The Commissioner, Commercial Tax ... vs S/S Kiran Dal And Oil Mill
2014 Latest Caselaw 4208 ALL

Citation : 2014 Latest Caselaw 4208 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

The Commissioner, Commercial Tax ... vs S/S Kiran Dal And Oil Mill on 8 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 109 of 2010
 

 
Applicant :- The Commissioner, Commercial Tax U.P.
 
Opposite Party :- S/S Kiran Dal And Oil Mill
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. Pandey, learned standing counsel for the State.

This revision has been filed beyond 57 days of limitation along with a delay condonation application and affidavit.

Issue notice to respondent returnable at an early date.

Steps be taken within a week by registered post as well as by speed post.

List in the week commencing 1st Sept. 2014.

In the mean time respondent may file counter affidavit to the delay condonation application.

Order Date :- 8.8.2014

MT**

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