Gujarat High Court
Commissioner Of Income Tax vs Astral Polytechnik Ltd on 10 July, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
O/OJCA/303/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 303 of 2017
In
STAMP NUMBER NO. 887 of 2017
==========================================================
COMMISSIONER OF INCOME TAX-1....Applicant(s)
Versus
ASTRAL POLYTECHNIK LTD....Respondent(s)
==========================================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 10/07/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Though served, no one appeared for the respondent. For the reasons stated in the application and those which are made out before us during the course of the arguments, delay is condoned. Civil Application (OJ) is disposed of. Rule is made absolute.
(AKIL KURESHI, J.)
Page 1 of 2
HC-NIC Page 1 of 2 Created On Sun Jul 23 22:57:28 IST 2017
O/OJCA/303/2017 ORDER
(BIREN VAISHNAV, J.)
ANKIT
Page 2 of 2
HC-NIC Page 2 of 2 Created On Sun Jul 23 22:57:28 IST 2017