Gujarat High Court
Cce Ahmedabad-North vs Adani Gas Pvt. Ltd on 28 September, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
O/OJCA/708/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 708 of 2017
In
STAMP NUMBER NO. 1740 of 2017
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CCE AHMEDABAD-NORTH....Applicant(s)
Versus
ADANI GAS PVT. LTD.....Respondent(s)
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Appearance:
MR ANKIT SHAH, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 28/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) This is an application for condonation of delay of 04 days in filing the tax appeal by the Revenue. The delay is thus of minuscule nature. It would cause unnecessary inconvenience and possible expenditure to the assessee if we were to issue notice in this civil application. Considering the nature of delay and the explanation rendered, we are even otherwise bound to condone the delay. Hence, the delay is condoned. O.J.Civil Application is disposed of.
(AKIL KURESHI, J.)
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O/OJCA/708/2017 ORDER
(BIREN VAISHNAV, J.)
ANKIT
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