Bombay High Court
Ani Technologies Private Limited vs Union Of India on 6 August, 2025
Author: M. S. Sonak
Bench: M. S. Sonak
Sayyed 925-WP(L).18561.2025.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.18561 OF 2025
ANI Technologies Private Limited ...Petitioner
Versus
Union of India & Anr. ...Respondents
_____________________________________________________
Mr. Rohan Shan, Senior Advocate a/w Mr. Tushar Jarwal, Ms. Vidushi
Maheshwari, Mr. Rahul Sateeja & Ms. Daliya Singh i/by DMD Advocates
for the Petitioner.
Ms. Shruti Vyas a/w Ms. Niyati Mankad (through VC) & Ms. Priyanka
Singh for Respondent No.2.
_____________________________________________________
CORAM : M. S. Sonak &
Jitendra Jain, JJ.
DATED : 6 August 2025 PC.:-
1. Heard learned counsel for the parties.
2. Ms. Vyas, learned counsel for Respondent No.2 seeks two weeks time to respond to the issue raised in this petition.
3. She says that reply will be filed and served by 26 August 2025. Rejoinder, if any, to be filed and served by 4 September 2025. List the matter on 10 September 2025 for further consideration.
4. Mr. Shah submits that the show cause notice in this case was issued on 12 May 2020 and the impugned order has been made on 28 February 2025. He points out that this is way beyond the maximum prescribed period of limitation in Section 73(4B) of the Finance Act, 1994.
5. Accordingly, until the next date, we direct that no coercive steps should be taken for enforcement of the impugned order.
(Jitendra Jain, J.) (M. S. Sonak, J.)
Signed by: Sayyed Saeed Ali
Designation: PA To Honourable Judge
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Date: 07/08/2025 11:18:04