Bombay High Court
Mohd Salim Abdul Hakim Khan vs The Income Tax Officer Ward 26-2-1, ... on 11 July, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
2023:BHC-OS:6567-DB
1 910-wpl-14334-2023.doc
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ASHVINI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ASHVINI BAPPASAHEB
BAPPASAHEB KAKDE ORDINARY ORIGINAL CIVIL JURISDICTION
KAKDE Date:
2023.07.14
17:33:06
+0530
WRIT PETITION (L) NO.14334 OF 2023
Mohd. Salim Hakim Khan ... Petitioner
V/s.
Income Tax Officer,
Ward-26(1)(1) Mumbai & 3 Ors. ...Respondents
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Mr. K. Gopal i/b. Mr. Jitendra Singh for Petitioner.
Mr.Sushma Nagaraj a/w. Ms. Sakshi Kapadia for Respondents.
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CORAM : K. R. SHRIRAM &
FIRDOSH P. POONIWALLA, JJ.
DATE : 11th JULY 2023
P. C.:-
1. With the consent of Counsel, we have taken up the Petition for final hearing at this stage.
2. After the Petition was heard for some time, Mr. Gopal on instructions stated that Petitioner will file an Appeal challenging the impugned order dated 23rd May 2023 for Assessment Year 2013-14, before the Commissioner of Income Tax (Appeals)/ National Faceless Appeal Centre, as the case may be. Mr. Gopal further states that since, the time to file appeal has expired, two weeks time be given to file Appeal and seeks leave to withdraw the Petition.
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3. Petition dismissed as withdrawn. Petitioner is given time up to 28th July 2023 to file Appeal impugning this Assessment Order. All rights and contentions are kept open.
4. Petition disposed.
(FIRDOSH P. POONIWALLA., J.) (K. R. SHRIRAM, J.)
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