Madhya Pradesh High Court
Bank Of Baroda vs Commissioner Of Sales Tax. on 2 November, 2016
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W P Nos. 2151/2016, 2461/2016 and 5909/2016
02/11/2016
Parties through their counsel.
A reply has been filed in the matter.
Learned counsel for the respondent - State prays for time
to argue the matter.
List on 16/11/2016. In the meanwhile, the Bank is also permitted to file rejoinder, if any.
Interim order to continue. Certified Copy, as per Rules.
(S. C. SHARMA) JUDGE KR