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Additional Commissioner Grade-2 ... vs M/S Sleevco Traders on 5 July, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.16                              COURT NO.9                 SECTION XI

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20769/2023

     (Arising out of impugned final judgment and order dated 17-05-2022
     in WT No. 464/2021 passed by the High Court Of Judicature At
     Allahabad)

     ADDITIONAL COMMISSIONER GRADE-2 (APPEAL) FIFTH COMMERCIAL TAX &
     ANR.                                               Petitioner(s)

                                                    VERSUS

         M/S SLEEVCO TRADERS                                              Respondent(s)

     ( IA No.119109/2023-CONDONATION OF DELAY IN FILING and IA
     No.119116/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.119118/2023-EXEMPTION FROM FILING O.T. )

     Date : 05-07-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                 Mr. Bhakti Vardhan Singh, AOR


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

This Court is of the opinion that there is no infirmity in the judgment of the High Court, which is correctly appreciated.

Accordingly, the special leave petition is dismissed.

Pending applications, if any, are disposed of.

     (HARSHITA UPPAL)                                                 (MATHEW ABRAHAM)
     SENIOR PERSONAL ASSISTANT                                        COURT MASTER (NSH)