The Commissioner, Commercial ... vs S/S Tran Solutions Pvt. Ltd. N. ...
2014 Latest Caselaw 3241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 106 of 2010
 

 
Applicant :- The Commissioner, Commercial Tax, Lko.
 
Opposite Party :- S/S Tran Solutions Pvt. Ltd. N. Delhi
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Ref: Civil Misc. Delay Condonation Application 

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

2.     This revision has been filed beyond 10 days of limitation along with delay condoanation application and affidavit explaining the delay.

3.    Cause shown is sufficient.

4.     Delay Condonation application is allowed.

Order Date :- 16.7.2014

Mukesh

(Surya Prakash Kesarwani,J. )

Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 106 of 2010

Applicant :- The Commissioner, Commercial Tax, Lko.

Opposite Party :- S/S Tran Solutions Pvt. Ltd. N. Delhi

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 challenging the order of Tribunal for release of the goods without security relating to the A.Y.2009-10. The order of seizure was passed on 28th November, 2009. 

3.    The revision appears to have become infructuous due to passage of time. 

4.     This revision is dismissed as infructuous.

Order Date :- 16.7.2014

Mukesh

(Surya Prakash Kesarwani,J. )