The Commissioner,Trade ... vs S/S.Prince Filling Station
2014 Latest Caselaw 4228 ALL

Citation : 2014 Latest Caselaw 4228 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

The Commissioner,Trade ... vs S/S.Prince Filling Station on 8 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Civil Misc. Delay Condonation Application No. 165322 of 2010
 
In re:
 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 113 of 2010
 

 
Applicant :- The Commissioner,Trade Tax,U.P.Lucknow
 
Opposite Party :- S/S.Prince Filling Station
 
Counsel for Applicant :- S.C.
 
Counsel for Opposite Party :- Piyush Agrawal
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. Pandey learned standing counsel for the applicant and Sri Arvind holding brief of Sri Piyush Agrawal, learned counsel for the respondent on the delay condonation.

This revision has been filed beyond 11 days of limitation along with a delay condonation application and affidavit. Cause shown for the delay is sufficient. Delay is condoned.

The delay condonation application is allowed.

Office is directed to give regular number to the revision.

List in the next cause list.

Order Date :- 8.8.2014

MT**