M/S Shiv Jyoti Enterprises Jv ... vs The State Of Jharkhand & Others
2022 Latest Caselaw 4606 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(T) No. 3957 of 2022
        M/s Shiv Jyoti Enterprises JV Binod Kumar Lal @ Shiv Jyoti Enterprises
        (a Joint Venture Company)                            --- --- Petitioner
                                          Versus
        The State of Jharkhand & others                   --- --- Respondents
                                    .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners : Mr. Ranjeet Kumar Kushwaha, Advocate For the Respondent :

04/17.11.2022 Surviving defect relating to Annexure-11 under defect no.1 is ignored as it is a communicated copy of the order dated 22.11.2021 passed in Revision Petition No. DN 48 of 2021. However, learned counsel for the petitioner is allowed two weeks' time to obtain the certified copy of the judgment dated 31.01.2022 passed in Review Application No. DN 07 of 2022 by the learned Commercial Taxes Tribunal, Jharkhand.

I.A. No. 7632 of 2022 for exemption from filing the certified copy of Annexure-11 is disposed of in view of the aforesaid order.

List this case after two weeks under appropriate heading.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty