Jharkhand High Court
Megha Engineering & Infrastructure Ltd vs The State Of Jharkhand & Ors on 20 July, 2018
Author: D.N. Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 7061 of 2017
Megha Engineering & Infrastructure Ltd. ... ... Petitioner
Versus
The State of Jharkhand & Ors.
... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner: M/s Sumeet Gadodia For the Respondents: M/s Atanu Banerjee
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th 06/Dated 20 July, 2018 Per D.N. Patel, A.C.J.
1. Counsel appearing for the petitioner submitted that the goods were initially purchased from outside the State of Jharkhand. In this writ petition, prayer is made only for Form-C for the inter-State purchase.
2. When we raised a question whether the goods have been sold as a transit sale to the Jharkhand Urja Sancharan Nigam Limited, the answer given is 'yes'.
3. We, therefore, direct the petitioner to join Jharkhand Urja Sancharan Nigam Limited (Notice to be served through the Managing Director thereof) as party Respondent No.4.
4. The necessary amendment shall be carried out in red ink in the memo of the writ petition.
5. Notice to the newly joined party. Notice to be served through personal service.
6. Notice is made returnable on 3rd August, 2018.
(D.N.Patel, A.C.J.) (Anubha Rawat Choudhary, J.)