Bombay High Court
Avinash B Karnik vs Tax Recovery Officer-8 And 2 Ors on 20 March, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
901-WPL-894-20.doc
S.S.Kilaje
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION (L) NO. 894 OF 2020
Avinash B. Karnik .. Petitioner
Versus
Tax Recovery Ofcer r 8 & Ors. .. Respondents
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Mr. Madhur Agarwal a/w. Mr.Jitendra Singh for the
Petitioner.
Mr. Suresh Kumar for the Respondents.
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CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : MARCH 20, 2020.
P.C.:
1. Heard, Mr.Madhur Agarwal, learned counsel for the petitioner.
2. Issue notice to respondents returnable on 16.06.2020.
3. Mr.Suresh Kumar, learned standing counsel revenue waives notice for respondent Nos.1,2 and 3.
4. After hearing learned counsel for the parties and considering the provisions of Rule 68B of the Second 1 of 2 ::: Uploaded on - 20/03/2020 ::: Downloaded on - 21/03/2020 10:14:45 ::: 901-WPL-894-20.doc Schedule to the Income Tax Act, 1961 as well as decisions of this Court in M.U.Joshi vs. Tax Recovery Ofcer, 281 ITR 289 and Sapana Charudatt Ranadive vs. Assistant Commissioner of Income Tax 418 ITR 193, the impugned proclamation of sale dated 26.02.2020 (Exhibit rJ to the Writ Petition) is hereby stayed till the next date. All consequential action / steps shall also remain stayed.
5. S.O. to 16th June, 2020.
[ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ] 2 of 2 ::: Uploaded on - 20/03/2020 ::: Downloaded on - 21/03/2020 10:14:45 :::