Laxmi Lal Sethia vs Income Tax Officer Ward 16.2.1 ...
2022 Latest Caselaw 5657 Bom

Y.S.Patil
                                  1
                                                   12-WP(L)-17922-2022.doc

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

               ORDINARY ORIGINAL CIVIL JURISDICTION

                 WRIT PETITION (L) NO. 17922 OF 2022

Laxmi Lal Sethia                                 ... Petitioner
      Versus
Income Tax Officer Ward
1 6.2.1 Mumbai                                   ... Respondents

                            ******
Mr. Laxmi Lal Sethia Petitioner in person.
Ms. Priti Chhabriya i/b Mr. Suresh Kumar for the Respondents.

                               ******

                           CORAM: DHIRAJ SINGH THAKUR &
                                  ABHAY AHUJA, JJ.

                            DATE :    21st JUNE 2022

P.C. :-

1.          The Petitioner is heard in person.     The Petitioner

challenges order dated 2nd June 2022 passed by Assessing

Officer in regard to Assessment year 2017-2018 on the ground

that the Officer has failed to provide requisite material relied

upon by him which was to be supplied in terms of directions

issued by Apex Court in the Judgment and order dated 4 th May

2022 in case of Union of India Vs. Ashish Agarwal (2022) 138

taxmann.com 64(SC) and therefore urges that impugned order

dated 2nd June 2022 is illegal and invalid.

Y.S.Patil

12-WP(L)-17922-2022.doc

2. Issue notice to Respondents. Ms. Chabbriya learned

Counsel for the Respondents waives notice.

3. Reply to be filed within 4 weeks. Rejoinder, if any, to be

filed within two weeks thereafter.

4. Stand over to 2nd August 2022.

5. The Respondents shall not proceed in terms of impugned

order dated 2nd June 2022 till next date.

(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR,J.)

Digitally signed by YUGANDHARA YUGANDHARA SHARAD SHARAD PATIL PATIL Date:

2022.06.22 17:44:25 +0530