Gujarat High Court
Commissioner Of Income Tax Ahmedabad Iv vs Omprakash R Chaudhary on 10 October, 2014
Author: M.R. Shah
Bench: M.R. Shah, Sonia Gokani
O/OJCA/513/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 513 of 2014
In STAMP NUMBER NO. 1560 of 2014
In TAX APPEAL NO. 412 of 2013
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COMMISSIONER OF INCOME TAX AHMEDABAD IV....Applicant(s)
Versus
OMPRAKASH R CHAUDHARY....Respondent(s)
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Appearance:
MR.VARUN K.PATEL, ADVOCATE for the Applicant(s) No. 1
MR TUSHAR P HEMANI, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MS JUSTICE SONIA
GOKANI
Date : 10/10/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. Rule. Ms.Vaibhavi Parikh, learned counsel appearing on behalf of Mr.Tushar Hemani, learned counsel for the opponent, waives service of notice of Rule.
2. The present application has been preferred by the applicant herein to condone the delay of 171 days caused in preferring the Review Application.
3. Having heard the learned counsel for the respective parties and as the application is not opposed by the Page 1 of 2 O/OJCA/513/2014 ORDER learned counsel Ms.Vaibhavi Parikh appearing on behalf of Mr.Tushar Hemani, learned counsel for the opponent, the delay caused in preferring the Review Application is hereby allowed. Rule is made absolute accordingly. No costs.
Registry is directed to notify the main Review Application for admission hearing on November 14, 2014.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) Aakar Page 2 of 2