The Commissioner, Commercial ... vs S/S Temasme Veselex India, D-38 ...
2014 Latest Caselaw 6426 ALL

Citation : 2014 Latest Caselaw 6426 ALL
Judgement Date : 12 September, 2014

Allahabad High Court

The Commissioner, Commercial ... vs S/S Temasme Veselex India, D-38 ... on 12 September, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 238 of 2013
 

 
Applicant :- The Commissioner, Commercial Tax, U.P. Lucknow
 
Opposite Party :- S/S Temasme Veselex India, D-38 Sector 11, Noida
 
Counsel for Applicant :- S.C.
 
Counsel for Opposite Party :- Rahul Agarwal
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. pandey, learned Standing Counsel for the applicant and Sri Shubham Agarwal, holding brief of Sri Rahul Agarwal, appears for the respondent.

Learned counsel prays for and is granted three weeks' time to file counter affidavit to the delay condonation application. Applicant shall have one week thereafter to file rejoinder affidavit.

List after expiry of four weeks.

Order Date :- 12.9.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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