Gujarat High Court
Gajendra R. Raval vs The Director Genreal Of Incom Tax ... on 20 January, 2006
SCA/21904/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 21904 of 2005
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GAJENDRA R. RAVAL - Petitioner(s)
Versus
THE DIRECTOR GENREAL OF INCOM TAX (INVESTIGATION) & 3 - Respondent(s)
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Appearance :
MRS KRISHNA G RAWAL for Petitioner(s) : 1,
MS MM BHATT for MR MANISH R BHATT for Respondent(s) : 1,
SERVED BY RPAD - (N) for Respondent(s) : 2 - 4.
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CORAM : HONOURABLE MR.JUSTICE KSHITIJ R.VYAS
and
HONOURABLE MR.JUSTICE AKSHAY H.MEHTA
Date : 20/01/2006
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE AKSHAY H.MEHTA)
1. Rule returnable on 27th April, 2006. Ms. M.M. Bhatt waives service of rule on behalf of the respondents.
2. The learned advocate for the respondents is directed to place the decision of the Settlement Commissioner that may be rendered by him in the concerned proceedings on the returnable date. We also express hope that by that time, the Settlement Commissioner will complete the proceedings to enable the learned advocate for the respondents to produce the decision on record on the returnable date.
[Kshitij R. Vyas, J.] [Akshay H. Mehta, J.] SCA/21904/2005 2/2 ORDER /phalguni/