Bombay High Court
Deputy Commissioner Of Income Tax 4 3 1 vs Lkp Securities Ltd on 29 July, 2022
Bench: Dhiraj Singh Thakur, Abhay Ahuja
912. IAL 24220-22.doc
Chittewan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.24220 OF 2022
IN
WRIT PETITION NO.2076 OF 2022
Deputy Commissioner of Income Tax-4(3)(1) ... Applicant
In the matter between :
LKP Securities Limited ... Petitioner
Versus
Deputy Commissioner of Income Tax
-4(3)(1) and Others ... Respondents
***
Mr. Suresh Kumar for the Applicant.
Ms. Dinkle Hariya i/b Ms. Namrata S. Kasale for the
Respondent/Petitioner.
***
CORAM : DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 29 JULY 2022 P. C. :
. By virtue of an Order dated 4 July 2022, a direction was issued to Respondent No.3 for de novo consideration of the matters after granting an opportunity of personal hearing to the Assessee-Petitioner and that Order has to be passed within four weeks. Today, Mr. Kumar, learned Counsel for the Applicant-Respondent No.3 seeks extension of time. The Applicant is granted two months time to comply with the Order dated 4 July 2022.
2 The Interim Application is disposed of, accordingly, in terms of prayer clause (a).
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.) Digitally signed by RAJESH VASANT RAJESH VASANT CHITTEWAN Date: 2022.07.29 1/1 CHITTEWAN 17:39:26 +0530