Rajasthan High Court - Jodhpur
M/S Meghraj Poonamchand vs Assistant Commercial Taxes Officer on 2 January, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Revision No. 152 / 2017
M/s Meghraj Poonamchand, Sadar Bazaaar, Bikaner Through Its
Partner, Shri Uttam Chand Banthia S/o Late Shri Jhanwarlal
Banthia, Aged About 57 Years, Resident of Asaniyon Ka Mohalla,
Bikaner.
----Petitioner
Versus
Assistant Commercial Taxes Officer, Ward-VI, Circle-A, Bikaner.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Lokesh Mathur.
_____________________________________________________
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 02/01/2018 Learned counsel for the petitioner submits that the issue raised in the present revision petition is squarely covered by order of this Court in M/s. Meghraj Poonamchand v. Assistant Commercial Taxes Officer: S.B. Civil Revision No.138/2017, decided on 06.07.2017, wherein the revision petition raising similar issue has been dismissed.
In view of the submissions made, the present revision petition is also dismissed in light of order of this Court in the case of M/s. Meghraj Poonamchand (supra).
(ARUN BHANSALI)J. PKS-37