VED PRAKASH AHUJA Vs. ROMA PRAKASH AHUJA
LAWS(BOM)-2023-6-1222
HIGH COURT OF BOMBAY
Decided on June 14,2023

Ved Prakash Ahuja Appellant
VERSUS
Roma Prakash Ahuja Respondents




JUDGEMENT

- (1.)Rule. Rule is made returnable forthwith. By consent of the learned Counsel for the parties, writ petition is heard finally.
(2.)By this Writ Petition filed under Article 227 of the Constitution of India, the Petitioner is challenging the order dtd. 30/4/2022 passed by the Small Causes Court, Mumbai below Exh. 453 in L.E. Suit No. 71/85 of 2012 (the "said suit"), rejecting the said application being Exh. 453 made by the Petitioner for calling upon the Income Tax Department to provide a proper certificate / letter in support of the Income Tax records of late Prakash Ahuja, the late husband and father of the Respondents and on receiving such certificate mark the documents under the list at Exh. 313 being the Income Tax records of late Shri Prakash Ahuja in evidence.
(3.)Mr. Karl Tamboli, learned Counsel for the Petitioner draws the attention of this Court to the application under Exh. 453 and submits that this application was necessitated in as much as the Trial Court by an order dtd. 13/1/2022, while marking the Income Tax records of the Respondents No. 1 to 3 filed below letter at Exhs. 345, 441 and 442 in evidence, refused to do so with respect to the Income Tax records of late Shri Prakash Ahuja being the documents below list at Exh. 313 as it was observed that the photocopies of the Income Tax records were without a certificate from the Income Tax Department.


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