Bombay High Court
Gri Towers India Private Limited vs Union Of India And Anr on 5 May, 2022
Bench: K.R. Shriram, N. R. Borkar
1/2 976-WP-5716-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5716 OF 2022
GRI Towers India Private Limited ....Petitioner
V/s.
Union of India and Anr. ...Respondents
----
Mr. Dharan V. Gandhi for Petitioner.
Mr. Suresh Kumar for Respondents.
----
CORAM : K.R. SHRIRAM &
N. R. BORKAR, JJ.
DATED : 5th MAY, 2022 P.C. :
1. Mr. Gandhi tenders draft amendment in the petition. It is taken on record and marked "X" for identification. Since the petition itself is yet to be admitted and no reply has been filed, Leave to amend as per draft tendered granted. Amendment to be carried out and amended petition to be served within three weeks from today.
2. Mr. Suresh Kumar requests for some time to file reply after the amended petition is served. Time to file reply is granted upto and including 20th June, 2022. Rejoinder, if any, to be filed and copy served by 5 th July, 2022.
3. Stand over to 11th July, 2022.
Purti Parab ::: Uploaded on - 06/05/2022 ::: Downloaded on - 07/05/2022 03:26:14 ::: 2/2 976-WP-5716-2022.doc
4. Ad-interim relief in terms of amended prayer clause (d) is granted until 18th July, 2022 which reads as under :
(d) that pending the hearing and final disposal of the present petition, this Hon'ble Court may be pleased to stay the operation of the said notice dated 22 nd March, 2019 ("Exhibit F") and the subsequent Order dated 06 th January, 2022 ("Exhibit P") hereto and the impugned assessment order dated 30th March, 2022 ("Exhibit V1"), the impugned notice of demand dated 30th March, 2022 ("Exhibit V2"), and the impugned show cause notice issued u/s 274 r.w.s.
271(1)(c) of the Act dated 30 th March, 2022 ("Exhibit V3") and grant an injunction restraining the Respondents, their subordinates, servants, agents, successors-in-office from taking any steps in furtherance or in implementation of the said notice dated 22nd March, 2019 ("Exhibit F") and the subsequent Order dated 06th January, 2022 ("Exhibit P") hereto and the impugned assessment order dated 30 th March, 2022 ("Exhibit V1), the impugned notice of demand dated 30th March, 2022 ("Exhibit V2"), and the impugned show cause notice issued u/s 274 r.w.s. 271(1)
(c) of the Act dated 30th March, 2022 ("Exhibit V3").
(N. R. BORKAR, J.) (K.R. SHRIRAM, J.)
Purti Parab
::: Uploaded on - 06/05/2022 ::: Downloaded on - 07/05/2022 03:26:14 :::