Shrenikkumar Virchand Mardia vs Union Of India And Anr
2022 Latest Caselaw 2861 Bom

                  Digitally signed
                  by CHITRA
 CHITRA   SANJAY
 SANJAY   SONAWANE
 SONAWANE Date:
                  2022.03.25
                                                     1                  419-wp-1340-2022.odt
                  18:03:24 +0530




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

                                     WRIT PETITION NO.1340 OF 2022

Shrenik Kumar Virchand Mardia                                    ....     Petitioner.
             Vs.
Union of India & Ors.                                            ....   Respondents.
                                           -------
Mr. Rajendra a/w Mr.R.M. Jain for petitioner.
Miss Mamta Omle i/b Mr. Akhileshwar Sharma for Respondent-Revenue.
                              ---------

                                           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 18.06.2021.

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

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