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Madhya Pradesh High Court

Reckitt Benckiser(India) Pvt. Ltd C/O ... vs Commercial Taxes Department on 29 August, 2018

                                     1                                 VATA-60-2018
         The High Court Of Madhya Pradesh
                    VATA-60-2018
    (RECKITT BENCKISER(INDIA) PVT. LTD C/O CARRY FAST AGENCIES Vs COMMERCIAL TAXES
                                      DEPARTMENT)

1
Indore, Dated : 29-08-2018
     Shri Dilip Kshir Sagar, learned counsel for the appellant.
     Heard on I.A.No.6210/2018.
     Issue notice.
     Shri Romesh Dave, learned Government Advocate accepts notice
on behalf of the respondent and prays for one week's time to point out

whether the appeal is barred by time or not.

List on 12.09.2018.




    (P.K. JAISWAL)                                               (S.K. AWASTHI)
        JUDGE                                                        JUDGE


RJ

    Digitally signed by Reena
    Joseph
    Date: 2018.08.30 11:23:37
    +05'30'