Shailesh Shivprasad Kabra vs The Union Of India Through ...
2022 Latest Caselaw 4067 Bom

                                      1         119-WP.9103-21 & ors.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     119 WRIT PETITION NO.9103 OF 2021
                 SHAILESH SHIVPRASAD KABRA
                           VERSUS
      THE UNION OF INDIA THROUGH SECRETARY AND OTHERS
                                      AND
       WRIT PETITION NOS.9240/2021, 9454/2021, 9461/2021,
      9480/2021, 9654/2021, 9687/2021, 9688/2021, 9841/2021,
         9842/2021, 9867/2021 WITH 9845/2021, 9985/2021,
      9990/2021, 10096/2021 WITH 10095/2021 & 10094/2021,
         10003/2021, 13556/2021, 13557/2021, 13568/2021,
        417/2022, 452/2022, 454/2022, 1009/2022, 1049/2022,
         1066/2022, 1445/2022, 1449/2022, 1472/2022 WITH
           1487/2022 & 1489/2022, 1490/2022, 1519/2022,
      3355/2022, 3357/2022, 3361/2022, 3366/2022, 3372/2022,
      1529/2022, 1535/2022, 1562/2022, 1667/2022, 1670/2022
                            & 4405/2022
                                     ...
     Advocate for Petitioners : Mr. Chandak R. R., Mr. S. C. Swami,
     Mr. A. N. Sikchi, Mr. D. R. Jethliya, Mr. G. V. Padolkar h/f Mr. A.
                                 D. Soman.
     A.S.G.I./Advocate for Respondents : Mr. B. B. Kulkarni, Mr. A.
        G. Talhar, Mr. R. R. Bangar, Mr. R. B. Bhosale, Smt. Sudha
        Chintamani, Smt. Kalpalata Patil Bharaswadkar, Mr. B. M.
                       Dhanure and Ms. Nikita Gore.
         Advocate for Respondent Nos.2 & 3 : Mr. Alok Sharma
                            (Standing Counsel).
                                     ...

                               CORAM : R. D. DHANUKA, AND
                                       S. G. MEHARE, JJ.

DATE : 18.04.2022 PER COURT :-

1. Learned counsel for the petitioners state that the issue

involved in all these petitions is now concluded in favour of the

2 119-WP.9103-21 & ors.odt

assesses by judgment of this Court delivered on 29.03.2022 in

Writ Petition No.1334 of 2021 in case of Tata Communications

Transformation Services Limited Vs. Assistant Commissioner of

Income Tax and others along with other connected petitions.

2. Mr. Sharma, learned standing counsel for Respondent

Nos.2 and 3 i.e. Union of India seeks time to file an affidavit-

in-reply in some of these matters as no affidavit filed till date

and undertakes to file affidavit-in-reply within a period of one

(1) week from today. Time is granted as prayed.

3. It is made clear that no further extension of time would

be granted.

4. Place these matters along with other connected matters

mentioned in the list furnished by the learned counsel for the

petitioners on board under the caption of "Directions", first on

board on 29.04.2022.

5. Ad-interim relief granted by this Court in all these

petitions to continue till the next date.

(S. G. MEHARE, J.) (R. D. DHANUKA, J.) ...

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