Gujarat High Court
Kone Elevator - India - Private Limited vs State
Author: M.R. Shah
Bench: M.R. Shah
KONE ELEVATOR - INDIA - PRIVATE LIMITED....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/14675/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 14675 of 2013 ====================================== KONE ELEVATOR - INDIA - PRIVATE LIMITED....Petitioner(s) Versus STATE OF GUJARAT & 1....Respondent(s) ====================================== Appearance: MR AKSHAY A VAKIL, ADVOCATE for the Petitioner(s) No. 1 ====================================== CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 08/10/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) NOTICE returnable on 23/10/2013. In the meantime, there shall not be any further coercive recovery against the petitioner pursuant to the order of the assessment. However, it is clarified that despite pendency of this petition, it would be open to the petitioner to prefer an appeal against the order of assessment before the appellate authority. It is directed to notify Special Civil Application Nos. 8438/2013, 4638/2013 and 879/2013 alongwith the present petition on that day.
Direct service is permitted.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) Siji Page 1 of 1