Bombay High Court
Zulfiquar Majeed Memon vs Assistant Commissioner Of Income Tax ... on 22 November, 2022
Author: Madhav J. Jamdar
Bench: Dhiraj Singh Thakur, Madhav J. Jamdar
27-oswp-4245-2022.doc
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 4245 OF 2022
Zulfiquar Majeed Memon ...Petitioner
Versus
Assistant Commissioner of Income Tax,
Circle 19(3), Mumbai & Ors. ...Respondents
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Ms. Rutuja Pawar, for the Petitioner.
Mr. Akhileshwar Sharma with Ms. Shilpa Goel, for the Respondents.
***
CORAM : DHIRAJ SINGH THAKUR &
MADHAV J. JAMDAR, J.
DATED : 22 NOVEMBER 2022 P.C. :
1. Mr. Akhileshwar Sharma, learned Counsel for the Respondents seeks and is granted further six weeks' time to file reply to the Petition. A copy be supplied to learned Counsel for the Petitioner in advance.
2. List on 3 February 2023.
3. Ad-interim relief granted on 14 September 2022 shall continue to remain in force till the next date.
Digitally signed by SONALI SONALI MILIND MILIND PATIL PATIL Date: [MADHAV J. JAMDAR, J.] [DHIRAJ SINGH THAKUR, J.] 2022.11.24 09:36:25 +0530 1/1