Centre For The Study Of Social Change vs Union Of India And 3 Ors
2024 Latest Caselaw 2772 Bom

Bombay High Court

Centre For The Study Of Social Change vs Union Of India And 3 Ors on 30 January, 2024

Bench: K.R. Shriram, Neela Gokhale

2024:BHC-OS:1849-DB                                           1/2                909-WP-1969-2022 @1973-2022.doc




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 PURTI
                 PRASAD                   ORDINARY ORIGINAL CIVIL JURISDICTION
                 PARAB
                Digitally signed by
                PURTI PRASAD
                PARAB
                Date: 2024.02.02
                14:58:30 +0530
                                              WRIT PETITION NO. 1969 OF 2022
                                                       ALONGWITH
                                              WRIT PETITION NO. 1973 OF 2022

           Center for the Study of Social Change                                    ....Petitioner
                V/s.
           Union of India and Ors.                                                  ...Respondents

                                                 ----
           Mr. P.J. Pardiwalla, Senior Counsel a/w Ms. Aarti Sathe, Mr. Tanmay Phadke
           and Ms. Aasavari Kadam for Petitioner.
           Mr. Suresh Kumar for Respondents.

                                                              ----

                                                          CORAM : K.R. SHRIRAM &
                                                                  DR. NEELA GOKHALE, JJ.

DATED : 30th JANUARY 2024

P.C. :

1. After the petitions were heard for some time Mr. Pardiwalla on

instructions sought leave of the court to withdraw the petitions with liberty

to raise all points before the Assessing Officer.

2. Petitions dismissed as withdrawn with liberty as prayed for.

3. The Assessing Officer before he passes any final order shall

consider the reply that petitioner shall file within two weeks and shall also

give personal hearing to petitioner, notice whereof shall be communicated

atleast five working days in advance.

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4. After hearing, if petitioner wishes to file written submissions to

record what transpired during the personal hearing, petitioner shall submit

the same within three working days of the conclusion of personal hearing.

If the Assessing Officer is going to rely on any judgment/order of any Court

or Tribunal, a list thereof shall be made available to petitioner in advance

before the personal hearing so that petitioner will be able to deal with the

same/distinguish the same during the personal hearing.

5. All the rights and contentions are kept open.

6. We clarify that we have not made any observations on the

merits of the matter.

7. The Assessment Order shall be passed by 30th April 2024.

(DR. NEELA GOKHALE, J.) (K.R. SHRIRAM, J.)

Purti Parab