Growmore Business Developments ... vs Union Of India Through The ...
2022 Latest Caselaw 2622 Bom

                                                                    os-wp-4824-22+G.doc


         Digitally           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
         signed by
         DINESH
DINESH   SADANAND
SADANAND SHERLA
SHERLA   Date:                    WRIT PETITION (L) NO. 4824 OF 2022
         2022.03.17
         10:49:12
         +0500



                      Gromore Business Developments
                      Private Limited                             ... Petitioner
                            V/s.
                      Union of India and ors.                     ... Respondents

                                              WITH
                        WRIT PETITION (L) NOS. 7905 AND 7899 OF 2022
                                              WITH
                              WRIT PETITION (L) NO. 7837 OF 2022
                                              WITH
                      WRIT PETITION (L) NOS. 6093, 7103 AND 7089 0F 2022
                                              AND
                                WRIT PETITION NO. 1392 OF 2022

                                               ----------------
                      Mr. S.K. Mukhi for the Petitioner in WP(L) No. 4824 of 2022.

                      Mr. Uttam S. Rane for the Petitioners in WP(L) Nos. 7905 and
                      7899 of 2022.

                      Mr. Sameer G. Dalal for the Petitioner in WP (L) No. 7837 of
                      2022.

                      Mr. Devendra H. Jain i/b DHJ Legal for the Petitioners in WP (L)
                      Nos. 6093, 7103, 7089 of 2022 and WP No.1392 of 2022.
                                               ----------------

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

                                          DATE    :    MARCH 16, 2022.

                      P.C.

                      1]      Not on board. Upon mentioning taken on board.




                      Dinesh Sherla                                                       1/2
                                                        os-wp-4824-22+G.doc


2]      Similar petitions have been heard and judgment is

reserved.        Therefore,   these   petitions   to     be     listed       on

11.04.2022.



3]      Until the next date, no further steps to be taken on the

impugned notices issued under Section 148 of Income Tax

Act, 1961.

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




Dinesh Sherla                                                                2/2