Chattisgarh High Court
M/S Lafarge India Private Limited(Now ... vs State Of Chhattisgarh 88 Wpt/2720/2011 ... on 18 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (T) No. 112 of 2018
M/s Lafarge India Private Limited (now known as Nuvoco Vista Corp. Ltd.),
a company duly incorporated under the Companies Act, 1956 / 2013 having
its registered office at Crecenzo Building, B - Wing, 10 th Floor, C-38 and C-
39, "G" Block, Bandra Kurla Complex, Bandra (East) Mumbai 400051,
through its Authorized signatory Shri Avijit Bandyopadhyay, Senior Manager
Indirect Taxation, aged about 48 years, Resident of 401, Balaji Homes,
Vishal Nagar, Telibandha, Raipur (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through Secretary Department of Commericial Taxes,
Mahanadi Bhawan, Naya Raipur, District Raipur (C.G.)
2. Commissioner of Commercial Tax, Vanijyik Kar Bhawan, Civil Lines, Raipur
(C.G.)
3. Assistant Commissioner of Commercial Tax, C.G. Vanijyik Kar Bhawan, Civil
Lines, Raipur (C.G.)
----Respondents
Writ Petition (T) No. 113 of 2018 M/s Lafarge India Private Limited (now known as Nuvoco Vista Corp. Ltd.), a company duly incorporated under the Companies Act, 1956 / 2013 having its registered office at Crecenzo Building, B - Wing, 10 th Floor, C-38 and C- 39, "G" Block, Bandra Kurla Complex, Bandra (East) Mumbai 400051, through its Authorized signatory Shri Avijit Bandyopadhyay, Senior Manager Indirect Taxation, aged about 48 years, Resident of 401, Balaji Homes, Vishal Nagar, Telibandha, Raipur (C.G.)
---- Petitioner Versus
1. State of Chhattisgarh, through Secretary Department of Commericial Taxes, Mahanadi Bhawan, Naya Raipur, District Raipur (C.G.)
2. Commissioner of Commercial Tax, Vanijyik Kar Bhawan, Civil Lines, Raipur (C.G.)
3. Assistant Commissioner of Commercial Tax, C.G. Vanijyik Kar Bhawan, Civil Lines, Raipur (C.G.)
----Respondents And 2 Writ Petition (T) No. 116 of 2018 M/s Lafarge India Private Limited (now known as Nuvoco Vista Corp. Ltd.), a company duly incorporated under the Companies Act, 1956 / 2013 having its registered office at Crecenzo Building, B - Wing, 10 th Floor, C-38 and C- 39, "G" Block, Bandra Kurla Complex, Bandra (East) Mumbai 400051, through its Authorized signatory Shri Avijit Bandyopadhyay, Senior Manager Indirect Taxation, aged about 48 years, Resident of 401, Balaji Homes, Vishal Nagar, Telibandha, Raipur (C.G.)
---- Petitioner Versus
1. State of Chhattisgarh, through Secretary Department of Commericial Taxes, Mahanadi Bhawan, Naya Raipur, District Raipur (C.G.)
2. Commissioner of Commercial Tax, Vanijyik Kar Bhawan, Civil Lines, Raipur (C.G.)
3. Assistant Commissioner of Commercial Tax, C.G. Vanijyik Kar Bhawan, Civil Lines, Raipur (C.G.)
----Respondents For Petitioners : Mr. Neelabh Dubey, Advocate. For Respondents/State : Mr. P. K. Bhaduri, G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/06/18
1. Learned counsel appearing for the petitioners would submit that against the order dated 19.12.2017 passed by Assistant Commissioner of Commercial Tax, Raipur petitioners' revision application is pending consideration before the Commissioner, Commercial Tax, Raipur since 06.03.2016 along with application for stay that may be directed to be considered and decided expeditiously.
2. Learned State counsel would submit that petitioners' revision application will be considered and decided in accordance with law expeditiously.
3. I have heard learned counsel for the parties.
34. Be that as it may, the respondent No. 2 - Commissioner, Commercial Tax, Raipur is directed to consider and dispose of the petitioners' revision application along with application for stay expeditiously, preferably within a period of six weeks from the date of production of certified copy of this order.
5. With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka