Bombay High Court
Fine Jewellery Manufacturing Limited vs Assistant Commissioner Of Income-Tax - ... on 22 March, 2022
Author: N. R. Borkar
Bench: K.R. Shriram, N. R. Borkar
1/1 914-WPL-5119-2022.doc
Digitally
signed by
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PURTI
PURTI PRASAD
PRASAD PARAB
PARAB Date:
2022.03.24 ORDINARY ORIGINAL CIVIL JURISDICTION
10:47:59
+0530
WRIT PETITION (L) NO. 5119 OF 2022
Fine Jewellery Manufacturing Limited ....Petitioner
V/s.
Assistant Commissioner of Income Tax
1(3)(1), Mumbai and Ors. ...Respondents
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Mr. Dharan Gandhi for Petitioner.
Mr. Suresh Kumar for Respondents
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CORAM : K.R. SHRIRAM &
N. R. BORKAR, JJ.
DATED : 22nd MARCH, 2022 P.C. :
1. Mr. Suresh Kumar seeks three weeks time to file reply. Time granted. Rejoinder, if any, to be filed within a week thereafter.
2. Petition be listed for admission on 26th April, 2022. Ad-interim relief in terms of prayer clause - (d) is granted until 30th April, 2022.
(N. R. BORKAR, J.) (K.R. SHRIRAM, J.) Purti Parab