Madhya Pradesh High Court
M/S Sarvottam Vegetables Oil Refinery ... vs Commercial Taxes Department on 15 September, 2015
WP NO.6389/2015
15/09/2015
Shri Sumit Nema, learned Counsel for the
petitioner.
Shri Yogesh Mittal, learned Advocate for the
respondents/State on advance notice.
Heard on admission and grant of Interim Relief.
Learned Counsel for the petitioner vehemently prayed for grant of Interim Relief i.e. the recovery of penalty and tax for the year 2009-2010 regarding the petitioner be stayed.
On considering the submissions and the Supreme Court Judgement passed in the case of Dishnet Wireless Ltd. Vs. The Commercial Tax Officer and Anr., it is directed that the amount of tax(VAT) outstanding shall be paid by the petitioner however, the penalty amount shall remain stayed till the next date of hearing.
Learned counsel for the respondent/State prays for two weeks time to file the reply to the petition.
List after two weeks, as prayed. Certified copy as per rules.
(Mrs. S.R. Waghmare) (Jarat Kumar Jain) skt Judge Judge