HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Sales Tax Revision / Reference No. 219/2019
Commercial Taxes Officer, Circle-B, Bharatpur
----Petitioner
Versus
Rajendra Kumar Jain S/o Shri Jagdish Prasad Jain, 35 Maruti
State, Manuvihar, Agra (U.p.)
----Respondent
For Petitioner(s) : Mr. Punit Singhvi Mr. Ayush Singh Mr. Akshat Dewan Mr. Swapnil S. Sharma For Respondent(s) :
HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Order 01/08/2022
1. It is contended by counsel for the petitioner that the matter has been settled by the Division Bench of this Court in the case of Assistant Commissioner Vs. Pawan Bansal (D.B. Sales Tax Revision/Reference NO.85/2021) decided on 21.01.2022.
2. The issue involved in this petition is no more res- integra as the same has been decided by the Division Bench of this Court in the case of Pawan Bansal (supra).
3. We find no reason to take different view.
4. Accordingly, the present Sales Tax Revision Petition is dismissed in the light of the above judgment.
5. Stay application stands disposed of. (SAMEER JAIN),J (PANKAJ BHANDARI),J CHANDAN /86 (Downloaded on 08/08/2022 at 09:09:38 PM) Powered by TCPDF (www.tcpdf.org)