Gujarat High Court
Gujarat Chamber Of Commerce & Industry & vs Union Of India Thro' Secretary & 2 on 17 January, 2006
SCA/21124/2005 1/3 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 21124 of 2005
With
SPECIAL CIVIL APPLICATION No. 21125 of 2005
With
SPECIAL CIVIL APPLICATION No. 21768 of 2005
With
SPECIAL CIVIL APPLICATION No. 21770 of 2005
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GUJARAT CHAMBER OF COMMERCE & INDUSTRY & 1 -
Petitioner(s)
Versus
UNION OF INDIA THRO' SECRETARY & 2 -
Respondent(s)
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Appearance :
MR KH KAJI for Petitioner(s) : 1 - 2.MR MUKESH M
PATEL for Petitioner(s) : 1 - 2.
None for Respondent(s) : 1,
NOTICE SERVED for Respondent(s) : 2,
MR MANISH R BHATT for Respondent(s) : 3,
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CORAM : HONOURABLE MR.JUSTICE D.A.MEHTA
and
HONOURABLE MS.JUSTICE H.N.DEVANI
Date : 17/01/2006
COMMON ORDER
(Per : HONOURABLE MR.JUSTICE D.A.MEHTA) 1 On 20/12/2004 this Court had directed the respondents to file Affidavit-in-Reply on or SCA/21124/2005 2/3 ORDER before 10/01/2006. No reply has been filed by the respondents. Mr.M.R.Bhatt, learned Senior Standing Counsel appearing on behalf of the respondent authorities has stated that on 13/01/2006 when the Transfer Petitions filed by the revenue had come up before the Apex Court, a direction was issued to submit details of all similar writ petitions pending before different High Courts and details regarding the present petitions have also been submitted in response to the requisition made by the Central Board of Direct Taxes. The said Transfer Petitions are coming up in the week commencing on 23/01/2006. 2 Mr.Bhatt is not in a position to state as to whether any application seeking Transfer of these petitions has been moved by the revenue before the Apex Court. He also has no instructions qua merits of the matter and hence, has not been able to file Affidavit-in-Reply.
SCA/21124/2005 3/3 ORDER 3 In the circumstances, Rule. In absence of any reply, ad-interim relief granted earlier to continue as interim relief. Mr.Bhatt waives service for respondent No.3 in each of the petitions.
Registry to place copy of this order in all connected matters.
Sd/- Sd/-
(D.A.Mehta, J) (H.N.Devani, J)
m.m.bhatt