Allahabad High Court
M/S Chaudhary Sweet House Lucknow Thru. ... vs Trade Tax Tribunal Bench-1 Lucknow ... on 29 July, 2022
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- SALES/TRADE TAX REVISION No. - 2 of 2017 Revisionist :- M/S Chaudhary Sweet House Lucknow Thru. Prop. Ashok Kumar Opposite Party :- Trade Tax Tribunal Bench-1 Lucknow Bench Thru.Member And 2 Ors Counsel for Revisionist :- Pankaj Gupta Counsel for Opposite Party :- C.S.C. Hon'ble Rajiv Joshi,J.
List of additional cause list cases has been revised.
No body is present on behalf of the revisionist to press this revision.
Learned Standing Counsel representing the State respondents is present.
The revision is accordingly dismissed for want of prosecution.
Interim order, if any, stands discharged.
[Rajiv Joshi,J.] Order Date :- 29.7.2022 Sachin