Madhya Pradesh High Court
M/S Ashok Dall And Oils Mills vs Union Of India on 30 August, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 10578 of 2022 (M/S ASHOK DALL AND OILS MILLS Vs UNION OF INDIA AND OTHERS) Dated : 30-08-2022 Shri K.C. Ghildiyal, learned Senior Counsel with Aishwarya Sahu, learned counsel for the petitioner.
Shri Sanjay Lal, learned counsel for the Revenue. Learned counsel for the Revenue submits that the issue raised in this petition is covered by decision of this Court passed on 21.02.2022 in WP. No.2010/2022.
Learned counsel for the petitioner however contends otherwise. This petition has recently been amended so as to incorporate the subsequent events pursuant to impugned order of transfer passed u/S.127 (2) of I.T. Act, 1961.
As prayed for by learned counsel for the petitioner, list immediately after two weeks.
(SHEEL NAGU) (DWARKA DHISH BANSAL)
JUDGE JUDGE
mohsin
Digitally signed by MOHAMMED
MOHSIN QURESHI
Date: 2022.09.01 13:09:39 +05'30'