Citation : 2022 Latest Caselaw 2021 Raj
Judgement Date : 5 February, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
D.B. Sales Tax Ref./rev. No. 9/2021
M/s Ultratech Nathdwara Cement Limited
----Petitioner Versus The Assistant Commissioner, Commercial Tax Department, Special Circle, Pali
----Respondent Connected With D.B. Sales Tax Ref./rev. No. 10/2021 D.B. Sales Tax Ref./rev. No. 11/2021 D.B. Sales Tax Ref./rev. No. 12/2021 D.B. Sales Tax Ref./rev. No. 13/2021 D.B. Sales Tax Ref./rev. No. 14/2021 D.B. Sales Tax Ref./rev. No. 15/2021 D.B. Sales Tax Ref./rev. No. 16/2021 D.B. Sales Tax Ref./rev. No. 17/2021 D.B. Sales Tax Ref./rev. No. 18/2021 D.B. Sales Tax Ref./rev. No. 19/2021
For Petitioner(s) : Dr. Sachin Acharya Sr. Adv. with Mr. Rahul Rajpurohit through VC For Respondent(s) : Mr. Hemant Dutt through VC
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Order
05/02/2022
Dr. Sachin Acharya, learned Senior counsel representing the
petitioners submits that the controversy involved in these matters
is squarely covered by the judgment rendered by this court in the
case of Ultra Tech Nathdwara Cement Ltd. Vs. Union of
India & Ors. [D.B. Civil Writ Petition No. 9480/2019
decided on 07.04.2020].
Counsel Shri Dutt representing the respondents prays for
more time to file reply. Ample time has already been given to the
respondents for filing reply. However, one last opportunity to file
reply is granted in the interest of justice.
List on 18.02.2022.
(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J
11-/Devesh/-
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