Bombay High Court
Nimir Kishore Mehta vs Assistant Commissioner Of Income-Tax ... on 6 July, 2023
Author: K.R. Shriram
Bench: K.R. Shriram
1/1 production-wpl-10988-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 10988 OF 2023
Nimih Kishor Mehta ....Petitioner
V/s.
Assistant Commissioner of Income Tax
Circle 32(1) Mumbai & Ors. ....Respondents
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Mr. Shashi Bekal for petitioner.
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CORAM : K.R. SHRIRAM &
FIRDOSH P. POONIWALLA, JJ.
DATED : 6th JULY 2023 P.C. :
1 Not on board. Upon mentioning taken on board. 2 Respondents to file reply and serve a copy thereof on or before 7th August 2023. Rejoinder, if any, to be filed and copy served by 28 th August 2023.
3 Petition be listed on 3rd October 2023 for admission. 4 Ad-interim relief granted earlier to continue until 16 th October 2023.
(FIRDOSH P. POONIWALLA, J.) (K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 07/07/2023 ::: Downloaded on - 07/07/2023 17:34:42 :::