Gujarat High Court
Karp Impex Ltd Through Director vs Commissioner Of Service Tax & on 8 August, 2013
Author: M.R. Shah
Bench: M.R. Shah
KARP IMPEX LTD THROUGH DIRECTOR....Petitioner(s)V/SCOMMISSIONER OF SERVICE TAX C/SCA/8066/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 8066 of 2013 ============================================= KARP IMPEX LTD THROUGH DIRECTOR....Petitioner(s) Versus COMMISSIONER OF SERVICE TAX & 1....Respondent(s) ============================================= Appearance: MR.D K.PUJ, ADVOCATE for the Petitioner(s) No. 1 MR RJ OZA, ADVOCATE for the Respondent(s) No. 2 NOTICE SERVED BY DS for the Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 08/08/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Leave to amend the petition by correcting address of the respondent no.1. Registry is directed to issue fresh notice upon respondent no.1 at the new address to be furnished by the learned advocate for the petitioner, making it returnable on 29th August 2013. Respondent no.1 be also served through the speed post over and above regular service, at the cost of the petitioner.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) Kaushik Page 1 of 1