Bombay High Court
The Ugar Sugar Works Ltd vs Asst. Commissioner Of Income Tax Circle ... on 29 March, 2022
Author: N. R. Borkar
Bench: K. R. Shriram, N. R. Borkar
904-WP-3631-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3631 OF 2022
THE UGAR SUGAR WORKS LTD. )...PETITIONER
V/s.
ASST. COMMISSIONER OF INCOME TAX )
CIRCLE SANGLI AND OTHERS )...RESPONDENTS
Mr.Riyaz Padvekar a/w. Mr.Tanzil Padvekar, Advocate for the
Petitioner.
Mr.Suresh Kumar, Advocate for the Respondent.
CORAM : K. R. SHRIRAM &
N. R. BORKAR, JJ.
DATE : 29th MARCH 2022
P.C. :
1 Mr.Suresh Kumar seeks three weeks time to file reply. Time
granted.
2 Mr.Padvekar states that after the petition was served upon
respondents, an Assessment order has been passed, and therefore, he seeks leave to amend the petition. Mr.Padvekar AVK 1/2 Digitally signed by ARTI ARTI VILAS VILAS KHATATE KHATATE Date:
2022.03.29 20:25:15 +0530 904-WP-3631-2022.doc states that he will tender draft amendment to the petition on 1 st April 2022.
3 Stand over to 1st April 2022 for Directions.
4 Until 10th June 2022, respondents shall not proceed further based on the Assessment order dated 25th March 2022.
(N. R. BORKAR, J.) (K. R. SHRIRAM, J.) AVK 2/2