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Gauravbhai Hargovindbhai Dave vs Tax Recovery Officer 4 on 20 February, 2020

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

      ITEM NO.53                                  COURT NO.4                    SECTION III

                                      S U P R E M E C O U R T O F          I N D I A
                                              RECORD OF PROCEEDINGS

      Petition(s) for Special Leave to Appeal (C) No. 4839/2020
      (Arising out of impugned final judgment and order dated 10-02-2020
      in SCA No. 3661/2020 passed by the High Court of Gujarat at
      Ahmedabad)

      GAURAVBHAI HARGOVINDBHAI DAVE & ANR.                                       Petitioner(s)
                                      VERSUS
      TAX RECOVERY OFFICER 4 & ANR.                                              Respondent(s)

      (FOR ADMISSION and I.R. and IA No.32436/2020-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.32437/2020-EXEMPTION FROM
      FILING O.T.)

      Date : 20-02-2020 This petition was called on for hearing today.

      CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT

      For Petitioner(s)                   Mr. Kavin Gulati, Sr. Adv.
                                          Mr. Aditya Parolia, Adv.
                                          Mr. Akshay Srivastava, Adv.
                                          M/s. Udit Kishan And Associates, AOR

      For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

After hearing Shri Kavin Gulati, learned senior counsel appearing for the appellants for some time, we issue notice in the petition.

The principal tax due (in respect of the auction of these nine properties) being Rs.1.33 crores, we direct that Shri Gulati’s client deposits the same within three weeks from today with the Registry of this Court which amount shall be invested in short term fixed deposit of a nationalised Bank.

In the meanwhile, auction sales that have been made not to be confirmed.

                              (NIDHI AHUJA)                           (NISHA TRIPATHI)
                                AR-cum-PS                              BRANCH OFFICER