Bombay High Court
Echjay Industries Pvt. Ltd. And 7 Ors vs Rajendra And 2 Ors on 15 December, 2023
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
1/1 202-oswp-2309-2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2309 OF 2010
WITH
WRIT PETITION NO.122 OF 2009
Echjay Overseas Trades Pvt. Ltd. & Ors. ...Petitioners
Versus
Mr. Rajendra, Director of Income Tax-II
(Investigations) & Ors. ...Respondents
Mr. Nitesh Joshi, with Mr. Bhavin Shah, i/b. M/s. Rashmikant and
Partners, for Petitioners.
Mr. P. C. Chhotaray, for Respondents-Revenue.
CORAM: K. R. SHRIRAM &
DR.NEELA GOKHALE, JJ.
DATED: 15th December 2023 PC:-
1. Mr. Chhotaray states the learned Additional Solicitor General ("ASG") is in some personal difficulty and requests the matter be taken up in January 2024.
2. Stand over to 12th January 2024, on which date if the learned ASG is not available, Mr. Chhotaray shall go on with the matter.
(DR.NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Shivgan ::: Uploaded on - 16/12/2023 ::: Downloaded on - 17/12/2023 04:16:31 :::