Chattisgarh High Court
M/S Sony India Pvt. Ltd vs State Of Chhattisgarh 100 Mcc/79/2019 ... on 12 March, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 MCC No. 220 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 220 of 2019
M/s Sony India Pvt. Ltd. A Company Incorporated Under The
Provisions Of The Companies Act, 1956 Having Its
Registered Office At B-II/34, Mohan Cooperative Industrial
Estate, Mathura Road, New Delhi 110044 Through Its
Authorized Signatory Mr. Bablu Thakur, S/o Shri R.N.S.
Thakur, Aged About 32 Years, R/o House No. 58, Khushi
Vatika, Amlidih, Raipur Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department
Of Commercial Tax, Mahanadi Bhavan, Mantralaya, Raipur
Chhattisgarh.
2. Commissioner, Commercial Tax, Vianijyik Kar Bhavan, Civil
Lines, Raipur Chhattisgarh.
3. Additional Commissioner, Commercial Tax, Vianijyik Kar
Bhavan, Civil Lines, Raipur Chhattisgarh.
4. Assistant Commissioner, Vianijyik Kar Bhavan, Civil Lines,
Raipur Chhattisgarh.
---- Respondents
For Petitioner :- Ms Smiti Sharma, Advocate For Respondent-State :- Shri Rajesh Singh, Dy. G.A. 2 MCC No. 220 of 2019 Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 12/03/2019
1. This is an application for restoration of WPT No.249/2018, which was dismissed for non compliance of the Court order dated 16.01.2019.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPT No.249/2018 is directed to be restored to its original number, subject however on payment of cost of Rs.2,000/- to the Chhattisgarh High Court Bar Association Library Fund within a period of one week from today.
3. It is made clear that if the cost is not paid within a week, this order shall lose its efficacy.
Sd/-
Prashant Kumar Mishra Judge Ankit