Gujarat High Court
Chirag Ramniklal Patel vs Income Tax Officer on 25 March, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/SCA/4386/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4386 of 2014
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CHIRAG RAMNIKLAL PATEL....Petitioner(s)
Versus
INCOME TAX OFFICER....Respondent(s)
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Appearance:
MR. JAIMIN R DAVE, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 25/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner sought permission to withdraw the petition for availing alternative remedy keeping all contentions open. Permission as prayed for is granted. Disposed of as withdrawn.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) SUDHIR Page 1 of 1