Madhya Pradesh High Court
M/S Reliable Dairy Products On Bio Tech ... vs Commissioner Of Commercial Tax on 8 April, 2015
Writ Petition No.6847/14
08.04.2015
Shri A.K. Shrivastava, counsel for the petitioner.
Admit.
Issue Notice.
Shri K.S. Wadhwa, learned Additional Advocate General for the
State, takes notice on behalf of respondents, who may seek
instructions and file reply in the matter.
Two copies of writ petition along with annexures be served on Shri K.S. Wadhwa.
In the meanwhile, subject to petitioner's paying the tax on the products in accordance with the specific entries made in Schedule-II vide serial Nos.54, 55 and 77, the further recovery from the petitioner shall remain stayed.
Certified copy as per rules.
(Rajendra Menon) (S.K. Gangele)
Judge Judge
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