State Of Rajasthan vs M/S Sterling And Wilson Private ...
2022 Latest Caselaw 1325 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Special Appeal Writ No. 1013/2021

                                   1.       State Of Rajasthan, Through Its Secretary, Commercial
                                            Taxes Department, Kar Bhawan, Bhawani Singh Road,
                                            Jaipur 302005
                                   2.       Joint Commissioner Of State Tax, Commercial Taxes
                                            Department, Kar Bhawan, Bhawani Singh Road, Jaipur
                                            302005
                                                                                                         ----Appellants
                                                                         Versus
                                   1.       M/s Sterling And Wilson Private Limited, Plot No. 1 Opp.
                                            Vidhyashram School, Jln Link Road, Near Jaipur Dairy,
                                            Jaipur,   Rajasthan         302017         Through         Its   Authorized
                                            Representative.
                                   2.       Union Of India, Through Its Secretary, Goods And Service
                                            Council, North Block, New Delhi 110001
                                                                                                       ----Respondents

For Appellant(s) : Mr. Punit Singhvi through VC For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

07/02/2022

Learned counsel for the appellants agreed to supply second

set of paper book of the writ petition. It shall be latest by

14.02.2022. As per the present roster, writ petitions relating to

tax are to be placed before the Division Bench.

Let the writ petition itself therefore be listed on 21.02.2022.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI/20

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