Assistant Commissioner, ... vs M/S American Interantional ...
2022 Latest Caselaw 9622 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Sales Tax Ref./rev. No. 59/2019

Assistant Commissioner, Commercial Taxes Department

----Petitioner Versus M/s American Interantional Health Management Ltd.

----Respondent

Connected With

1. D.B. Sales Tax Ref./rev. No. 57/2019

2. D.B. Sales Tax Ref./rev. No. 58/2019

3. D.B. Sales Tax Ref./rev. No. 60/2019

For Petitioner(s) : Mr. Sandeep Bhandawat.

Mr. Shreyansh Bhandawat.

For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

22/07/2022

D.B. Sales Tax Ref./rev. No. 59/2019

D.B. Sales Tax Ref./rev. No. 58/2019

Requisites be filed within seven days, whereupon process be

issued to the respondents. Rule is made returnable in six weeks.

List after six weeks.

D.B. Sales Tax Ref./rev. No. 57/2019 D.B. Sales Tax Ref./rev. No. 60/2019

Notices of the applications under Section 5 of the Limitation

Act have been served on the respondent. No one appears on its

behalf. Thus, the delay of 17 days occasioned in filing revisions is

(2 of 2) [STR-59/2019]

condoned. Notice of the revisions be issued to the respondents.

Rule is made returnable in six weeks.

List after six weeks along with D.B. Sales Tax Ref./rev. Nos.

58/2019 and 59/2019.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

36-39. Pramod/-

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