Laxmi Lal Sethia vs The Income Tax Officer Ward 16 -2-1 ...
2022 Latest Caselaw 2856 Bom

             Digitally signed
             by CHITRA
CHITRA       SANJAY
SANJAY       SONAWANE
SONAWANE     Date:
             2022.03.25
             18:50:06 +0530
                                           1                917-wpl-3470-2022.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                WRIT PETITION (ST)NO.3470/2022

Laxmi Lal Sethia                            .... Petitioner.
             Vs
The Income Tax Officer Ward 16-2-1
Mumbai & Ors.                               ....   Respondents.
                                ---------
Mr.Laxmi Lal Sethia, Petitioner present in person.
Mr.Suresh Kumar for respondents.
                                ---------
                                CORAM : K.R. SHRIRAM &
                                          N.R.BORKAR, JJ.

                                       DATE    : 23rd MARCH, 2022.

P.C.:

1. Since we have heard similar petitions in which Judgment is reserved,

stand over to 11.04.2022.

2. In the meanwhile, until the next date, no further steps to be taken on

the impugned notice dated 01.06.2021.

3. Before 11.04.2022 the petitioner shall apply under Rule 1 and 2 of

Chapter LVIII-A of the Bombay High Court (Original Side) Rules for

permission to address the Court by party-in-person.

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

Chitra Sonawane 2 917-wpl-3470-2022.odt

Chitra Sonawane