Madhya Pradesh High Court
M/S Sarvottam Vegetables Oil Refinery ... vs Commercial Taxes Department on 16 September, 2015
W.P. No.6386/2015
16.09.2015
Shri Shaswat Seth, learned Counsel for the
petitioner.
Shri Yogesh Mittal, learned Govt. Advocate for the
respondent/State.
Heard on admission and for grant of interim relief. Counsel for the petitioner has vehemently prayed for grant of interim relief i.e. the recovery of penalty and tax for the year 2008-09 regarding the petitioner be stayed.
On considering the submissions and the Supreme Court judgment passed in the case of Dishnet Wireless Ltd. vs. The Commercial Tax Officer and Anr , it is directed that the amount of tax (VAT) outstanding shall be paid by the petitioner however, the penalty amount shall remain stayed till the next date of hearing.
Counsel for the respondent/State prays for two weeks' time to file the reply of the petition.
List after two weeks, as prayed.
Certified Copy as per rules.
(Mrs. S.R. Waghmare) (Jarat Kumar Jain)
Judge Judge
Jyoti/skt