Smt. Rajneeta And Another vs State Of U.P. And 4 Others
2017 Latest Caselaw 6154 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 50182 of 2017
 

 
Petitioner :- Smt. Rajneeta And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ajay Shankar,Triveni Shanker
 
Counsel for Respondent :- C.S.C.,Mahboob Ahmad
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

We have heard Shri Ajay Shankar, learned counsel for the petitioner, learned Standing Counsel for the respondent nos.1 to 3 and Shri Mahboob Ahmad, learned counsel for the respondent no.4 and 5.

The petitioner has disputed receipt of provisional assessment notice from the respondent nos.4 and 5. However, the copy of the same has been served on the learned counsel for the petitioner by Shri Mahboob Ahmad, learned counsel for the respondent nos.4 and 5 in court today. The petitioner may file his objection within next 15 days provided by the statute and the same shall be decided within thirty days thereafter.

For a period of two months or till the final decision is taken by the respondent nos.4 and 5 on the objection of the petitioner, whichever is earlier,  no coercive measures shall be taken against the petitioner.

The petition is finally disposed of.

Order Date :- 1.11.2017

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