Bombay High Court
Royal Multisport Pvt. Ltd vs The Assessment Unit, Income Tax ... on 18 March, 2024
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
Digitally
signed by
SHAMBHAVI
SHAMBHAVI NILESH 1/1 415-oswpl-34623-2023.doc
NILESH SHIVGAN
SHIVGAN Date:
2024.03.19
12:41:07
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.34623 OF 2023
Royal Multisport Pvt Ltd ...Petitioner
Versus
The Assessment Unit, Income Tax Department &
Ors. ...Respondents
Mr. Rohan Shah, i/by Mr. Deep Roy, for Petitioner.
Mr. Arjun Gupta, for Respondents No.2 and 3.
CORAM: K. R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED: 18th March 2024
PC:-
1. Mr. Gupta states, the Petition has been served only on 15 th March 2024 and he has not been able to take instructions. Mr. Shah agrees that it was served only on 15th March 2024.
2. We find that circulation was granted on 25 th January 2024 for today. Therefore, there appears to be no sense of urgency in the case of Petitioner. Reply to be filed and copy served by within three weeks from today. Rejoinder to be filed within two weeks thereafter.
3. Matter to come up in due course.
(DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Shivgan ::: Uploaded on - 19/03/2024 ::: Downloaded on - 19/03/2024 16:18:04 :::