Gujarat High Court
The Cit vs Dr. Ramswaroop M. Sharma on 25 November, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, K.J.Thaker
O/ITR/3/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
INCOME TAX REFERENCE NO. 3 of 2004
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THE CIT....Applicant(s)
Versus
DR. RAMSWAROOP M. SHARMA....Respondent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Applicant(s) No. 1
MRS SWATI SOPARKAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 25/11/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) It is reported that the respondent- original assessee has expired long back. Hence, the appellant-revenue to bring the legal heirs of the deceased assessee on record by the next date of hearing, failing which the reference shall stand disposed of as abated. S.O. to 16TH DECEMBER, 2014.
(K.S.JHAVERI, J.) (K.J.THAKER, J) UMESH Page 1 of 1