Vimla Santosh Saraf vs The Union Of India Through The ...
2022 Latest Caselaw 2979 Bom

                                                                    os-wpl-9103-22-9148-22.doc

         Digitally
         signed by       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         DINESH
DINESH   SADANAND            ORDINARY ORIGINAL CIVIL JURISDICTION
SADANAND SHERLA
SHERLA   Date:
         2022.03.25
                              WRIT PETITION (L) NO. 9103 OF 2022
         15:25:48
         +0500
                  Vimla S. Saraf                                    ...Petitioner
                       V/s.
                  The Union of India and ors.                       ... Respondents
                                                WITH
                                  WRIT PETITION (L) NO. 9148 OF 2022

                                        ----------------
                  Ms Farzeen Khambatta for the Petitioners.
                                        ----------------

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

                                         DATE     :     MARCH 25, 2022.
                  P.C.

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


                  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                                                             1/1