Bombay High Court
Jhp Securities Pvt. Ltd vs Deputy Commissioner Of Income Tax, ... on 26 June, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
wp-4614-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.4614 OF 2022
JHP Securities Pvt. Ltd., .. Petitioner.
v/s.
Deputy Commissioner of Income Tax
Circle 4(3)(1), Mumbai & Others .. Respondents.
Mr. Kumar U. Kale, for Petitioner.
CORAM: K. R. SHRIRAM &
FIRDOSH P. POONIWALLA,JJ.
DATED : 26th JUNE 2023.
P.C:-
Not on board. Upon mentioning taken on board. Counsel states that stay was granted only up to 21 st June 2023 but thereafter, nothing has been done by Respondents. Statement accepted.
2 Respondents to file reply and serve a copy thereof on or before 24th July 2023. Rejoinder, if any, to be filed and copy served by 31 st July 2023.
3 Petition be listed on 28th August 2023. 4 Ad-interim relief granted to continue until 31st August 2023.
(FIRDOSH P. POONIWALLA,J.) (K. R. SHRIRAM,J.)
S.R.JOSHI 1 of 1
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