Gujarat High Court
Riddhi Siddhi Prints Pvt Ltd vs Income Tax Officer - Ward - 2 (1) (1) on 3 May, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/CA/4058/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR AMENDMENT) NO. 4058 of 2016
In SPECIAL CIVIL APPLICATION NO. 4394 of 2016
==========================================================
RIDDHI SIDDHI PRINTS PVT LTD....Applicant(s)
Versus
INCOME TAX OFFICER - WARD - 2 (1) (1)....Respondent(s)
==========================================================
Appearance:
MR TUSHAR P HEMANI, ADVOCATE for the Applicant(s) No. 1
MS VAIBHAVI K PARIKH, ADVOCATE for the Applicant(s) No. 1
MR SUDHIR M MEHTA, SENIOR STANDING COUNSEL for the
Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 03/05/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Rule. Mr. Sudhir Mehta, learned senior standing counsel, waives service of notice of rule on behalf of the respondent.
2. Heard Mr. Tushar Hemani, learned advocate, for the applicant and Mr. Sudhir Mehta, learned senior standing counsel, for the respondent.
Page 1 of 2HC-NIC Page 1 of 2 Created On Wed May 04 04:51:41 IST 2016 C/CA/4058/2016 ORDER
3. Having regard to the submissions advanced by the learned counsel for the respective parties and the averments made in the application, the application is allowed in terms of paragraph No. 7(a) of the application. Rule is made absolute, accordingly.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed May 04 04:51:41 IST 2016