Padam Prakash Jain vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 4924 Bom

                                                                           902-WP-794-22.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                      WRIT PETITION NO. 794 OF 2022

 Padam Prakash Jain                                                   ...petitioner
        V/s.
 Assistant Commissioner of
 Income Tax Central Circle-5(1)                                       ...Respondent
                                   AND
                WRIT PETITION (L) NO. 2234 OF 2022
 Padam Prakash Jain                              ...petitioner
        V/s.
 Assistant Commissioner of
 Income Tax Central Circle-5(1)                  ...Respondent
                              ----------------
 Mr. Akshita Bhandari i/b Mr Nishit M Gandhi for the Petitioner in both
 Petitions.
 Mr. Suresh Kumar for the Respondent in both Petitions.
                              ----------------


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

                                   DATE              :       6th May, 2022.

                        WRIT PETITION NO. 794 OF 2022
                                     AND

WRIT PETITION (L) NO. 2234 OF 2022 P.C.

1] In the order and judgment passed in Tata Communications

Transformation Services Limited V/s. Assistant Commissioner of

Income Tax 14(1) & Ors.1, in the cause title the words "(915) Writ

Petition No. 794 of 2022 and (624) Writ Petition (L) No. 2234 of 2022"

be deleted.

1. Writ Petition No. 1334 of 2021 dated 29th March, 2022.

 MJ Jadhav                                                                                       1/2





                                                                902-WP-794-22.odt


 2]       Rest of the order remains unaltered.



 3]       These petitions be listed on 28th June, 2022 for admission.



 4]       Ad-interim relief granted earlier to continue till 5th July, 2022.




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




 MJ Jadhav                                                                           2/2