Rajasthan High Court - Jaipur
Additional Commissioner Vat And It vs M/S Mohan Lal Ashok Kumar on 2 December, 2022
Author: Sameer Jain
Bench: Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 68/2017
Additional Commissioner Vat And It
----Petitioner
Versus
M/s Mohan Lal Ashok Kumar
----Respondent
For Petitioner(s) : Mr. Punit Singhvi with Mr. Ayush Singh Mr. Akshay Singh Mr. Swapnil S. Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SAMEER JAIN Order 02/12/2022 Learned counsel for the petitioner has submitted that the present revision petition was admitted on 09.04.2018. As per the Court's direction, the service was directed to be effected on the erstwhile counsel, which represented the respondent before the learned Tax Board. However, he has refused the service, having no instructions in the matter.
In the said facts and circumstances, the petitioner will be at liberty to file a fresh and complete address.
Registry is directed to issue a fresh set of notices through the registered post. Additionally, 'dasti' is permitted.
Moreover, the petitioner-Department will be at liberty to use the mechanism of their department to effect services upon the concerned counsel.
Let the matter be listed after four weeks.
(SAMEER JAIN),J CHARU SONI /78 (Downloaded on 25/12/2022 at 03:51:55 PM) Powered by TCPDF (www.tcpdf.org)