Gujarat High Court
Commissioner Of Income Tax Central Ii vs Income Tax Settlement Commission & on 4 August, 2014
Bench: M.R. Shah, K.J.Thaker
C/CA/8310/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 8310 of 2014
In
SPECIAL CIVIL APPLICATION NO. 17177 of 2013
With
CIVIL APPLICATION NO. 8311 of 2014
In
SPECIAL CIVIL APPLICATION NO. 17178 of 2013
TO
CIVIL APPLICATION NO. 8320 of 2014
In
SPECIAL CIVIL APPLICATION NO. 17187 of 2013
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COMMISSIONER OF INCOME TAX CENTRAL II....Applicant(s)
Versus
INCOME TAX SETTLEMENT COMMISSION & 1....Respondent(s)
=============================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
MS MEGHA JANI, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 04/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. Rule. Ms. Jani, learned advocate waives service of notice of Rule on behalf of respondent in each of applications. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, the present applications are taken up for final hearing today.
2.0. Present applications have been preferred by the applicants hereinoriginal petitioners for fixing early date of hearing of main Special Civil Applications.
3.0. Having heard the learned advocates for the respective Page 1 of 2 C/CA/8310/2014 ORDER parties and with the consent of the learned advocates for the respective parties, Registry is directed to notify the main Special Civil Application Nos. 17177 of 2013 to 17186 of 2013 for final hearing on 25 th August 2014. To be taken up at 2.30 p.m. Rule is made absolute to the aforesaid extent in each of the applications.
(M.R.SHAH, J.) (K.J.THAKER, J) Kaushik Page 2 of 2