Bombay High Court
Jyoti R Panickar vs National Faceless Assessment Centre ... on 25 April, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
934-cwp-5084-22.doc
Digitally
signed by
DINESH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DINESH
SADANAND
SADANAND
SHERLA CIVIL APPELLATE JURISDICTION
SHERLA
WRIT PETITION NO. 5084 OF 2022
Date:
2022.04.25
18:55:34
+0500
Jyoti R. Panickar ... Petitioner
V/s.
National Faceless Assessment
Centre and ors. ... Respondents
----------------
Mr. Percy Pardiwalla, Sr. Advocate and Mr. Devendra Jain i/b DHJ Legal
for the Petitioner.
Mr. Suresh Kumar for the Respondent.
----------------
CORAM : K.R. SHRIRAM &
N.R. BORKAR, JJ.
DATE : APRIL 25, 2022.
P.C.
1] The case of petitioner is that the amounts which are alleged to
have escaped income are all investments which were in the joint name with her husband and those amounts have been declared in the return of income filed by the husband.
2] Mr. Pardiwalla states that notwithstanding giving explanation and also explaining that petitioner was in U.S.A., no time has been granted.
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934-cwp-5084-22.doc 3] Mr. Suresh Kumar seeks three weeks time to file reply. Time granted. Rejoinder, if any, to be filed within two weeks thereafter.
4] Stand over to 22.06.2022.
5] Ad-interim relief in terms of prayer clause (d) is granted until
25.06.2022.
(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)
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