Bombay High Court
Vodafone Essar Ltd. (Vel) vs The Union Of India Ministry Of Finance on 1 February, 2022
Author: N. J. Jamadar
Bench: K. R. Shriram, N. J. Jamadar
904_WP894_12&group.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.894 OF 2012
Vodafone International Holdings B.V. ... Petitioner
Vs.
Additional Director of Income Tax (International
Taxation) ... Respondents
WITH
WRIT PETITION NO.1942 OF 2007
Vodafone Essar Ltd. (VEL) ... Petitioner
Vs.
Union of India Ministry of Finance ... Respondent
WITH
WRIT PETITION NO.2185 OF 2010
Vodafone International Holdings B. V. ... Petitioner
Vs.
Assistant Director of Income Tax and another ... Respondents
Ms. Fereshte Sethna a/w. Mr. Mrunal Parekh and Mr. Hasmukh Ravaria
i/b. DMD Advocates for Petitioner in W.P.No.894 of 2012 and
WP.No.2185 of 2010.
Mr. Jas Sanghavi i/b. PDS Legal for Petitioner in W.P.No.1942 of 2007.
Mr. Arvind Pinto for Respondents-Revenue.
CORAM : K. R. SHRIRAM &
N. J. JAMADAR, JJ.
DATE : FEBRUARY 01, 2022 P.C. :-
1. Ms. Sethna seeks one week's time as last chance to withdraw the petitions.
2. This Court has granted enough indulgence to petitioner. It is made clear that on the next date if petitions are not withdrawn or petitioner is not ready to go on with the matter, this Court, without further hearing, will dismiss the petitions for want of prosecution.
3. Stand over to 14th February, 2022.
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