Gujarat High Court
Dy.Commissioner Of Income Tax Circel ... vs Aditya Medisales on 16 July, 2013
Bench: M.R. Shah, Sonia Gokani
DY.COMMISSIONER OF INCOME TAX CIRCEL 1(1)....Applicant(s)V/SADITYA MEDISALES LTD....Respondent(s) C/CA/7244/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR ORDERS) NO. 7244 of 2013 With SPECIAL CIVIL APPLICATION NO. 2827 of 2013 ================================================================ DY.COMMISSIONER OF INCOME TAX CIRCEL 1(1)....Applicant(s) Versus ADITYA MEDISALES LTD....Respondent(s) ================================================================ Appearance: MR KM PARIKH, ADVOCATE for the Applicant(s) No. 1 MR B S SOPARKAR, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 16/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Rule.
Mr.B.S.Soparkar learned advocate appearing for the respondent waives service of notice of rule on behalf of the respondent.
In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, present application is taken up for final hearing today.
3. Present application is preferred by the applicant for appropriate order to extend the time to file affidavit-in-reply in Special Civil Application No.2827 of 2013.
Having heard learned advocates for the respective parties and considering the averments made in the application time to file affidavit-in-reply in the main Special Civil Application is hereby extended to 17.7.2013. Present application is allowed. Rule is made absolute accordingly.
5. Main matter to be notified for hearing on 23.7.2013.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2