TOUQUIRE AZAD SIDDIQUIE v. THE PRINCIPAL COMMISSIONER OF INCOME TAX 4

C/SCA/20857/2018 ORDER DATED: 19/08/2026

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 20857 of 2018

========================================================== TOUQUIRE AZAD SIDDIQUIE

Versus THE PRINCIPAL COMMISSIONER OF INCOME TAX 4 & ANR.

========================================================== Appearance: MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1 MR RUTVIJ R PATEL(10615) for the Respondent(s) No. 2 MR.VARUN K.PATEL(3802) for the Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 19/08/2026

ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

Learned Senior Advocate Mr.Tushar Hemani appearing for learned

advocate Ms.Vaibhavi K. Parikh, upon instructions, seeks permission to

withdraw the present writ petition as due to passage of time the matter

has become infructuous.

Permission, as sought for, is hereby granted. The present writ

petition stands disposed of as withdrawn. Rule is discharged.

(A. S. SUPEHIA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED/29

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