Bombay High Court
Mira Bhavin Mehta vs Income Tax Officer, Ward 6 (3) (1) And ... on 6 May, 2022
Author: N.R. Borkar
Bench: K.R. Shriram, N.R. Borkar
924-WPL-14388-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 14388 OF 2022
Mira Bhavin Mehta ... Petitioner
Versus
Income Tax Officer, Ward 6(3)(1) and another ... Respondents
.........
Mr. K. Gopal alongwith Ms. Neha Paranjpe and Mr. Om Kandalkar for the
Petitioner.
Mr. Suresh Kumar for the Respondents.
.........
CORAM : K.R. SHRIRAM AND
N.R. BORKAR, JJ.
DATED : MAY 6, 2022 P.C. :-
Mr. Suresh Kumar seeks time to take instructions and file Affidavit-in-Reply. Affidavit-in-Reply to be filed and copy served by 20 th June, 2022. Affidavit-in-Rejoinder, if any, by 5 th July, 2022. Stand over to 12 th July, 2022. Ad-interim in terms of prayer clause (d) granted upto and including 18 th July, 2022.
( N.R. BORKAR, J. ) ( K.R. SHRIRAM, J. )
Digitally signed
by KANCHAN
KANCHAN PRASHANT
PRASHANT DHURI
DHURI Date:
2022.05.06
17:56:57 +0530
Kanchan P Dhuri 1 / 1