Smt M Lakshmi Devi vs The Commercial Tax Officer
2022 Latest Caselaw 7783 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.No.4777 of 2021

                            PROCEEDING SHEET

Sl.No
                                              ORDER

DATE

9. 12.10.2022 CPK, J & AVRB, J

Sri G. Narendra Chetty, learned counsel for the petitioner, submits that the order impugned is barred by limitation. Apart from that, he submits that the Vigilance Report relied upon was not furnished to the petitioner and hence, on that score, the matter has to be remanded. Relying upon the judgment of the Hon'ble Supreme Court in Anandji Haridas and Co. (P) Ltd. v. S. P. Kasture and others [AIR 1968 Supreme Court 565], he would contend that the period of limitation would apply whether the firm is registered or unregistered.

At this stage, Sri S.A.V. Sai Kumar, learned Assistant Government Pleader, pleads for some more time for filing counter.

As a final chance, list on 19.10.2022.

___________ CPK, J

___________ AVRB, J AMD