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Chattisgarh High Court

Ms/ S.E.C.L. Central Stores Korba vs Commissioner Commercial Tax ... on 13 February, 2018

                            HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                        WPT No. 27 of 2018

         M/s. S.E.C.L. Central Stores Korba Versus Commissioner, Tax Department.

                                 WPT Nos. 28/2018 & 29/2018




13.02.2018

Shri Anumesh Shrivastava, Advocate for the petitioner.

Shri Anand Dadariya, Dy.G.A. for State. The counsel for the petitioner prays for some time to remove the defaults.

As prayed, 07 days time is granted to remove the defaults failing which the petition shall automatically stands dismissed without further reference to the Board.

List these cases immediately after the default is removed.

Sd/-

(P. Sam Koshy) JUDGE Sumit