Bombay High Court
Karan Maheshwari vs Assistant Commissioner Of Income Tax ... on 11 July, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
1 pr25 wpl35626-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.35626 OF 2022
Karan Maheshwari .... Petitioner
V/s.
Assistant Commissioner of Income Tax
Central Circle 8(4) & Ors. .... Respondents
Ms.Jinal Shah for the Petitioner .
CORAM : K. R. SHRIRAM &
FIRDOSH P. POONIWALLA, JJ.
DATE : 11th JULY 2023.
P. C.:-
1. Not on board. Upon mentioning taken on board.
2. Ms.Shah states that the Ad-interim granted on 28th February 2023 expired on 12th June 2023. Ms.Shah further states that no coercive steps have been taken by Respondents. Statement accepted.
3. Respondents to file reply and serve a copy thereof on or before 31st August 2023. Rejoinder, if any, to be filed and copy served by 15th September 2023.
4. Petition be listed on 16th October 2023.
5. The ad-interim granted earlier to continue until 31 st October 2023.
(FIRDOSH P. POONIWALLA., J.) (K. R. SHRIRAM, J.) Ashvini Kakde 1 of 1 ::: Uploaded on - 12/07/2023 ::: Downloaded on - 13/07/2023 09:05:24 :::