Gujarat High Court
Bharatkumar I Mehta (Pan-Agupm 2712 N) vs Income Tax Office Ward - 1 (1) (3) on 3 November, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/17085/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO.17085 of 2015
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BHARATKUMAR I MEHTA (PAN-AGUPM 2712 N)....Petitioner(s)
Versus
INCOME TAX OFFICE WARD - 1 (1) (3)....Respondent(s)
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Appearance:
MR SN DIVATIA, ADVOCATE for the Petitioner(s) No.1
DS AFF.NOT FILED (N) for the Respondent(s) No.1
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 03/11/2015
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Mr. S.N. Divatia, learned advocate for the petitioner, under instructions, seeks permission to withdraw the petition in view of the fact that pursuant to the impugned notice assessment order has already been passed under section 143(3) read with section 147 of the Income Tax Act, 1961, with liberty to raise the grounds raised in the present petition before the appellate authority.
2. Permission, as prayed for, is granted. The petition is disposed of as withdrawn with liberty as aforesaid. Notice is discharged. Ad-interim relief granted earlier stands vacated.
( Harsha Devani, J. ) ( A.G. Uraizee, J. ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Nov 04 02:41:27 IST 2015 C/SCA/17085/2015 ORDER hki Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Nov 04 02:41:27 IST 2015