Gujarat High Court
Sandeep A Mehta vs Income Tax Officer & on 23 September, 2013
Author: M.R. Shah
Bench: M.R. Shah, Sonia Gokani
SANDEEP A MEHTA....Petitioner(s)V/SINCOME TAX OFFICER C/SCA/10686/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 10686 of 2013 ================================================================ SANDEEP A MEHTA....Petitioner(s) Versus INCOME TAX OFFICER & 1....Respondent(s) ================================================================ Appearance: MR TEJ SHAH, ADVOCATE for the Petitioner(s) No. 1 MR M.R BHATT Sr Advocate with Mrs MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE Mr. JUSTICE M.R. SHAH and HONOURABLE Ms. JUSTICE SONIA GOKANI 23rd September 2013 ORAL ORDER
(PER : HONOURABLE MR. JUSTICE M.R. SHAH) Shri M.R Bhatt, learned senior advocate appearing for the respondents has stated that the affidavit-in-reply will be served upon the learned advocate appearing for the petitioner during the course of the day. Hence, S.O to 7 th October 2013.
{M.R Shah,J.} {Ms. Sonia Gokani, J.} Prakash* Page 2 of 2