Citation : 2014 Latest Caselaw 4232 ALL
Judgement Date : 8 August, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 112 of 2010 Applicant :- The Commissioner, Commercial Tax U.P. Opposite Party :- S/S Ajai Dal Udyog 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 49 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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