SUNITA RAJ SARDESAI vs. INCOME TAX OFFICER WARD AND ANR

WP/1843/2023HC BombayHCBM01004296202311 August 20262 pages

AI SummaryDismissed

What did the High Court hold?

The High Court of Judicature at Bombay dismissed the Writ Petition No. 1843 of 2023 for want of prosecution. The Court observed that the Petitioner had been consistently absent on multiple hearing dates, indicating a lack of interest in pursuing the matter. The Revenue did not need to present arguments as the dismissal was based on the Petitioner's failure to prosecute the case. No decision was made on the merits of any underlying tax dispute.

What were the facts?

The Petitioner, Sunita Raj Sardesai, filed a Writ Petition (WP) No. 1843 of 2023 before the High Court of Judicature at Bombay. The Respondents were the Income Tax Officer Ward & Anr. The matter was listed on multiple occasions, including June 23, 2026, June 30, 2026, and August 4, 2026. On each of these dates, and on the final hearing date of August 11, 2026, no one appeared on behalf of the Petitioner. The Court noted that the Petitioner appeared to be not interested in prosecuting the Writ Petition.

What were the issues?

1. Whether the Writ Petition should be dismissed for want of prosecution, given the consistent absence of the Petitioner. The Petitioner did not present any arguments as no one appeared on their behalf. The Revenue, represented by Mr. Akhileshwar Sharma, did not present any arguments either, as the matter was being considered for dismissal due to non-prosecution.

AI-generated summary — verify with the full judgment below

3.WP-1843-2023.doc Sunita vs. Income Tax Officer Ward & Anr. IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 1843 OF 2023 Sunita Raj Sardesai .. Petitioner

V/s. Income Tax Officer Ward & Anr. .. Respondents ______________________________________ None for the Petitioner. Mr. Akhileshwar Sharma for Respondents/Revenue. _______________________________________ CORAM : B. P. COLABAWALLA AND FARHAN P. DUBASH, JJ. DATE : 11th AUGUST 2026 P.C.: 1. None for the Petitioner. 2. The above matter had come up on 23rd June 2026, when none appeared on behalf of the Petitioner and the matter was stood over to 30th June 2026. Thereafter, the matter had not reached though listed on board on several occasions. The matter finally reached on 4th August 2026, when once again, none appeared on behalf of the Petitioner. In these circumstances, we placed the matter on board today, for dismissal. 3. Today also, when the matter is called out, none appears on behalf of the Petitioner. It appears that the Petitioner is not interested in prosecuting the above Writ Petition. Page 1 of 2 ------------------------------------- Order dated 11th August 2026 SHUBHAM SHESHRAO GADHAVEPATIL Digitally signed by SHUBHAM SHESHRAO GADHAVEPATIL Date: 2026.08.12 13:10:36 +0530

3.WP-1843-2023.doc Sunita vs. Income Tax Officer Ward & Anr. 4. In these circumstances, the above Writ Petition is dismissed for want of prosecution. 5. This order will be digitally signed by the Private Secretary / Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. ( FARHAN P. DUBASH, J. ) ( B. P. COLABAWALLA, J.) Shubham Gadhavepatil Page 2 of 2 ------------------------------------- Order dated 11th August 2026

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