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M/S Atlas Copcoindia Limited vs Commercial Taxes Officer
2022 Latest Caselaw 6776 Raj/2

Citation : 2022 Latest Caselaw 6776 Raj/2
Judgement Date : 18 October, 2022

Rajasthan High Court
M/S Atlas Copcoindia Limited vs Commercial Taxes Officer on 18 October, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Sales Tax Revision Petition No. 191/2020

                                   M/s Atlas Copcoindia Limited
                                                                                                     ----Petitioner
                                                                      Versus
                                   Commercial Taxes Officer
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Mayank Vyas Advocate on behalf of Mr. Pankaj Ghiya Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

18/10/2022

Heard.

Issue notice of application for condonation of delay to the

respondent on payment of P.F. within one week.

Notices be made returnable within three weeks.

Matter be listed after four weeks.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-44

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