Rajendra Kumar Deorah vs The State Of Assam And 3 Ors
2023 Latest Caselaw 308 Gua

                                                                   Page No.# 1/2

GAHC010051142021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/1790/2021

            RAJENDRA KUMAR DEORAH
            PROPRIETOR OF M.S ITAS G PHARMA HAVING ITS OFFICE AT HOUSE NO.
            7, 3RD FLOOR, MASJID GALI, SREE NAGAR, GUWAHATI 781005



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, FINANCE (TAXATION) DEPT. DISPUR, GUWAHATI 781006

            2:THE COMMISSIONER OF STATE TAXES
             KAR BHAWAN
             DISPUR
             GUWAHATI 781006

            3:THE ADDITIONAL COMMISSIONER OF STATE TAXES
            ASSAM
             KAR BHAWAN
             DISPUR
             GUWAHATI 781006

            4:SUPERINTENDENT OF TAXES
             GUWAHATI UNIT A
             KAR BHAWAN
             DISPUR
             GUWAHATI 78100

Advocate for the Petitioner   : DR. A SARAF

Advocate for the Respondent : SC, FINANCE AND TAXATION
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

Date : 25.01.2023 Heard Mr. P. K. Bora, learned counsel for the petitioner and Mr. B. Choudhury, learned Standing counsel Finance and Taxation department.

Mr. Choudhury, learned standing counsel submits that a short date is required to file the affidavit and prays for the matter to be listed after a week.

On a point of enquiry made by the Court to the learned Standing counsel as to whether similar matter was disposed of by this Court, the learned standing counsel submits that this matter perhaps covered by Judgment of this Court rendered in WP(C) 6314/2017 (M/S VA TECH WABAG LTD. VS STATE OF ASSAM AND 2 ORS), however copy of the same is not available with him today.

Accordingly, let the matter be listed again on Wednesday 01.02.2023.

JUDGE

Comparing Assistant