Gujarat High Court
Mahendrabhai Kasturchand Soni vs Income Tax Officer, Ward 3(3)(3) on 9 July, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/SCA/11817/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11817 of 2019
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MAHENDRABHAI KASTURCHAND SONI
Versus
INCOME TAX OFFICER, WARD 3(3)(3)
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Appearance:
MR B S SOPARKAR(6851) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 09/07/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Let Notice be issued to the respondent for final disposal returnable on 16.07.2019.
The issue raised in this writ application as such is squarely covered by a decision of this Court rendered in the Special Civil Application No.12825 of 2018 and allied petitions.
Let there be an ad-interim relief in terms of paragraph 7(b). Direct service is permitted.
(J. B. PARDIWALA, J) (A. C. RAO, J) Dolly Page 1 of 1 Downloaded on : Wed Jul 10 00:56:20 IST 2019