Bombay High Court
Echjay Industries Pvt. Ltd. And 7 Ors vs Rajendra And 2 Ors on 1 February, 2024
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
1/1 209.WP-2309-2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GAURI ORDINARY ORIGINAL CIVIL JURISDICTION
AMIT
GAEKWAD
Digitally signed by
WRIT PETITION NO.2309 OF 2010
GAURI AMIT
GAEKWAD
Date: 2024.02.02
15:24:37 +0530
WITH
WRIT PETITION NO.122 OF 2009
Echjay Overseas Trades Pvt. Ltd. & Ors. ....Petitioners
V/s.
Mr. Rajendra, Director of Income Tax-II
(Investigations) and Ors. ....Respondents
----
Mr. Nitesh Joshi a/w. Mr. Tejas Popat i/b. Mr. Rashmikant and Partners for
petitioners.
Mr. P.C. Chhotaray for respondents - Revenue.
----
CORAM : K. R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED : 1st FEBRUARY 2024 P.C. :
1 We had asked the learned ASG to appear in the matter because of Mr. Chhotaray's refusal to co-operate with the Court. Paragraph 3 of the order dated 15th September 2023 reads as under :
3. Mr. Chhotaray stated that copy can not be given because this is an internal document. When we asked Mr. Chhotaray as to then how do we decide whether this document is valid or not without the assistance of Petitioner, Mr. Chhotaray said it is for the Court to go through it and decide. What we understood in effect is, if we have to decide the matter, we have to do it ourselves without the assistance of Counsels.
This kind of submission is most unacceptable to us.
2 As last chance, stand over to 15th February 2024.
(DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 02/02/2024 ::: Downloaded on - 22/02/2024 15:24:32 :::