Gujarat High Court
State Of Gujarat vs S A Himnani Distributors Pvt on 28 November, 2013
Author: M.R. Shah
Bench: M.R. Shah
STATE OF GUJARAT....Applicant(s)V/SS A HIMNANI DISTRIBUTORS PVT LTD....Respondent(s) O/OJCA/589/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION NO. 589 of 2013 In STAMP NUMBER NO. 2553 of 2013 ========================================= STATE OF GUJARAT....Applicant(s) Versus S A HIMNANI DISTRIBUTORS PVT LTD....Respondent(s) ============================================= Appearance: MR. JAIMIN GANDHI ASSIT. GOVERNMENT PLEADER for the Applicant(s) No. 1 SHRI A.J. SHAIKH, LD. ADVOCATE FOR the Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 28/11/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. Present application under Section 5 of the Limitation Act has been preferred by the applicant-State of Gujarat through the Commissioner of Commercial Taxes to condone the delay of 143 days in preferring the Tax Appeal challenging the order dated 4.2.2013 passed by the learned Gujarat Value Added Tax Tribunal, Ahmedabad in Second Appeal No.364 of 2010.
2.0. Having heard Shri Jaimin Gandhi, learned Assistant Government Pleader for the applicant and Shri A.J. Shaikh, learned advocate for the respondent and considering the averments made in the application in support of prayer to condone the delay, delay caused in preferring the Tax Appeal is hereby condoned. Rule is made absolute to the aforesaid.
(M.R.SHAH, J.) (R.P.DHOLARIA,J.) Kaushik Page 1 of 1