Bombay High Court
Abacus Real Estate Private Ltd vs Deputy Commissioner Of Income Tax, ... on 15 June, 2021
Author: G. S. Kulkarni
Bench: Sunil P. Deshmukh, G. S. Kulkarni
pvr 13wpl12572-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (ST)NO.12572 OF 2021
Abacus Real Estate Pvt.Ltd. ..Petitioner
Versus
Dy.Commissioner of Income Tax Circle 14(1)(1)
and others. ..Respondents
.....
Ms.Vasanti Patel, for the Petitioner.
Mr.Akhileshwar Sharma, for the Respondents.
.....
CORAM :- SUNIL P. DESHMUKH &
G. S. KULKARNI, JJ.
DATE: 15 June 2021
---
P.C.:
Leave to amend as per the schedule of amendments. Amendment be carried out within one week from today, and amended copies be served on the other side.
2. The petitioner contends that similar issues are raised in several other matters which are pending wherein ad-interim reliefs are granted.
3. Issue notice to the respondents returnable on 12 July 2021. Mr.Sharma, learned Counsel for the respondents waives service. Affidavit in reply, if any, be filed within one week from today; rejoinder, if any, shall be filed within one week thereafter. 1/2 ::: Uploaded on - 16/06/2021 ::: Downloaded on - 16/06/2021 21:58:12 :::
pvr 13wpl12572-21.doc
4. Till the returnable date, there shall be ad-interim stay to the impugned order as well as the penal demand.
(G. S. KULKARNI, J.) (SUNIL P. DESHMUKH, J.) 2/2 ::: Uploaded on - 16/06/2021 ::: Downloaded on - 16/06/2021 21:58:12 :::