Madhya Pradesh High Court
M/S Parle Agro Private Limited vs Commissioner on 3 January, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 TR-33-2021 The High Court Of Madhya Pradesh TR No. 33 of 2021 (M/S PARLE AGRO PRIVATE LIMITED Vs COMMISSIONER) Jabalpur, Dated : 03-01-2022 None for the petitioner.
Shri Darshan Soni, learned Panel Lawyer for the State. Service report indicates that the given address of the assessee is insufficient.
State is directed to provide current, correct and complete address of the assessee to the Registry pursuant to which fresh notice can be issued to the assessee.
(SHEEL NAGU) (SUNITA YADAV)
JUDGE JUDGE
ss
Signature Not Verified
SAN
Digitally signed by SATEESH KUMAR
SEN
Date: 2022.01.04 15:13:10 IST