Unknown vs M/S Nestle India Ltd
2024 Latest Caselaw 795 UK

Uttarakhand High Court

Unknown vs M/S Nestle India Ltd on 29 April, 2024

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
      THE HON'BLE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      THE HON'BLE JUSTICE SRI RAKESH THAPLIYAL

                        29th April, 2024
COMMERCIAL TAX REVISION No.71 of 2023
The Commissioner, State Tax, Uttarakhand, Dehradun

                                                   .....Revisionist

                             Versus

M/s Nestle India Ltd.
                                                ........Respondent


Counsel for the              :   Mr. Mohit Maulekhi, learned Brief
revisionist/State                Holder.


                                 Mr. S.K. Posti, learned senior
Counsel for the respondent       counsel.


Judgment: (per Ms. Ritu Bahri, C.J.)
        Learned counsel for the respondent has placed
on record by way of a Civil Miscellaneous Application
No.03 of 2023, a copy of the waiver order dated
06.10.2023, Annexure no.2, to the writ petition, and as
per this order under the One Time Settlement scheme,
he has already deposited the tax to the appellant,
nothing is due.

2.           Learned counsel for the appellant is not
disputing this fact.

3.            Keeping in view the above fact that as per
order dated 06.10.2023, Annexure no.2, the respondent
                              2




has deposited Rs.852212/- with the State, and nothing
is due, this appeal is being disposed of.




                                 ___________________________
                                            Ritu Bahri, CJ.


                                 ___________________________
                                       Rakesh Thapliyal, J.

Dt: 29th April, 2024 NR/