Gujarat High Court
Vapi Care Pharma Pvt Ltd Thro Its ... vs Director Of Income Tax Investigation ... on 3 December, 2013
Bench: M.R. Shah, R.P.Dholaria
C/SCA/15637/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15637 of 2013
With
SPECIAL CIVIL APPLICATION NO. 15684 of 2013
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VAPI CARE PHARMA PVT LTD THRO ITS DIRECTOR KAMAL J
SHAH....Petitioner(s)
Versus
DIRECTOR OF INCOME TAX INVESTIGATION SRUAT & 2....Respondent(s)
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Appearance:
MR. HARDIK V VORA, ADVOCATE for the Petitioner(s) No. 1
MRS MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1 3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 03/12/2013
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of Shri Vora, learned advocate appearing on behalf of the petitioner and so as to enable the petitioner to file affidavitinrejoinder, if any, stand over to 17th December 2013. Affidavitinrejoinder, if any, to be filed on or before 10 th December 2013.
(M.R. SHAH, J.) (R.P. DHOLARIA, J.) Ajay Page 1 of 1