M/S.Mishri Lal Jain & Sons @ M/S. ... vs The State Of Jharkhand And Others
2023 Latest Caselaw 140 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P(T) No. 3910 of 2022
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M/s.Mishri Lal Jain & Sons @ M/s. Misrilall Jain & Sons ( A Partnership Firm) -Petitioner Versus The State of Jharkhand and others -- Respondents

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CORAM: Hon'ble The Acting Chief Justice Hon'ble Mr. Justice Deepak Roshan

For the Petitioner : Mr. Ranjeet Kushwaha, Advocate For the State : Mr. Ravi Prakash Mishra, A.C to A.A.G-II

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04/05.01.2023 Leaned counsel for the petitioner undertakes to file certified copy of impugned judgment of learned Commercial Taxes Tribunal passed in Revision Case no. JR 40 of 2013 (Annexure-8) within three weeks. Defect no. 4 is ignored.

I.A. No. 7554 of 2022 seeking exemption from filing certified copy of revisional order, stands disposed of.

(Aparesh Kumar Singh, A.C.J)

(Deepak Roshan, J) jk/