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Gujarat High Court

Asst. Director Of Income Tax ... vs State Of Gujarat & on 20 March, 2014

Author: S.G.Shah

Bench: S.G.Shah

        R/CR.RA/296/2013                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
                 SUBORDINATE COURT) NO. 296 of 2013

================================================================
   ASST. DIRECTOR OF INCOME TAX (INVESTIGATION)....Applicant(s)
                           Versus
             STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
MR PREMAL S RACHH, ADVOCATE for the Respondent(s) No. 2
MS JIRGA JHAVERI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE S.G.SHAH

                               Date : 20/03/2014


                                ORAL ORDER

Heard learned advocate Mrs. Mauna M. Bhatt for the applicant, learned advocate Mr. Premal S. Rachh for the respondent No.2 and learned APP Ms. Jirga Jhaveri for the respondent No.1.

Without entering into merits of the case and keeping the law point open as raised by the applicant herein, it would be appropriate to dispose of this application with a direction to the respondent to complete their exercise of assessment on or before 31.07.2014 without fail. Thereby, practically period granted by the trial Court in the impugned order has been extended till 31.07.2014.

R/CR.RA/296/2013 ORDER It goes without saying that otherwise the period granted by the trial Court has expired long back. However, there was interim relief by this Court and therefore now there is no option but to extend the time.

With above directions, application is disposed of. Notice discharged.

(S.G.SHAH, J.) drashti Page 2 of 2