Gujarat High Court
Bharat Hiralal Shah Karta Of Bharat ... vs The Income Tax Officer, Ward 1(4) on 19 December, 2018
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/SCA/19954/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19954 of 2018
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BHARAT HIRALAL SHAH KARTA OF BHARAT HIRALAL SHAH(HUF)
Versus
THE INCOME TAX OFFICER, WARD 1(4)
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Appearance:
MR KRUTARTH K DESAI(9662) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 19/12/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Krutarth Desai, learned advocate for the petitioner, under instructions, seeks permission to withdraw the present petition.
2. Permission, as prayed for, is granted. The petition is dismissed as withdrawn.
(HARSHA DEVANI, J) (A. P. THAKER, J) R.S. MALEK Page 1 of 1