Bombay High Court
Renaissance Services Bv vs Deputy Commissioner Of Income ... on 19 April, 2022
Bench: K.R. Shriram, N.R. Borkar
920-WP-2437-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2437 OF 2021
Renaissance Services BV ... Petitioner
Versus
Deputy Commissioner of Income Tax -
International Tax Circle - 4(1)(1) and another ... Respondents
.........
Mr. J.D. Mistri, Senior Advocate alongwith Mr. Paras Savla and Mr. Pratik
Poddar for the Petitioner.
Mr. Suresh Kumar for the Respondents.
.........
CORAM : K.R. SHRIRAM AND
N.R. BORKAR, JJ.
DATED : APRIL 19, 2022
P.C. :-
Mr. Suresh Kumar states that due to mix up of files kept in his office, Affidavit that he had sought withdrawal, as recorded in our Order dated 30 th March, 2022 was re-filed in the Registry. Mr. Suresh Kumar expresses his regret and seeks leave of the Court to take Affidavit back and thereafter, the correct Affidavit will be filed in the course of day. Liberty as prayed for is granted. Affidavit of Mr. Sandipkumar affirmed on 29 th March, 2022 has been returned by the Court Associate to Mr. Suresh Kumar. Stand over to 21 st April, 2022.
( N.R. BORKAR, J. ) ( K.R. SHRIRAM, J. )
Digitally signed
KANCHAN
by KANCHAN
PRASHANT
Kanchan P Dhuri 1 / 1
PRASHANT DHURI
DHURI Date:
2022.04.20
14:47:52 +0530