Bombay High Court
Vodafone Idea Limited vs Deputy Commissioner Of Income Tax, ... on 6 May, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
926-WPL-14410-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 14410 OF 2022
Vodafone Idea Limited ... Petitioner
Versus
Deputy Commissioner of Income Tax,
Circle 5(2)(1), Mumbai and others ... Respondents
.........
Mr. Madhur Agrawal alongwith Mr. Fenil Bhatt instructed by Mr. Jitendra
Singh for the Petitioner.
Mr. Akhileshwar Sharma alongwith Mr. Vikas T. Khanchandani for the
Respondents-Revenue.
.........
CORAM : K.R. SHRIRAM AND
N.R. BORKAR, JJ.
DATED : MAY 6, 2022 P.C. :-
Mr. Sharma seeks time to take instructions and file Affidavit-in- Reply. Affidavit-in-Reply to be filed and copy served by 20 th June, 2022. Affidavit-in-Rejoinder, if any, by 5 th July, 2022. Stand over to 12 th July, 2022. Ad-interim in terms of prayer clause (d) granted upto and including 18 th July, 2022.
( N.R. BORKAR, J. ) ( K.R. SHRIRAM, J. )
Digitally signed
by KANCHAN
KANCHAN PRASHANT
DHURI
PRASHANT Date:
DHURI 2022.05.06
17:56:37
+0530
Kanchan P Dhuri 1 / 1