Bombay High Court
Invest Assets Securitisation And ... vs Deputy Commissioner Of Income Tax ... on 7 June, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
8-WP-1627-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1627 OF 2022
Invest Assets Securitisation and
Reconstruction Pvt. Ltd. ... Petitioner
Versus
Deputy Commissioner of Income Tax,
Central Circle 1(1) and others ... Respondents
.........
Mr. Vishal Hegde for the Petitioner.
Mr. Suresh Kumar for the Respondents.
.........
CORAM : NITIN JAMDAR AND
N.R. BORKAR, JJ.
DATED : 7 JUNE 2022
P.C. :-
The learned Counsel for the Respondent-Revenue seeks time. At joint request, stand over to 5 July 2022. Ad-interim order to continue.
( N.R. BORKAR, J. ) ( NITIN JAMDAR, J. )
Digitally signed
by KANCHAN
KANCHAN PRASHANT
DHURI
PRASHANT Date:
DHURI 2022.06.07
17:27:45
+0500
Kanchan P Dhuri 1 / 1