Rajasthan High Court - Jaipur
The State Of Rajasthan vs M/S Rays Power Infra Pvt. Ltd on 12 April, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 229/2019
The State Of Rajasthan
----Appellant
Versus
M/s Rays Power Infra Pvt. Ltd.
----Respondent
For Appellant(s) : Mr. R.B. Mathur with Mr. Nikhil Simlote HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 12/04/2019 Mr. R.B. Mathur, learned counsel for appellants, submits that even though the appellants would not press for recovery from respondent pursuant to assessment order but unless the impugned judgment is stayed, it is likely to give rise to several such similar old cases and in future as well, therefore, operation of the impugned judgment should be stayed.
Issue notice to the respondent of appeal as also application under Section 5 of the Limitation Act filed for condonation of delay in filing the appeal. Rule is made returnable by six weeks.
In the meantime, operation of the impugned judgment shall remain stayed for that limited purpose for levy of tax in future assessment orders qua the respondent-assessee. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),Acting CJ //Jaiman//84 (Downloaded on 28/06/2019 at 12:30:14 AM) Powered by TCPDF (www.tcpdf.org)