Gujarat High Court
Dangee Dums Limited vs The National Faceless Assessment ... on 27 September, 2021
Author: Sonia Gokani
Bench: Sonia Gokani, Rajendra M. Sareen
C/SCA/14461/2021 ORDER DATED: 27/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14461 of 2021
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DANGEE DUMS LIMITED
Versus
THE NATIONAL FACELESS ASSESSMENT CENTRE, GOVERNMENT OF
INDIA
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Appearance:
Mr TUSHAR HEMANI,SR.ADV. with Ms. Vaibhavi Parikh and MS KAMYA
MANIT SHAH, ADVOCATES (11631) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
and
HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 27/09/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)
1. Grievance on the part of the petitioner is that no effective opportunity has been availed to furnish the documents. The last submitted show cause notice served upon the petitioner was on 23.04.2021, where it was made returnable on 26.04.2021. That being peak of pandemic due to Covid-19 virus, request was made to avail some more days. However, even after furnishing of ITR at an earlier occasion, the assessment has been finalised although due date for the same had already been extended till 30.06.2021 by virtue of the notification dated 27.04.2020 and the Page 1 of 2 Downloaded on : Wed Sep 29 00:32:02 IST 2021 C/SCA/14461/2021 ORDER DATED: 27/09/2021 press release was on earlier date of 24.04.2021.
2. We have heard learned advocate Mr. Hemani appearing with Ms. Shah.
3. Issue urgent notice for final disposal returnable on 11.10.2021. Interim relief in terms of 7(b) is granted.
(MS. SONIA GOKANI, J. ) (RAJENDRA M. SAREEN,J) SUDHIR Page 2 of 2 Downloaded on : Wed Sep 29 00:32:02 IST 2021