Gujarat High Court
Pranav Dhanjibhai Patel vs Assistant Commissioner Of Income Tax on 6 June, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
C/SCA/16021/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16021 of 2015
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PRANAV DHANJIBHAI PATEL....Petitioner(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX....Respondent(s)
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Appearance:
MR B S SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
MR SUDHIR M MEHTA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 06/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner sought permission to withdraw the petition keeping all contentions open.
Permission as prayed for is granted. Disposed of accordingly.
(AKIL KURESHI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jun 08 00:32:42 IST 2016 C/SCA/16021/2015 ORDER (A.J. SHASTRI, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jun 08 00:32:42 IST 2016