Abb India Limited vs Commercial Taxes Officer
2022 Latest Caselaw 5397 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Sales Tax Revision Petition No. 30/2022
                                   Abb India Limited,
                                                                                                         ----Petitioner
                                                                           Versus
                                   Commercial Taxes Officer,
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Sanjay Jhanwar, Sr. Adv. with Mr. Rahul Lakhwani & Ms. Shardha Agarwal

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Order 02/08/2022

1. Counsel for the petitioner has submitted that the impugned

order was passed relying upon the judgment titled as "M/s B.G.R.

Energy Systems Limited vs. Assistant Commissioner." He has

submitted that against the relied upon judgment by the Tax Board,

Sales Tax Revision Petition No.219/2020 is preferred and notices are

issued therein.

2. Issue notice to the respondent by ordinary process as well as

registered post, returnable by 22.08.2022.

3. Counsel for the petitioner is at liberty to serve an additional

copy of the petition in the Office of Mr. Punit Singhvi, learned

Standing Counsel.

4. Name of Mr. Puneet Singhvi, Advocate be shown in the cause

list as counsel for the respondent.

5. List on 22.08.2022 along with Sales Tax Revision Petition

No.219/2020.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

AMIT KUMAR /11

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