The Commissioner Trade Tax U.P. ... vs M/S Ram Kumar Jat
2014 Latest Caselaw 4857 ALL

Citation : 2014 Latest Caselaw 4857 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

The Commissioner Trade Tax U.P. ... vs M/S Ram Kumar Jat on 22 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 230 of 2010
 

 
Applicant :- The Commissioner Trade Tax U.P. Lucknow
 
Opposite Party :- M/S Ram Kumar Jat
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

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

2. This revision has been filed under Section 11(1) of the U.P. Trade Tax Act, 1948 beyond 36 days of limitation along with a delay condoanation application and affidavit.

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

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

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

6. List after expiry of six weeks.

Order Date :- 22.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )