Savita Vyas D/O. Shri Dev Mitra ... vs State Of Rajasthan ...
2023 Latest Caselaw 5230 Raj/2

[2023:RJ-JP:24785]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 10095/2022

Savita Vyas D/o. Shri Dev Mitra Sharma W/o. Chandra Shekhar
Vyas, Aged About 61 Years, Resident Of 13, Ram Nagar Colony,
Jhalawar (Raj.) Proprietor Firm L.n. Multi Speciality Hospital
                                                                         ----Petitioner
                                         Versus
1.       State       Of     Rajasthan,          Through         Principal   Secretary
         Department Of Finance (Excise) Secretariat, Jaipur.
2.       Commissioner, Excise Department, Udaipur.
3.       District Excise Officer, Jhalawar
4.       HDFC Bank, Through Its Branch Manager, Jhalawar (Raj.)
                                                                      ----Respondents

For Petitioner(s) : Mr. Nishank Vashishtha with Mr. Pradeep Singh For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/09/2023

This writ petition is being disposed of in following terms as

agreed and requested by the learned counsels for the respective

parties:-

1. The petitioner shall apply for payment of dues under the Amnesty Scheme-2023 within a period of a week from today.

2. The respondents undertake to determine the amount due against the applicant-L.N. Multi Speciality Hospital within a period of a week thereafter extending benefit of the Scheme.

[2023:RJ-JP:24785] (2 of 2) [CW-10095/2022]

3. The applicant-LN Multi Speciality Hospital undertakes to pay the amount so determined within a period of four weeks from the date of its communication to it.

Pending applications also stand disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/s-271

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