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Tribhuvan Khandelwal Son Of Late ... vs Deputy Commissioner Of Income Tax
2022 Latest Caselaw 2727 Raj/2

Citation : 2022 Latest Caselaw 2727 Raj/2
Judgement Date : 31 March, 2022

Rajasthan High Court
Tribhuvan Khandelwal Son Of Late ... vs Deputy Commissioner Of Income Tax on 31 March, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                         D.B. Civil Writ Petition No. 3680/2022

                                      Tribhuvan Khandelwal
                                                                                                            ----Petitioner
                                                                            Versus
                                      Deputy Commissioner Of Income Tax & Anr.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Siddharth Ranka Advocate. For Respondent(s) : Mr. Amit Malani Advocate on behalf of Mr. Nikhil Simlote.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

31/03/2022

Heard.

On 11.03.2022, we had directed that copy of the petition be

supplied to learned counsel for respondent No.1 by 14.03.2022

and the case was directed to be listed on 22.03.2022.

Today when the matter comes up for hearing, learned

counsel appearing for the respondents is unable to satisfy the

Court regarding the evidence of issuance of notice on 31.03.2021

by any mode known to law.

In view of the above, we are inclined to stay further

proceedings pursuant to impugned notices.

Matter be listed after three weeks.

Reply, if so advised, may be filed by the respondents.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-5

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