Gujarat High Court
Shri Visha Oswal Tap. Shantibhuvan ... vs The Commissioner Of Income Tax ... on 12 October, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/10859/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10859 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 11105 of 2020
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SADHU VASVANI MISSION
Versus
COMMISSIONER OF INCOME TAX (EXEMPTION)
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
NOTICE UNSERVED(8) for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 12/10/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) Ms. Vaibhavi Parikh, learned counsel for the petitioner submits that in one of the matters i.e. Special Civil Application No.11105 of 2020, Mrs. Mauna Bhatt, learned counsel has instructions to appear. She further submits that a copy of Special Civil Application No.11105 of 2020 has been served in the department. Insofar as Special Civil Application No.10859 of 2020 is concerned, office report shows that notice has not been served. Office to submit fresh report regarding service of notice and list this matter again on 23 rd October 2020.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) A. B. VAGHELA / CHANDRESH Page 1 of 1 Downloaded on : Sun Feb 28 03:47:29 IST 2021