Gujarat High Court
Jivraj V Desai vs Acit....Opponent(S) on 21 January, 2015
Author: Jayant Patel
Bench: Jayant Patel, S.H.Vora
O/TAXAP/5/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 5 of 2015
TO
TAX APPEAL NO. 8 of 2015
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JIVRAJ V DESAI....Appellant(s)
Versus
ACIT....Opponent(s)
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Appearance:
MR TUSHAR P HEMANI, ADVOCATE for the Appellant(s) No. 1
MS VAIBHAVI K PARIKH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 21/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)
1. Ms.Vaibhavi Parikh, learned Counsel for the appellants, states that after the impugned order is passed by the Tribunal, the Assessee has preferred the application for review before the Tribunal and as they are pending, she seeks permission to withdraw the present appeals with a view to pursue the review application and also with a liberty to challenge the impugned order in the event the review application is decided against the Assessees.
2. Permission is granted. Disposed of as withdrawn.
(JAYANT PATEL, J.)
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O/TAXAP/5/2015 ORDER
(S.H.VORA, J.)
vinod
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