Citation : 2022 Latest Caselaw 803 Bom
Judgement Date : 20 January, 2022
1/1 913wpl17266-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 17266 OF 2021
Innovators Facade Systems Ltd., ... Petitioner.
Vs.
Union of India and & 4 Ors.. ...Respondents.
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Ms. Aarti Agarwal, Advocate a/w. Sushil Kumar for the Petitioner.
Mr. Sham V. Walve, Advocate for the Respondents.
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CORAM : K.R. SHRIRAM & R.N. LADDHA, JJ.
DATED : JANUARY 20, 2022 (Through Video Conferencing) P.C. :
1. We have heard Petitioner.
2. We are not inclined to exercise our jurisdiction in this Petition under Article 226 of the Constitution. Petitioner has not even filed objections to the notice issued under section 148. Petitioner may file its objections raising all grounds as advised and the Assessing Officer will consider the objections and pass such order, as he deems fit in accordance with law. He shall also grant personal hearing to Petitioner and the date and time of personal hearing shall be intimated at-least seven days in advance. While disposing the objections, the Assessing Officer shall deal-with every point raised by Petitioner and answer those points. If the Assessing Officer wishes to rely on any judgment or order of any Court or Tribunal, he shall provide a copy thereof to Petitioner and give Petitioner an opportunity to deal with those / distinguish those orders/judgments.
3. Petition accordingly dismissed with the observations above.
Digitally signed by
SHALIKRAM SHALIKRAM
PRALHADRAO PRALHADRAO BOREY
Date: 2022.01.21
BOREY
(R.N. LADDHA,J.) (K.R. SHRIRAM, J.)
14:25:56 +0530
borey/
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