Gujarat High Court
Jekson Vision Private Limited vs Union Of India on 23 March, 2022
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/5559/2022 ORDER DATED: 23/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5559 of 2022
==========================================================
JEKSON VISION PRIVATE LIMITED
Versus
UNION OF INDIA
==========================================================
Appearance:
MR HARDIK P MODH(5344) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
==========================================================
CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 23/03/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) We have heard Mr. Hardik Modh, the learned counsel appearing for the writ applicant for quite some time. Mr. Modh made a request that he may be permitted to withdraw this writ application with liberty to file appropriate writ application with respect to the issue as regards filing of the revised return.
We dispose of this writ application with the aforesaid liberty without expressing any opinion on the merits of the case. It is clarified that it shall be open for the writ Page 1 of 2 Downloaded on : Sat Mar 26 23:02:23 IST 2022 C/SCA/5559/2022 ORDER DATED: 23/03/2022 applicant to raise the issue with regard to the impugned show-cause notice also in the fresh writ application.
(J. B. PARDIWALA, J) (NISHA M. THAKORE,J) Vahid Page 2 of 2 Downloaded on : Sat Mar 26 23:02:23 IST 2022