M/S J. Sons Co. Ltd. vs Union Of India And Others
2011 Latest Caselaw 5760 ALL

Citation : 2011 Latest Caselaw 5760 ALL
Judgement Date : 15 November, 2011

Allahabad High Court

M/S J. Sons Co. Ltd. vs Union Of India And Others on 15 November, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 1487 of 2011
 

 
Petitioner :- M/S J. Sons Co. Ltd.
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Shubham Agrawal,Bharat Ji Agrawal
 
Respondent Counsel :- Sudhir Bharti
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

The application for deleting respondent no. 3 is allowed. The respondent no. 3 shall stand deleted from the array of parties.

The remaining respondents are allowed two weeks' further time to file counter affidavit.

List on 5.12.2011.

Order Date :- 15.11.2011

RKP

Download the LatestLaws.com Mobile App