Ak Industries (M/S) Thru Manager vs State Of U.P. And 4 Others
2017 Latest Caselaw 6677 ALL

Citation : 2017 Latest Caselaw 6677 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Ak Industries (M/S) Thru Manager vs State Of U.P. And 4 Others on 10 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 52369 of 2017
 

 
Petitioner :- Ak Industries (M/S) Thru Manager
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Kumar Yadav,Bhupendra Kumar Pandey,Vinod Singh
 
Counsel for Respondent :- C.S.C.,Chandan Agarwal
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Learned counsel for the respondent is providing the copy of the provisional assessment to the petitioner before this Court. He may file his objection within fifteen days. The objection of the petitioner may be decided within next fifteen days.

List this matter on 11.12.2017.

Till then, no coercive measures shall be taken against the petitioner.

Order Date :- 10.11.2017

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