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Mahesh Prasad Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 17301 MP

Citation : 2023 Latest Caselaw 17301 MP
Judgement Date : 16 October, 2023

Madhya Pradesh High Court
Mahesh Prasad Dubey vs The State Of Madhya Pradesh on 16 October, 2023
Author: Chief Justice
                                1
 IN    THE      HIGH COURT OF MADHYA PRADESH
                     AT JABALPUR
                          BEFORE
            HON'BLE SHRI JUSTICE RAVI MALIMATH,
                       CHIEF JUSTICE
                             &
            HON'BLE SHRI JUSTICE VISHAL MISHRA
                   ON THE 16 th OF OCTOBER, 2023
                  WRIT PETITION No. 25658 of 2023

BETWEEN:-
MAHESH PRASAD DUBEY, S/O LATE SHRI DWARIKA
PRASAD DUBEY, AGED ABOUT 62 YEARS, OCCUPATION:
ASSISTANT GRADE-2, GANESH SHANKAR VIDYARTHI,
WARD NO. 11, HARDA, TAHSIL AND DISTRICT HARDA
(MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI VAIBHAV DUBEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH, THROUGH
      THE PRINCIPAL SECRETARY, GOVT. OF M.P.,
      COMMERCIAL TAX DEPARTMENT, VALLABH
      BHAWAN, BHOPAL (MADHYA PRADESH)

2.    COMMISSIONER,     COMMERCIAL        TAX
      DEPARTMENT, BHOPAL (MADHYA PRADESH)

3.    DIVISIONAL      COMMISSIONER, COMMERCIAL
      TAX DIVISION-2, BHOPAL (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE)

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                 ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the

Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.





                      (RAVI MALIMATH)                                     (VISHAL MISHRA)
                        CHIEF JUSTICE                                          JUDGE
       psm
Digitally signed by
PREMSHANKAR
MISHRA
Date: 2023.10.18
17:48:20 +05'30'
 

 
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