Gujarat High Court
Harikishan Sundarlal Virmani vs Principal Commissioner Of Income Tax-2 on 5 February, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/SCA/2067/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2067 of 2018
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HARIKISHAN SUNDARLAL VIRMANI....Petitioner(s)
Versus
PRINCIPAL COMMISSIONER OF INCOME TAX-2,....Respondent(s)
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Appearance:
MR B S SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 05/02/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner sought permission to withdraw the petition keeping all the contentions of the petitioner open to be raised before the revisional authority.
Permission as prayed for is granted. Disposed of accordingly.
(AKIL KURESHI, J.) (B.N. KARIA, J.) raghu Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Feb 05 23:02:06 IST 2018