M/S Laxmi Business & Cement Co. (P) ... vs Jharkhand State Electricity ...
2022 Latest Caselaw 1794 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Letters Patent Appellate Jurisdiction)

                             LPA No. 65 of 2009

M/s Laxmi Business & Cement Co. (P) Ltd.                        ......Appellant

                                       Versus
Jharkhand State Electricity Board                               ... Respondent
                              ---------------

(Through V.C)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mr. Nitin Kumar Pasari, Advocate For the JSEB : Mr. Mrinal Kanti Roy, Sr. SC

---------------

Order No. 12/ Dated: 04th May 2022

Mr. Nitin Kumar Pasari, the learned counsel for the appellant states that he has given no objection in this matter.

Mr. Chanchal Jain, the learned counsel appears and states that he shall be filing vakalatnama on behalf of the appellant and, therefore, he needs some time.

Post the matter on 21st June 2022 under the heading "Final Disposal".

On the next date of hearing, the learned counsels appearing for the parties shall file short synopsis, list of dates along with compilation of judgments, if any.

It is stated that the appellant challenged the authority and jurisdiction of the assessing officer before the writ Court.

If that is so, a specific affidavit shall be filed on behalf of Jharkhand Bijli Vitran Nigam Limited.

And, on that date the learned counsel for the Nigam shall brought the original records pertaining to this issue in the Court.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Tanuj/