Gujarat High Court
Principal Commissioner Of Income Tax ... vs Dipak Jashvantlal Panchal on 8 February, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
O/OJCA/60/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 60 of 2017
In
STAMP NUMBER NO. 3282 of 2016
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PRINCIPAL COMMISSIONER OF INCOME TAX AHMEDABAD
3,....Applicant(s)
Versus
DIPAK JASHVANTLAL PANCHAL....Respondent(s)
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Appearance:
MR.VARUN K.PATEL, ADVOCATE for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 08/02/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.00. Present application under section 5 of the Limitation Act has been preferred by the applicant - revenue requesting to condone the delay of 55 days caused in preferring the appeal against the judgement and order passed by the learned ITAT.
2.00. Though served nobody appears on behalf of the respondent. Hence, there is no opposition to the present application. Under the circumstances and even otherwise Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Feb 09 03:18:31 IST 2017 O/OJCA/60/2017 ORDER considering the averments made in the application in support of the prayer to condone the delay and as sufficient cause has been shown, present application is allowed and the delay caused in preferring the appeal is hereby condoned. Rule is discharged. In the facts and circumstances of the case, there shall be no order as to costs.
Sd/-
(M.R. SHAH, J.) Sd/-
(B.N. KARIA, J.) Rafik..
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