M/S Shiv Edible Ltd vs Rajasthan Tax Board Ajmer And Anr
2023 Latest Caselaw 648 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Sales Tax Revision / Reference No. 151/2017
M/s Shiv Edible Ltd
                                                                  ----Petitioner
                                   Versus
Rajasthan Tax Board Ajmer And Anr
                                                                ----Respondent

Connected With S.B. Sales Tax Revision / Reference No. 152/2017 M/s Shiv Edible Ltd

----Petitioner Versus Rajasthan Tax Board Ajmer And Anr

----Respondent S.B. Sales Tax Revision / Reference No. 153/2017 M/s Noble Grain India Pvt Ltd

----Petitioner Versus Rajasthan Tax Board Ajmer

----Respondent

S.B. Sales Tax Revision / Reference No. 154/2017 M/s Noble Grain India Pvt Ltd

----Petitioner Versus Rajasthan Tax Board Ajmer And Anr

----Respondent S.B. Sales Tax Revision / Reference No. 155/2017 M/s Noble Grain India Pvt Ltd

----Petitioner Versus Rajasthan Tax Board Ajmer

----Respondent

For Petitioner(s) : Mr. P.K. Kasliwal For Respondent(s) : Mr. Sheetanshu Sharma

HON'BLE MR. JUSTICE SAMEER JAIN Order

(2 of 2) [STR-151/2017]

18/01/2023

At the outset, it is submitted by both sides that STR

No.154/2017 have been wrongly tagged with the present bunch.

Learned counsel for the Revenue submits that the matter is

covered by a Coordinate Bench judgment of this Court in the case

of CTO (A-E), Sriganganagar Vs. M/s. Durgeshwari Food

Ltd., Sriganganagar reported in 2012 (4) WLC (Raj.) 432.

Learned counsel for the petitioner-applicant submits that

against the said judgment, a SLP has been preferred and the

same is presently pending adjudication before the Apex Court.

However, he seeks a short accommodation to appraise the

Court of the updated status of the matter i.e. whether any stay or

any other order has been passed by the Hon'ble Apex Court in the

matter or not.

It is also submitted by the learned counsel for the Revenue

that cross appeal have been filed on the issue of penalty, which is

presently pending adjudication before this Court.

Accordingly, Registry is directed to de-tag S.B. Sales Tax

Revision / Reference No. 154/2017 from the present bunch.

List the matter on 23.01.2023.

(SAMEER JAIN),J

Arun/52-56

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