Allahabad High Court
The Commissioner, Commercial Tax, U.P. ... vs S/S Lock Master India Pvt Ltd on 4 February, 2011
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 288 of 2008 Petitioner :- The Commissioner, Commercial Tax, U.P. Lucknow Respondent :- S/S Lock Master India Pvt Ltd Petitioner Counsel :- S.P. Kesarwani Hon'ble Rajes Kumar,J.
Civil Misc. Delay Condonation Application No. 260320 of 2008.
Cause shown is sufficient. Delay in filing the revision is condoned.
Application is allowed.
4.2.2011 OP ;
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Court No. - 33Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 288 of 2008 Petitioner :- The Commissioner, Commercial Tax, U.P. Lucknow Respondent :- S/S Lock Master India Pvt Ltd Petitioner Counsel :- S.P. Kesarwani Hon'ble Rajes Kumar,J.
Admit.
Issue notice.
Order Date :- 4.2.2011 OP