Tml Drivelines Limited vs The State Of Jharkhand & Others
2022 Latest Caselaw 4042 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(T) No. 4071 of 2022
                                  With
                            W.P.(T) No. 4073 of 2022

        TML Drivelines Limited                                         --- --- Petitioner
                                 Versus
        The State of Jharkhand & others                          --- --- Respondents
                                        .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Sumeet Gadodia, Advocate For the Respondent : Mr. Rohan Kashyap, A.C to G.A.-II

04/29.09.2022 W.P.(T) No. 4073 of 2022, which is also on board today is tagged along with the instant case as both arise out of the common impugned order passed by the learned Commercial Taxes Tribunal, Jharkhand in respect of same petitioner.

W.P.(T) No. 4071 of 2022 Defect no.1 relating to certified copy of the impugned order is ignored as the same has been filed in W.P.(T) No. 4073 of 2022. Defect no. 2 is ignored since as per the learned counsel for the petitioner, he does not seek to rely the missing page no. 6 of the memo of revision preferred before the Tribunal.

I.A. No. 7834 of 2022 seeking exemption from filing the certified copy of the impugned judgment is disposed of.

W.P.(T) No. 4071 of 2022 With W.P.(T) No. 4073 of 2022 Learned counsel for the respondent is allowed 4 weeks time to file counter affidavit. 2 weeks' time thereafter is allowed to the petitioner to file reply thereto. List both the cases after 6 weeks.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty