Bhupendra Harilal Mehta vs Principal Commissioner Of ...
2021 Latest Caselaw 6859 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                             WRIT PETITION NO.586 OF 2021



Bhupendra Harilal Mehta
1/B, Rizvi Park,
5-A, Altamount Road,
Mumbai 400 026                                                ...Petitioner
vs.

1. Principal Commissioner of Income Tax,
Mumbai 19,Mumbai

2. The Central Board of Direct Taxes,
Through the Under Secretary,
Department of Revenue,
Government of India,
North Block, New Delhi-110001

3. Union of India through
the Secretary,
Department of Revenue,
Government of India,
North Block, New Delhi                                        ...Respondents


Mr.Sukhasagar Sayal i/b Mint Confreres for the petitioner
Mr.Sham Walve for the respondents


                                   CORAM : SUNIL P.DESHMUKH AND
                                           ABHAY AHUJA, JJ.

                                   DATE    : APRIL 29, 2021.
                                   (Through Video Conferencing)
P. C. :


.                The matter has been moved for "speaking to the minutes" as in







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paragraph 43 of the Judgment dated 27 th April 2021 while period given is six weeks, but it appears in last sentence of the paragraph instead of "six weeks" it has been inadvertently typed "two weeks".

2 Parties concur on that period given is "six weeks". In view of the aforesaid, the words "two weeks" in the last sentence of paragraph 43 be replaced by words "six weeks" and the sentence shall stand corrected accordingly.

3 Necessary correction be carried out by putting the words "six weeks" in the place of words "two weeks" in the last sentence of para 43 of the Judgment in Writ Petition No.586 of 2021..

4 Henceforth corrected copies be issued and copies hereto issued be read accordingly.

[ ABHAY AHUJA, J.] [ SUNIL P.DESHMUKH, J.]