Chhagan Chandrakant Bhujbal vs Union Of India And 3 Ors
2022 Latest Caselaw 4420 Bom

                                                   1/2                      947-WPL-5048-2022.doc




         Digitally
         signed by
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PURTI
         PURTI
         PRASAD          ORDINARY ORIGINAL CIVIL JURISDICTION
PRASAD   PARAB
PARAB    Date:
         2022.04.27
         15:37:09
         +0530              WRIT PETITION (L) NO. 5048 OF 2022

     Chhagan Chandrakant Bhujbal                                  ....Petitioner
                V/s.
     Union of India and Ors.                                      ...Respondents

                                        ----
     Mr. Mahaveer Jain a/w Mr. Sushil Kumar i/b Ms. Neha Anchlia for
     Petitioner.
     Mr. Suresh Kumar for Respondents.
                                        ----

                                                         CORAM : K.R. SHRIRAM &
                                                                 N. R. BORKAR, JJ.

DATED : 26th APRIL, 2022

P.C. :

1. Mr. Suresh Kumar states that in compliance with the order

dated 16th March, 2022 Mr. Santosh Kumar Srivastava has filed affidavit in

reply affirmed on 24th March, 2022. In the affidavit in reply Mr. Santosh

Kumar Srivastava states that it can be inferred that the notice was in fact

issued on 16th April, 2021.

2. Therefore, this will be covered by our judgment in Tata

Communications Transformation Services Limited V/s. Assistant

Commissioner of Income Tax 14(1) & Ors.1

3. Since the Hon'ble Supreme Court has reserve the matter for its

order, stand over to 5th May, 2022.

1. Writ Petition No.1334 of 2021 dated 29th March, 2022.

     Purti Parab
                                      2/2                     947-WPL-5048-2022.doc

4. Ad-interim relief granted on 16th March, 2022 to continue until

next date.

(N. R. BORKAR, J.) (K.R. SHRIRAM, J.)

Purti Parab