Bombay High Court
Shrem Offshore Wind Pvt Ltd And Ors vs Joint Commissioner Of Income Tax Ods ... on 9 June, 2023
Author: Sarang V. Kotwal
Bench: S. V. Kotwal
1 33.apl-1393-22+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1393 OF 2022
[Krishani Vs. Jt. Commissioner of IT]
WITH
CRIMINAL APPLICATION NO.1454 OF 2022
WITH
CRIMINAL APPLICATION NO.1394 OF 2022
WITH
CRIMINAL APPLICATION NO.1396 OF 2022
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions and
Registrar's orders
Mr. Sham Walve, Advocate a/w. Sameer Dalal for
the Applicant.
Mr. M.G. Patil, APP for the Respondent-State.
Ms. Mohinee Chougule, Advocate i/b. Suresh
Kumar for Respondent Nos.1 & 2.
CORAM : SARANG V. KOTWAL, J.
DATE : 09th JUNE, 2023
P.C.:
1. Learned counsel for the Applicant seeks time to file the rejoinder. Liberty is granted to file the rejoinder in the Registry.
2. Learned counsel for the Respondent No.1 shall file hard-copy of the affidavit-in-reply, which is filed digitally.
3. Stand over to 23.8.2023. Ad-interim relief, granted earlier, to continue till then.
(SARANG V. KOTWAL, J.) Deshmane (PS) 1/1 ::: Uploaded on - 13/06/2023 ::: Downloaded on - 13/06/2023 22:28:16 :::