Paras Shantilal Savla vs State Of Gujarat on 26 April, 2019

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Gujarat High Court

Paras Shantilal Savla vs State Of Gujarat on 26 April, 2019

Author: Harsha Devani

Bench: Harsha Devani, Bhargav D. Karia

        C/SCA/7801/2019                                   ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 7801 of 2019

==========================================================
                          PARAS SHANTILAL SAVLA
                                  Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
UCHIT N SHETH(7336) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 26/04/2019

                       ORAL ORDER

(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)

1. Mr. Uchit Sheth, learned advocate for the petitioner has drawn the attention of the court to the order dated 13.6.2006 passed by the Deputy Commissioner of Commercial Tax, to point out that the attachment over the property in question had been set aside. It was submitted that despite the order having been passed way back in the year 2006, till date, the same has not been implemented and the attachment is still reflected in the revenue record in respect of the property in question.

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2. Having regard to the submissions advanced by the learned advocate for the petitioner, Issue Notice returnable on 9th May, 2019. Direct service is permitted.

(HARSHA DEVANI, J) (BHARGAV D. KARIA, J) Z.G. SHAIKH Page 2 of 2 Downloaded on : Tue Jun 25 07:11:41 IST 2019

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