Patna High Court - Orders
M/S. Madhucon Project Limited vs The State Of Bihar on 19 February, 2020
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.166 of 2020
======================================================
M/s. Madhucon Project Limited
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Indrajeet Bhushan
Mr. Alok Kumar Sinha
For the Respondent No. 5 : Mr. Anshay Bahadur Mathur
For the State : Mr.Raghwendra Kumar (Sc22)
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 19-02-2020The learned counsel for the petitioner has submitted that without passing of assessment order, the impugned demand dated 12.5.2015 has been raised. It is further submitted that the petitioner is ready to pay one per cent cess amount under the provisions of the Building and Other Construction Workers Welfare Cess Act, 1996, over the cost of construction incurred by the petitioner-company during the previous year.
The learned counsel appearing for the Respondents seeks some time for filing the counter affidavit.
Accordingly, four weeks' time is granted to the respondents to file the requisite counter affidavit.
Having regard to the aforesaid submissions made by the learned counsel for the petitioner-company, I deem it fit and proper to direct the respondent authorities to maintain status Patna High Court CWJC No.166 of 2020(2) dt.19-02-2020 2/2 quo existing as on today till the next date of hearing.
List this case after four weeks in the daily cause list.
(Mohit Kumar Shah, J) Ajay/-
U