Chattisgarh High Court
The Assistant Commissioner Of Income ... vs M/S National Garage Raipur 49 ... on 25 June, 2019
Bench: P. R. Ramachandra Menon, Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 620 of 2013
The Assistant Commissioner of Income Tax, Circle-1 (1), Raipur
---- Applicant
Versus
M/s National Garage Raipur, G.E. Road, Raipur.
---- Respondent
For Applicant : Ms. Naushina Afrin Ali and Shri Amit Choudhary Advocates.
Hon'ble Shri P. R. Ramachandra Menon, Chief Justice Hon'ble Shri Sanjay K. Agrawal, Judge Order on Board Per P. R. Ramachandra Menon, Chief Justice 25.06.2019
1. Learned Standing Counsel representing the Applicant/Department-Revenue submits that by virtue of the new litigation policy and the verdict passed by the Apex Court with regard to the monetary limit, the appeal has no merit. We are of the view that no purpose would be served by considering the merits involved in this case for restoration of appeal which was dismissed for default.
2. Accordingly, MCC stands dismissed as not pressed.
Sd/- Sd/-
(P. R. Ramachandra Menon) (Sanjay K. Agrawal)
Chief Justice Judge
Hem