The Commissioner, Trade Tax, U.P. ... vs S/S Shriya Granite Kabari
2014 Latest Caselaw 4814 ALL

Citation : 2014 Latest Caselaw 4814 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

The Commissioner, Trade Tax, U.P. ... vs S/S Shriya Granite Kabari on 22 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 228 of 2010
 

 
Applicant :- The Commissioner, Trade Tax, U.P. Lucknow
 
Opposite Party :- S/S Shriya Granite Kabari
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Heard Sri B.K. Pandey, learned Standing Counsel for the applicant.

2. Issue notice to the respondent at an early date.

3. Steps be taken within a week by speed/registered post.

4. Respondent may file counter affidavit to the delay condonation application within three weeks. Applicant shall have one week thereafter to file rejoinder affidavit.

5. List after expiry of six weeks.

Order Date :- 22.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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