JETHMAL F. SONI vs. ASST.COMMISSIONER OF INCOME TAX AND ANR.

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WP/2848/2004HC BombayHCBM01007635200401 December 2004Bench: HON'BLE SHRI JUSTICE J.P. DEVADHAR,HON'BLE SHRI JUSTICE R.M. LODHA1 pages

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE SIDE

WRIT PETITION NO.2848 OF 2004

Shri Jethmal F. Soni

Petitioner

vs.

Asstt. Commissioner of Income Tax,

Inv.Circle 1(1), Pune. & anr.

Respondents

Ms.Suhasini Mutalik for the petitioner.

Ms.S.V.Bharucha for the respondents.

CORAM : R. M. LODHA &

J.P. DEVADHAR,JJ.

DATED : 1st December 2004

P.C.

Ms.Suhasini

Mutalik,

the learned counsel for

the

petitioner

prays

for withdrawal of this writ

petition

with liberty to the petitioner to challenge the impugned

order by filing an appeal under Section 260A of Income

Tax Act, 1961.

2.

Writ petition is dismissed as withdrawn with liberty

as prayed.

(R.M. (R.M. (R.M. LODHA,J.) LODHA,J.) LODHA,J.)

(J.P. (J.P. (J.P. DEVADHAR,J.) DEVADHAR,J.) DEVADHAR,J.)

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