Jharkhand High Court
Industrial Energy Ltd Through Its ... vs Comercial Taxes on 20 July, 2017
Author: D.N. Patel
Bench: Ratnaker Bhengra, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 3919 of 2017
INDUSTRIAL ENERGY LTD ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Petitioner: M/s. Summet Gadodia, Shilpi John, Ranjeet
Kushwaha, Ritesh Kumar Gupta
For the Respondents: M/s. J.C.
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02/Dated: 20th July, 2017
Per D.N. Patel, ACJ
1) Having heard counsel for both sides and looking to the contentious issues raised in this writ petition, Rule.
2) Counsel for the respondents waives notice of Rule.
3) Rule is made returnable on 24th August, 2017.
4) If the State wants to file any affidavit, it shall be filed on or before 17th August, 2017, copy thereof will be given immediately to the counsel for the petitioner, so that the final hearing of this matter can be started from 24th August, 2017.
5) Office defects, if any, are ignored tentatively.
(D. N. Patel, ACJ)
Manoj/ (Ratnaker Bhengra, J)