Abhay Ahuja
Digitally signed
by MEERA 1/1 7&9.ia-449&451-21.doc
MEERA MAHESH
JADHAV
MAHESH Date:
JADHAV 2021.08.04
16:39:07
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.449 OF 2021
IN
INCOME TAX APPEAL (L) NO.2472 OF 2019
PR.Commissioner of Income Tax-7 ....Appellant/Applicant
V/s.
Piramal Healthcare Ltd. ...Respondent
WITH
INTERIM APPLICATION NO.451 OF 2021
IN
INCOME TAX APPEAL (L) NO.2470 OF 2019
PR.Commissioner of Income Tax-7 ....Appellant/Applicant
V/s.
Piramal Healthcare Ltd. ...Respondent
----
Mr. Nirmal Chandra Mohanty for applicant/appellant.
None for respondent.
----
CORAM : K.R. SHRIRAM &
ABHAY AHUJA, JJ.
DATED : 4th AUGUST 2021 P.C. :
1 Heard Mr. Mohanty and also considered the applications. The reasons are explained in the affidavits and we are satisfied with the explanations.
The delay is condoned.
2 Applications accordingly stand disposed. 3 Time to remove office objections is extended by two weeks from today, failing which, the appeals will stand dismissed without further reference to this court.
(ABHAY AHUJA, J.) (K.R. SHRIRAM, J.) Meera Jadhav