Gujarat High Court
N.R.Agarwal Industries Ltd vs Joint Commissioner Of Income Tax ... on 5 October, 2004
Author: C.K.Buch
Bench: C.K.Buch
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No 3437 of 2004
--------------------------------------------------------------
N.R.AGARWAL INDUSTRIES LTD.
Versus
JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE - 2
--------------------------------------------------------------
Appearance:
1. Criminal Misc.Application No. 3437 of 2004
MR JP SHAH for Petitioner No. 1-6
MR MANISH J SHAH for Petitioner No. 1,2,3,4,5,6
MR PREMAL R JOSHI for Petitioner No. 1,2,3,4,5,6
DELETED for Petitioner No. 7
MR BB NAIK for Respondent No. 1
NOTICE SERVED BY DS for Respondent No. 2
MR SS PATEL, APP for Respondent No. 3
--------------------------------------------------------------
CORAM : HON'BLE MR.JUSTICE C.K.BUCH
Date of Order: 05/10/2004
ORAL ORDER
Heard ld. counsel Mr. JP Shah for the petitioners, ld. APP Mr. SS Patel for respondent No.3 and ld. counsel Mr. BB Naik for respondent Nos. 1 & 2. Considering some orders passed by this Court in Spl.Criminal Application No.528/1999 and allied matters, the Court is inclined to issue Rule. Hence, Rule.
Ld. Counsel Mr. BB Naik appears and waives service of Rule for Respondent Nos. 1 & 2. Ld. APP Mr. SS Patel appears and waives service of Rule for Respondent No.3 State.
Pending the hearing and final disposal of this Cri.Misc. Application, ad-interim relief in terms of para-9(B) is granted.
To be heared with Spl.Cri. Application No.528/1999.D.S. Permitted. [ C.K. BUCH, J ] *rawal HC-NIC Page 1 of 1 Created On Tue Aug 11 01:33:37 IST 2015