Gujarat High Court
M/S Choksi Hiralal Maganlal vs The Assistant Commissioner Of Income ... on 28 April, 2020
Author: R.M.Chhaya
Bench: R.M.Chhaya, Gita Gopi
C/SCA/7014/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7014 of 2020
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M/S CHOKSI HIRALAL MAGANLAL
Versus
THE ASSISTANT COMMISSIONER OF INCOME TAX
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Appearance:
MR RITURAJ M MEENA(3224) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 28/04/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) Mr. Rituraj M. Meena, learned advocate for the petitioner does not press this petition. Mr. Meena, however, submitted that appropriate directions may be issued to the appellate authority to expedite the hearing of the pending appeal. If such a request is made by the petitioner, the same may be considered by the authority in accordance with law. It is, however, clarified that this Court has not expressed any opinion on merits of the pending appeal. The petition stands disposed of as withdrawn at this stage.
(R.M.CHHAYA, J) (GITA GOPI,J) KAUSHIK J. RATHOD Page 1 of 1 Downloaded on : Tue Apr 28 21:09:16 IST 2020