WPMS/1761/2022
2022 Latest Caselaw 2342 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                              COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      WPMS No. 1761 of 2022
                                      Shri Sanjaya Kumar Mishra, J.

Shri Bhupesh Kandpal, learned counsel for the petitioner.

Shri Mohit Maulekhi, learned Brief Holder for the State/ respondents.

Learned counsel for the petitioner, at this stage, not presses prayer nos. a, c and d. He, however, submits that he may be granted a liberty to deposit the outstanding VAT in suitable instalments. He has placed reliance on the judgment dated 04.07.2022 passed by this Court in WPMS No. 1486 of 2022. This Court taking into consideration the powers of the State Government, as enshrined in Section 75 of the VAT Act, 2005, has granted the petitioner a liberty to make a prayer for instalments of remaining outstanding dues and in that view of the matter, that writ petition was disposed of and order dated 04.07.2022 was passed by this Court.

In that view of the matter, this writ petition is disposed of with a liberty to the petitioner to file an appropriate application before respondent no. 1 for making instalments for payment of remaining outstanding dues for the assessment year 2020-21. In case, such an application is filed, the petitioner shall be granted reasonable opportunity of hearing, and the respondent no. 1 shall decide the application within a period of 30 days from the date of production of certified copy of this order along with copy of the application by speaking and reasoned order. Learned counsel for the petitioner undertakes that petitioner shall file an appropriate application before respondent no. 1 within two weeks.

(Sanjaya Kumar Mishra, J.) 28.07.2022 (Grant urgent certified copy of this Order, as per Rules)

SKS