Himachal Pradesh High Court
The State Of Himachal Pradesh And Others vs Swelect Energy System Ltd. And The ... on 8 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
The State of Himachal Pradesh and others Versus Swelect Energy System Ltd. and the connected .
matter Civil Revision No.36 of 2021 a/w Civil Revision No.35 of 2021 08.03.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the petitioners, in both the petitions.
Mr. Arjun Lall, Advocate, for the respondent, in both the petitions.
Admit.
List for hearing on 20.04.2022.
In the meanwhile, tax of 50% deposited by the Assessee with the petitioners, shall remain subject to the outcome of the present revision petitions.
(Mohammad Rafiq) Chief Justice (Jyotsna Rewal Dua) Judge March 08, 2022 (Bhardwaj) ::: Downloaded on - 09/03/2022 20:11:56 :::CIS