Gujarat High Court
Pawanraj B Bokadia vs Acit (Osc) Ward 5(3) on 16 April, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
PAWANRAJ B BOKADIA....Applicant(s)V/SACIT (OSC) WARD 5(3) NADIAD....Respondent(s) O/OJMCA/15/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC. CIVIL APPLICATION NO. 15 of 2012 In TAX APPEAL NO. 2345 of 2009 ================================================================ PAWANRAJ B BOKADIA....Applicant(s) Versus ACIT (OSC) WARD 5(3) NADIAD....Respondent(s) ================================================================ Appearance: MR TEJ SHAH, ADVOCATE for the Applicant(s) No. 1 MR KM PARIKH, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 16/04/2013 ORAL ORDER
(PER : HONOURABLE MS JUSTICE SONIA GOKANI) This is an application seeking recall of our order dated 27.9.2011 passed in Tax Appeal No.2345/2009.
Having heard learned counsels for both the sides and on examination of the reasons putforth in the application, we are convinced that the request for recalling the order is to be acceded to as no opportunity of hearing was made available to the applicant herein. Application is allowed and disposed of in above terms. Rule made absolute.
Tax Appeal be placed for hearing after two weeks.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 2 of 2