Gujarat High Court
Viren Sureshchandra Shah vs Assistant Commissioner Of Income Tax ... on 21 April, 2015
Bench: M.R. Shah, S.H.Vora
C/SCA/3862/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3862 of 2015
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VIREN SURESHCHANDRA SHAH....Petitioner(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1(1)(2) &
1....Respondent(s)
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Appearance:
MR B S SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
MRS MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 21/04/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) RULE returnable on 28.04.2015.
Mrs. Mauna Bhatt, learned advocate waives service of notice of Rule on behalf of the respondent No.1.
Adinterim relief granted earlier to continue as interim relief. In the facts and circumstances of the case and with the consent of learned advocates appearing for respective parties, to be listed for final hearing just after the admission matters.
(M.R. SHAH, J.) (S.H. VORA, J.) Ajay Page 1 of 1