Rajasthan High Court - Jaipur
M/S Shiv Vegpro Private Limited vs National Faceless Assessment Center on 9 September, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9243/2021
M/s Shiv Vegpro Private Limited, Through Its Director Shri
Sandeep Kumar Saboo S/o Late Shri Sudarshan Saboo, Aged 37
Years, 343-A, Saboo Sadan, Talwandi, Kota.
----Petitioner
Versus
1. National Faceless Assessment Center, Income Tax
Department, Ministry Of Finance, Room No. 401, 2Nd
Floor, E-Ramp, Jawaharlal Nehru Stadium, Delhi-110003
2. The Assistant Commissioner Of Income Tax, Circle-1,
Denik Navjyoti Building, Cad Circle, Kota.
----Respondents
For Petitioner(s) : Mr. Mahendra Gargieya.
Mr. Vipul Sharda.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
09/09/2021
It is submitted by learned counsel for the petitioner that in similar nature writ petitions where the issue of non-grant of personal opportunity of hearing was raised by the petitioner, the Co-ordinate Benches of this Court have ordered for issuance of notice and have granted interim order.
Reference has been made to M/s Inder Prasad Mathura Lal v. The National E-Assessment Centre & Anr. : S.B. Civil Writ Petition No. 7757/2021 and M/s Devgiri Exports v. The Income Tax Officer : S.B. Civil Writ Petition No. 6047/2021.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within a period of 4 weeks.
In the meanwhile and until further orders, recovery pursuant to the assessment order dated 15.04.2021 (Annex.P/1), shall remain stayed.
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