Chetan Rohidas Sonar vs The Assistant Commissioner Of Income ...
2024 Latest Caselaw 14336 Bom

Bombay High Court

Chetan Rohidas Sonar vs The Assistant Commissioner Of Income ... on 6 May, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                *1*                   59y wp4761o24


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

           59 WRIT PETITION NO. 4761 OF 2024
                 CHETAN ROHIDAS SONAR
                           VERSUS
   THE ASSISTANT COMMISSIONER OF INCOME TAX
          CIRCLE 1AURANGABAD AND OTHERS
                              ...
Ms.Mrunal S. Andhare, Advocate for the Petitioner.
Smt.Kalpalata Patil Bharaswadkar, Advocate for Respondent
Nos.1 to 3.
Shri R.B. Bhosale, Standing Counsel for Respondent No.4/UoI.
                              ...

                   CORAM : RAVINDRA V. GHUGE
                                &
                           R.M. JOSHI, JJ.

DATE :- 07th May, 2024

Per Court :-

1. Issue notice to the Respondents, returnable on

02.07.2024. Smt.Bharaswadkar, the learned Advocate, waives

service of notice on behalf of Respondent Nos.1 and 2. The

learned Standing Counsel for the Union of India waives service

of notice on behalf of Respondent No.3.

2. Considering the judgment dated 03.05.2024,

delivered by this Court at the Principal Seat in Writ Petition

No.1778/2023/ Original Side (Hexaware Technologies Limited *2* 59y wp4761o24

vs. Assistant Commissioner of Income Tax and others ),

status-quo as existing today, shall be maintained with regard to

the cause set out in the Writ Petition for the Assessment Year

2019-2020.

3. All office objections to be removed on or before

19.06.2024, failing which, the petition would stand dismissed

without reference to the Court on 20.06.2024.

kps ( R.M. JOSHI, J. ) ( RAVINDRA V. GHUGE, J. )