Gujarat High Court
Vinubhai Haribhai Patel (Malavia) vs Assistant Commissioner Of Income Tax & 7 on 29 July, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/324/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 324 of 2016
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1362 of 2015
In SPECIAL CIVIL APPLICATION NO. 7187 of 2014
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VINUBHAI HARIBHAI PATEL (MALAVIA)....Applicant(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX & 7....Respondent(s)
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Appearance:
MR NM KAPADIA, ADVOCATE for the Applicant(s) No. 1
MR AMIT V THAKKAR, ADVOCATE for the Respondent(s) No. 4 - 6
MR SUDHIR M MEHTA, ADVOCATE for the Respondent(s) No. 1 - 2
RULE SERVED for the Respondent(s) No. 3
RULE UNSERVED for the Respondent(s) No. 8
UNSERVED-REFUSED (R) for the Respondent(s) No. 7
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 29/07/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) It is represented by the learned counsel for the applicant that as description of respondents no.7 and 8 herein is not correct, he has already submitted draft amendment dated 22.07.2016. Draft amendment is granted. Issue FRESH RULE to respondents no.7 and 8 returnable on 06.09.2016.
(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Sep 06 23:55:40 IST 2016 C/CA/324/2016 ORDER (VIPUL M. PANCHOLI, J.) karim Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Sep 06 23:55:40 IST 2016