Patna High Court - Orders
M/S Pernod Ricard India Pvt. Ltd. vs The State Of Bihar & Ors on 2 February, 2018
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1961 of 2018
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M/s Pernod Ricard India Pvt. Ltd. Having its registered office at D-3, 5th Floor
District Centre, Saket Post and P.S. Saket, New Delhi- 110001 through its
Authorized Representative Dipanjan Chowdhuri, son of Dipendra Nath
Chowdhuri, Resident of 41A, Simla Road, Beadon Street, P.O. and P.S.
Maniktala, Dist. Kolkata, West Bengal
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Commercial Taxes, Govt. of Bihar.
2. Assistant Commissioner of Commercial Taxes, Patliputra Circle, Patna.
3. Sr. Audit Officer/RS-1 office of the Accountant General (Audit) Bihar, Patna.
4. Bihar State Beverages Corporation Limited through its Managing Director
having its office at Bidyut Bhawan, 1st Floor, Jawahar Lal Nehru Marg,
Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Kavin Gulati, Sr. Advocate
Mr. Brisketu Sharan Pandey
Mr. P.K. Mishra
Mr. Deepak Thakur
Mr. Puneet Agrawal, Advocates
For the Resp. 1 & 2 : Mr. LALIT KISHORE- AG
For Beverage Corpn. : Mr. Vikas Kumar, Advocate
Mr. Girijesh Kumar, Advocae
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 02-02-2018Let a copy of the brief be served on learned Advocate General who appears for Respondent Nos. 1 and 2.
Mr. Vikas Kumar, Advocate appears for respondent No. 4. It is reported that notice has been served on the counsel representing the office of the Accountant General (Audit), Bihar.
Respondents are granted four weeks time to file counter affidavit.
Patna High Court CWJC No.1961 of 2018(2) dt.02-02-2018 2/2 In the meanwhile, prima facie finding the assessment and re-assessment orders to be unsustainable, we direct for stay of all proceedings pursuant to the impugned notice, Annexures 7 and 8 dated 15th January, 2018.
list the matter on 12th March, 2018.
(Rajendra Menon, CJ) ( Anil Kumar Upadhyay, J) spandey/-
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