Cooper Corporation Pvt. Ltd vs Union Of India Thr Joint Secretary ...
2022 Latest Caselaw 723 Bom

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
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Date: 2022.01.19                          CIVIL APPELLATE JURISDICTION
16:35:17 +0530


                                          WRIT PETITION NO. 6979 OF 2021

                  Cooper Corporation Private Limited                        ....Petitioner
                        V/s.
                  Union of India Through the Joint
                  Secretary and Ors.                                    ...Respondents
                                                      ----
                  Mr. J.D. Mistry, Senior Advocate a/w Mr. Jitendra Motwani a/w Ms. Kirti
                  Bhoite i/b Economic Laws Practice for Petitioner.
                  Mr. Sham V. Walve for Respondents.
                                                       ----

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

DATED : 19th JANUARY, 2022

P.C. :

1. Heard Mr. Mistry and Mr. Walve. In our view, this petition can

be disposed by the following order :

(a) National Faceless Appeal Centre shall dispose

petitioner's Appeal bearing Acknowledgment Number

347347031030521 relating to A.Y. 2018-19 on or before

31st March, 2022.

2. Before the appeal is disposed, petitioner shall be granted a

personal hearing and the notice about time and date of hearing shall be

communicated atleast seven days in advance by e-mail.

3. If the concerned authority is going to rely on any judgment or

order passed by any court or tribunal, copy thereof shall be provided to

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petitioner in advance so that petitioner will be able to deal with it or

distinguish the same.

4. Until hearing and disposal of this appeal and for two weeks

thereafter, petitioner shall not be treated as an assessee in default.

5. It is clarified that the above order has been passed in view of

the specific facts and circumstances of this case.

6. We clarify that we have not made any observations on the

merits of the case.

7. Petition disposed with no order as to costs.

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

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