Gujarat High Court
Commissioner Of Income Tax-Iv vs Vishal Export Overseas ... on 14 March, 2014
Author: M.R.Shah
Bench: M.R. Shah, Sonia Gokani
O/TAXAP/1375/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 1375 of 2011
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COMMISSIONER OF INCOME TAX-IV....Appellant(s)
Versus
VISHAL EXPORT OVERSEAS LTD....Opponent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1
NOTICE SERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MS JUSTICE SONIA
GOKANI
Date : 14/03/2014
ORAL ORDER BELOW THE NOTE FOR SPEAKING TO MINUTES
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. By way of present note for speaking to minutes, the applicant seeks to rectify the order dated December 13, 2013 passed by this Court, whereby in the appearance column, the name of "Ms.Paurami B Sheth" has been shown as an advocate for the appellant instead of the name of learned advocate "Mr.Nitin K. Mehta".
2. Having considered the averments made in the note for speaking to minutes, it transpires that there appears to be some typographical error in the Page 1 of 2 O/TAXAP/1375/2011 ORDER appearance column of the said order dated December 13, 2013. Hence, the name of "Mr.Nitin K. Mehta" now be read in the appearance column instead of the name of "Ms.Paurami B Sheth" as the learned advocate for the appellant. Note for speaking to minutes is disposed of accordingly.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) Aakar Page 2 of 2