Gujarat High Court
Vimlaben Dahyabhai Patel vs Asst. Commissioner Of Income Tax Circle ... on 14 March, 2022
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/4747/2022 ORDER DATED: 14/03/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4747 of 2022
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VIMLABEN DAHYABHAI PATEL
Versus
ASST. COMMISSIONER OF INCOME TAX CIRCLE 1(1)(1) OR HIS
SUCCESSOR
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Appearance:
MR SN DIVATIA(1378) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 14/03/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) Mr. Divatia, the learned counsel appearing on behalf of the writ applicant does not press this writ application and seeks permission to withdraw the same. Permission, as prayed for, is granted. This writ application is disposed of as not pressed.
(J. B. PARDIWALA, J) (NISHA M. THAKORE,J) CHANDRESH Page 1 of 1 Downloaded on : Wed Mar 16 00:41:10 IST 2022