State Of Chhattisgarh vs M/S Gayatri Traders
2021 Latest Caselaw 332 Chatt

                               1
                                                    WA No. 646 of 2018


                                                             NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                      WA No. 646 of 2018

    State Of Chhattisgarh Through Secretary, Department Of
     Commercial Taxes, Mantralaya, Naya Raipur, Chhattisgarh.
     (Now Mahanadi Bhwan, Mantralaya, Naya Raipur
     Chhattisgarh.)

                                                    ---- Appellant

                            Versus

   1. M/s Gayatri Traders A Sole Proprietorship Having Its Office
      Near Axis Bank, Kharsia District Raigarh, Chhattisgarh
      Through Its Proprietor Shri Naresh Kumar Agrawal, Aged
      About 56 Years, S/o Late Hariram Agrawal, R/o Near Axis
      Bank Kharsia, District Raigarh Chhattisgarh.

   2. Shri Naresh Kumar Agrawal S/o Late Hariram Agrawal,
      Aged About 56 Years R/o Near Axis Bank, Kharsia, District
      Raigarh, Chhattisgarh.

   3. Chhattisgarh State Minor Forest Produce (T And D)
      Cooperative Federation Limited, A-25, VIP Estate, Near VIP
      Club, Khamardih, Shankar Nagar, Chhattisgarh Through Its
      Chairman.

                                               ---- Respondents

For Appellant-State :- Mr. V.R. Tiwari, Addl.A.G. with Mr. Chandresh Shrivastava, Dy. A.G.

For Respondents No.1/2:- Mr. Ishan Verma, Advocate For Respondent No.3 :- Mr. A.S. Kachhawah, Advocate

Hon'ble Shri Prashant Kumar Mishra, Ag. CJ Hon'ble Shri Parth Prateem Sahu, J Judgment On Board

By

WA No. 646 of 2018

Prashant Kumar Mishra, Ag. CJ

15/06/2021

1. Mr. V.R. Tiwari, learned counsel appearing for the

Appellant/State submits that by the impugned order passed

by learned Single Judge, batch of writ petitions were

decided and against some of them writ appeal preferred by

the State bearing WA No.632/2018 and other connected writ

appeals has been allowed by the Co-ordinate Bench on

07.1.2019. He would place before this Court a copy of the

order passed in WA No.632 of 2018 dated 07.1.2019.

2. Shri Ishan Verma, learned counsel appearing for

respondents No.1 & 2 and Mr. A.S. Kachhawaha, learned

counsel appearing for respondent No.3 do not dispute the

statement made by learned State counsel.

3. In view of the above position, the present writ appeal is

allowed in terms of order dated 07.1.2019 passed in WA

No.632/2018. A copy of the order passed in WA

No.632/2018 be placed in record of the present appeal.

                    SD/-                            SD/-
          (Prashant Kumar Mishra)            (Parth Prateem Sahu)
            Acting Chief Justice                   Judge




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