Rajasthan High Court - Jaipur
Nihal Chand Jain Infra Project Private ... vs Principal Commissioner Of Income Tax on 1 February, 2023
Bench: Pankaj Mithal, Shubha Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 12898/2022
Nihal Chand Jain Infra Project Private Limited
----Petitioner
Versus
Principal Commissioner Of Income Tax
----Respondent
For Petitioner(s) : Mr. P.K. Kasliwal
For Respondent(s) : Mr. Sandeep Pathak
HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL
HON'BLE MRS. JUSTICE SHUBHA MEHTA
Order
01/02/2023
Mr. Sandeep Pathak, learned counsel for the respondent
prays for and is allowed a month's time to file counter affidavit and two weeks thereafter to file rejoinder affidavit, if any.
List for admission/final disposal on the expiry of the aforesaid period.
Until further orders of this Court, if any order of re- assessment is passed pursuant to the impugned notice dated 29.07.2022, the same shall be subject to the decision of the writ petition.
The writ petition be delinked from DBCWP Nos.14157/2022 and 12213/2022 and be listed separately. (SHUBHA MEHTA),J (PANKAJ MITHAL),CJ ANIL KUMAR GOYAL /LAKSHYA SHARMA/49 (Downloaded on 04/02/2023 at 11:55:49 PM) Powered by TCPDF (www.tcpdf.org)