Gujarat High Court
Special Prints Ltd vs Assistant Commissioner Of Income Tax ... on 13 December, 2005
SCA/19514/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 19514 of 2005
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SPECIAL PRINTS LTD - Petitioner(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4 - Respondent(s)
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Appearance :
MR MANISH J SHAH for Petitioner(s) : 1,
MR BB NAIK for Respondent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE D.A.MEHTA
and
HONOURABLE MS.JUSTICE H.N.DEVANI
Date : 13/12/2005
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE D.A.MEHTA) The learned counsel for the petitioner is absent at the second call. Hence, rejected for want of prosecution. Notice discharged.
( D.A.MEHTA, J. ) ( H.N.DEVANI,J.) Before the above order could be signed, the learned advocate for the petitioner orally prays for restoration. The petition is restored to file.
SCA/19514/2005 2/2 ORDER
Heard the learned advocate for the
petitioner and Mr. B.B.Naik appearing on
behalf of the respondents. The respondents to produce original reasons recorded u/s.148 of the Act.
To come up on 20-12-2005.
( D.A.MEHTA, J.) ( H.N.DEVANI, J.) *mithabhai