M/S Hindalco Industries Ltd. vs State Of U.P. & Others
2012 Latest Caselaw 935 ALL

Citation : 2012 Latest Caselaw 935 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

M/S Hindalco Industries Ltd. vs State Of U.P. & Others on 26 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 587 of 2003
 

 
Petitioner :- M/S Hindalco Industries Ltd.
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- V.K. Upadhyay
 
Respondent Counsel :- C.S.C.,J.H. Khan,R.P. Srivastava
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Counter affidavit to the amendment application filed today, be taken on record.

Sri V.K. Upadhyay, learned counsel for the petitioner prays for and is allowed two weeks' time to file rejoinder affidavit to the counter affidavit to the amendment application.

Lay before another Bench of which one of us (Prakash Krishna,J) is not a member after obtaining nomination from Hon'ble the Chief Justice.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 26.4.2012

MK/

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