Bombay High Court
Matrix Cellular International ... vs Deputy Commissioner Of State Tax on 10 April, 2026
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
WP 4194-26.DOC
LAXMI
SUBHASH
SONTAKKE
Digitally signed by
LAXMI SUBHASH
SONTAKKE
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2026.04.10
16:17:42 +0530 CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4194 OF 2026
Matrix Cellular (International) Services Pvt. Ltd. ...Petitioner
Versus
The Deputy Commissioner of State Tax
(PUN-NOD-E-304/Bibvewadi-503), Nodal Division-3m
Pune Cabin No. D-239, Pune ...Respondent
_______
Mr. Anurag Soan a/w Pritish Chatterjee for Petitioner.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 10 APRIL 2026
P.C.
1. The praecipe has been moved for speaking to the minutes of the order dated 2nd April 2026. In the said order, in paragraph 4, the following sentence be deleted:
"In this view of the matter, we are of the opinion that no coercive action against the Petitioner shall be taken till the Petitioner files the appeal within a period of four weeks from today."
2. The said order be corrected and be made available to the parties.
(AARTI SATHE, J.) (G. S. KULKARNI, J.) Page 1 of 1 Laxmi ::: Uploaded on - 10/04/2026 ::: Downloaded on - 10/04/2026 22:47:30 :::