Bombay High Court
Tata Consultancy Services Ltd vs Deputy Commissioner Of Income Tax ... on 21 February, 2022
Bench: K.R. Shriram, N.J. Jamadar
Digitally
signed by
MEERA 1/1 910-wpl-3072-22.doc
MEERA MAHESH
MAHESH JADHAV
JADHAV Date:
2022.02.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
14:25:14
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.3072 OF 2022
Tata Consultancy Services Ltd. ....Petitioner
V/s.
Deputy Commissioner of Income
Tax, Circle 3(4) & Ors. ...Respondents
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Mr. J. D. Mistri, Senior Advocate a/w Mr. Nitesh Joshi i/b Mr. Atul K. Jasani for Petitioner Mr. Suresh Kumar for Respondents
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CORAM : K.R. SHRIRAM & N.J. JAMADAR, JJ DATED : 21st FEBRUARY 2022 P.C. :
1 Mr. Suresh Kumar seeks two weeks time to take instructions and file a reply. Time granted.
2 Rejoinder, if any, to be filed and copy served within a week thereafter. 3 Stand over to 21st March 2022.
4 Ad-interim relief in terms of prayer clause (d) shall prevail until the next date.
(N. J. JAMADAR, J.) (K.R. SHRIRAM, J.) Meera Jadhav