Bombay High Court
Invest Assets Securitisation And ... vs Deputy Commissioner Of Income Tax ... on 23 August, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
23. WP 1627-22.doc
Chittewan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1627 OF 2022
Invest Assets Securitisation and
Reconstruction Private Limited
PAN : AABCI1007K ... Petitioner
Versus
Deputy Commissioner of
Income-Tax, Central Circle-1(1),
Mumbai And Others ... Respondents
***
Mr. Bhupinder Kumar a/w Mr. Vishal Hege, Mr. Akshay Naik and Mr.
Shantanu Kanade for the Petitioner.
Mr. Suresh Kumar for the Respondents.
***
CORAM : DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 23 AUGUST 2022 P. C. :
. Reply as also rejoinder have been filed. List for consideration on 4 October 2022.
2 Ad-interim relief granted on 25 March 2022 shall continue to remain in force till the next date.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.) Digitally signed by RAJESH RAJESH VASANT VASANT CHITTEWAN Date: 2022.08.25 CHITTEWAN 11:42:47 +0530 1/1