Gujarat High Court
Skaylark Cmc Private Limited vs Income Tax Officer & on 2 February, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/SCA/14913/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14913 of 2015
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SKAYLARK CMC PRIVATE LIMITED....Petitioner(s)
Versus
INCOME TAX OFFICER & 1....Respondent(s)
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Appearance:
MR KETAN H SHAH, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR.VARUN K.PATEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 02/02/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner sought permission to withdraw the petition as the grievances have been resolved. Permission is granted. Disposed of as withdrawn.
(AKIL KURESHI, J.) (MOHINDER PAL, J.) ashish Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Feb 03 02:54:53 IST 2016