Gujarat High Court
Vaghjibhai S Bishnoi vs Income Tax Officer & on 12 June, 2013
Author: M.R. Shah
Bench: M.R. Shah
VAGHJIBHAI S BISHNOI....Petitioner(s)V/SINCOME TAX OFFICER C/SCA/6726/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 6726 of 2013 =========================================================== VAGHJIBHAI S BISHNOI....Petitioner(s) Versus INCOME TAX OFFICER & 1....Respondent(s) ================================================================ Appearance: MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 MS PAURAMI B SHETH, ADVOCATE for the Respondent(s) No. 2 NOTICE NOT RECD BACK for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 12/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of learned advocate Ms.Paurami Sheth, to get the instruction from respondent No.1 also, S.O to 25.6.2013.
In the meantime, Registry is also directed to issue fresh notice upon respondent no.1 making it returnable on 25.6.2013.
New address to be supplied by the learned advocate for the petitioner on or before 13.6.2013.
Respondent No.1 be served through Registered Post A.D. as well as Speed Post over and above regular service at the cost of the petitioner.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2