M/S Food Corporation Of India ... vs Commissioner Of Commercial Tax ...
2014 Latest Caselaw 754 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- TRADE TAX REVISION No. - 216 of 2013
 

 
Applicant :- M/S Food Corporation Of India Lko.Throu Its A.G.M.(Accounts)
 
Opposite Party :- Commissioner Of Commercial Tax U.P.Trade Tax Gomti Nagar Lko
 
Counsel for Applicant :- Pradeep Agrawal,P.K.Singh
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 22889 of 2014)

This is an application for extension of time.

Submission of learned counsel for applicant is that the applicant in pursuance to the order dated 03.01.2014, was required to deposit one-fifth of the amount shown in the recovery notice dated 13.12.2013 within a period of two months from the date of the order. Further submission of learned counsel for applicant is that an amount of Rs.96,74,233/- has been deposited by the applicant on 30.03.2014 but due to financial constraints, it could not deposit the entire amount. Therefore, the applicant prays that Corporation may be permitted to deposit the rest of the amount after adjusting the amount already deposited by him on 30.03.2014.

The application is allowed.

The applicant is permitted to deposit the entire amount adjusting the amount already deposited on 30.04.2014 in pursuance of the order dated 03.01.2014.

Order Date :- 9.4.2014

Vijay