Bombay High Court
M/S Tristar Cars Private Limited, Thr. ... vs The Joint Commissioner Of Sales Tax ... on 25 February, 2019
Author: Vinay Joshi
Bench: Ravi K. Deshpande, Vinay Joshi
7WP573.19 .odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
Writ Petition No. 573/2019
(M/s Tristar Cars Private Ltd, Nagpur Vs. The Joint Commissioner of Sales Tax (Appeals),
Nagpur Division, Nagpur & ors. )
And
Writ Petition No. 579/2019
(M/s Tristar Cars Private Ltd, Nagpur Vs. The Joint Commissioner of Sales Tax (Appeals),
Nagpur Division, Nagpur & ors. )
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Shri V.S. Giramkar, Advocate for petitioner.
Ms. N.P. Mehta, Assistant Government Pleader for respondent Nos. 1 to 3 (W.P.No. 573/2019)
Shri P.S. Tembare, Assistant Government Pleader for respondent Nos. 1 to 3 (W.P.No. 579/2019)
CORAM : R. K. DESHPANDE &
VINAY JOSHI, JJ.
DATE : 25.02.2019.
Issue notice to the respondents for final disposal of the matter returnable on 22.04.2019.
The learned Assistant Government Pleader waives service of notice to the respondent Nos. 1 to 3.
In the meantime, the respondent No.1 - Commissioner shall subject to the decision of this writ petition, consider the issue on merits to pass any interim relief and the application shall not be dismissed on the ground that the petitioner has failed to deposit an amount. If this writ petition is dismissed, obviously, if any interim relief is granted by the respondent No.1, the same shall be vacated for non-deposit of the amount.
JUDGE JUDGE
Gohane
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