M/S Shiv Shakti Stores vs State Of U.P. And Others
2012 Latest Caselaw 1540 ALL

Citation : 2012 Latest Caselaw 1540 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

M/S Shiv Shakti Stores vs State Of U.P. And Others on 9 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 674 of 2011
 

 
Petitioner :- M/S Shiv Shakti Stores
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pradeep Agrawal,Krishna Agrawal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Sri S.P. Kesharwani, learned counsel for the department submits that Writ Tax No. 874 of 2010, M/S Parmarth Steel And Alloys Pvt. Ltd. versus State of U.P. & others and Writ Tax No. 875 of 2010, M/S Parmarth Iron Pvt. Ltd. versus State of U.P. & others, which are pending consideration. Since proceedings against the petitioner have been initiated on the basis of raid, it is appropriate that both the petitions be heard together along with present writ petition.

List on 23rd May, 2012.

In the connected petitions, counter affidavits have been filed today. Learned counsel for the petitioner may file rejoinder affidavit, if any, by the next date.

Interim order to continue till then.

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

Order Date :- 9.5.2012

MK/