Bombay High Court
Invest Assets Securitisation And ... vs Deputy Commissioner Of Income Tax ... on 5 July, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.13
15:13:27
+0530
14 WP.1627.2022 OS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1627 OF 2022
Invent Assets Securitisation and
Reconstruction Private Limited .. Petitioner
Versus
Deputy Commissioner of Income Tax,
Central Circle - 1(1), Mumbai & Ors. .. Respondents
****
Mr. Bhupinderjit Kumar a/w Mr. Vishal A. Hegde & Mr. Akshay Naik,
Advocate for the Petitioner.
Mr. Suresh Kumar, Advocate for the Respondents.
****
CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 05th JULY, 2022.
P.C:
. Reply has been fled by Mr. Suresh Kumar, learned Counsel for the
Respondents. However, it is not on record. Needful be done within six weeks.
2. List on 23rd August, 2022.
3. Ad-interim relief granted on 25th March, 2022, shall remain in force till 30th August, 2022.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.)
R.V. Patil 1 of 1