Patna High Court - Orders
Hindustan Steel Works Construction ... vs Commissioner Of Commercial Taxes & Ors on 6 May, 2015
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Anjana Mishra
Patna High Court CWJC No.2254 of 2014 (26) dt.06-05-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2254 of 2014
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Hindustan Steel Works Construction Ltd. having its office at Land
Development Bank (3rd Floor), Budh Marg, P.O.- G.P.O., P.S. Kotwali,
District-Patna through its Finance Manager, D.P. Singh, son of Shri Kedar
Prasad Singh, resident of Shivpuram, Near Vijay Nagar, P.O. B.V. College,
P.S. Danapur, District-Patna.
.... .... Petitioner/s
Versus
1. Commissioner of Commercial Taxes, Bihar, Patna having its office at
Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Patliputra Cirle, Patna.
.... .... Respondent/s
Appearance:-
For the petitioner: Mr. D.V. Pathy
Mrs. Manjhu Jha
Mr. P.K. Mishra
For the respondents: Mr. Vikash Kumar.
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
26 06-05-2015Mr. Vikash Kumar, learned A.C. to P.A.A.G. for the State submits that the remaining amount of refund of Rs.3,07,592.35 has already been made to the petitioner as per written instructions received by him.
On the basis of the aforesaid statement made by learned counsel for the State, the writ application is disposed of.
(Ramesh Kumar Datta, J) V.P.Sinha/-
(Anjana Mishra, J) U