Citation : 2022 Latest Caselaw 8200 Bom
Judgement Date : 22 August, 2022
37. WPL 26334-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 26334 OF 2022
Rajul Haresh Chheda ... Petitioner
Versus
Income Tax Officer, Ward 20 (3) (1) & Ors. .... Respondents
******
Mr. Sham Walve i/b Mr. Abhishek Khandelwal, for the Petitioner.
Mr. Suresh Kumar, for the Respondents.
******
CORAM: DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 22nd AUGUST, 2022
P.C. :-
1. Mr. Walve, learned counsel for the Petitioner states that the
issue in the matter is covered by the judgment of this Court dated 5 th
January, 2022 in Writ Petition No. 3640 of 2019.
2. Mr. Suresh Kumar, learned counsel for the Respondents,
however, seeks some time to file objections. The objections will be
filed within six weeks.
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37. WPL 26334-22.doc
3. List on 3rd October, 2022.
4. In the meantime, there shall be an ad-interim relief as prayed
for in terms of prayer clause (d).
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR,J.)
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2022.08.24 12:08:05 +0530
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