Gujarat High Court
Katira Construction Ltd vs Union Of India & on 30 April, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
KATIRA CONSTRUCTION LTD....Applicant(s)V/SUNION OF INDIA C/MCA/925/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR EXTENTION) NO. 925 of 2013 In SPECIAL CIVIL APPLICATION NO. 11781 of 2009 With MISC.CIVIL APPLICATION NO. 926 of 2013 In SPECIAL CIVIL APPLICATION NO. 10835 of 2009 TO MISC.CIVIL APPLICATION NO. 937 of 2013 In SPECIAL CIVIL APPLICATION NO. 13076 of 2009 ================================================================ KATIRA CONSTRUCTION LTD....Applicant(s) Versus UNION OF INDIA & 2....Opponent(s) ================================================================ Appearance: MRS SWATI SOPARKAR, ADVOCATE for the Applicant(s) No. 1 MR ANSHIN H DESAI, ADVOCATE for the Opponent(s) No. 1 MR PRANAV G DESAI, ADVOCATE for the Opponent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 30/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Leave to amend.
We have heard learned counsel Mr.Bandish Soparkar for the applicants.
We have also heard Mr. Anshin Desai for the Union of India and other counsel of the Income Tax Department appearing for rest of the respondents.
Applicants original petitioners seek extension of interim relief operating in these petitions during their pendency which was continued upto 30.4.2013 in our judgment dated 28.02.2013/04.03.2013.
Counsel for the applicants submitted that looking to the ensuing Summer Vacation in the Supreme Court, such stay be extended upto 15.7.2013. Interim relief operating in all these petitions shall be continued till 15.7.2013.
All these applications are disposed of accordingly.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2