Jharkhand High Court
Commissioner Of Central Excise vs M/S.Sail Bokaro Steel Plant on 9 January, 2013
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI Tax Case No. 02 of 2002 Commissioner of Central Excise & Customs, Jamshedpur .... ... .... ............ Petitioner Versus M/s SAIL, Bokaro Steel Plant, Bokaro .... Respondent CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE JAYA ROY For the Petitioner : Mr. Depak Rosha, Sr. S.C.(IT) For the Respondent : Mr. Rajiv Ranjan, Advocate Mr. Shreshth Gautam, Advocate th Order No.12 Dated, 9 January, 2013 It has been pointed out that during pendency of this Tax Case and after amendment in the Act, the assessee has paid the due amount, and therefore, this Tax Case has become infructuous.
In view of the above reason, this Tax Case has become infructuous and hence is dismissed having become infructuous.
(Prakash Tatia, C. J.) (Jaya Roy , J.) Biswas/SI