Allahabad High Court
Sarv Shri Devendra Kumar Jain vs The Commissioner, Commercial Taxes ... on 31 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 111 of 2019 Revisionist :- Sarv Shri Devendra Kumar Jain Opposite Party :- The Commissioner, Commercial Taxes U.P. Counsel for Revisionist :- Rajeev Ranjan Tripathi Counsel for Opposite Party :- C.S.C. Hon'ble Shekhar B. Saraf,J.
None appeared on behalf of the revisionist even in the revised call.
Upon perusal of the documents, it is evident that there is delay of 558 days in filing the revision petition.
As none is appearing on behalf of the revisionist, it appears that the revisionist is no longer interested in pursuing the lis.
The revision petition is, accordingly, dismissed for default.
Order Date :- 31.1.2024 Rakesh (Shekhar B. Saraf, J.)