M/S Unitemp Glass vs State Of U.P. And Others
2012 Latest Caselaw 2318 ALL

Citation : 2012 Latest Caselaw 2318 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

M/S Unitemp Glass vs State Of U.P. And Others on 29 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT TAX No. - 632 of 2012
 

 
Petitioner :- M/S Unitemp Glass
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Nishant Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Counter affidavit has been filed on behalf of the respondents. Let it be taken on record.

Learned counsel for the petitioner prays for and is allowed three weeks' time to file rejoinder affidavit.

List on 4th July, 2012.

The petitioner may file rejoinder affidavit by the next date.

Any proceeding taken in pursuance of the impugned order shall be subject to the result of the writ petition.

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

Order Date :- 29.5.2012

MK/

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