Bombay High Court
Diversey India Hygiene Private Limited vs The Assistant Commissioner Of Income ... on 5 July, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.07
11:08:28
+0530
Praecipe WP.3034.2022 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3034 OF 2022
Diversey India Hygiene Private Limited
(As successor of Diversey India Private Limited) .. Petitioner
Versus
The Assistant Commissioner of Income Tax,
Circle 3(2)(1), Mumbai & Ors. .. Respondents
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Mr. Dharan V. Gandhi, Advocate for the Petitioner.
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CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 05th JULY, 2022.
P.C:
. Not on Board. Mentioned.
2. Learned Counsel for the Petitioner states that on 26 th April, 2022, upon request of learned Counsel for the Respondents, the matter was adjourned to 28th June, 2022 and ad-interim relief granted earlier was extended till 02nd July, 2022. It is stated that the matter is not listed for hearing on 28th June, 2022.
3. Ofce is directed to list the matter on 01st August, 2022. Ad-interim relief granted on 22nd March, 2022 shall remain in force till 10 th August, 2022.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
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