Rajasthan High Court - Jaipur
M/S Asha Oil Traders vs The Assistant ... on 11 November, 2022
Bench: Pankaj Mithal, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Restoration Application No. 112/2022.
In
D.B. Civil Sales Tax Revision Petition No.212/2019.
M/s. Asha Oil Traders, A-11, New Anaj Mandi, Chandpole Bazar,
Jaipur.
----Applicant
Versus
The Assistant Commissioner, Commercial Taxes, Circle 'G', Zonal
Kar Bhawan, Jhalana, Jaipur.
----Respondent
For Petitioner(s) : Mr. Vikram Kumar Gogra For Respondent(s) :
HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 11/11/2022 The revision was ordered to be dismissed without reference to the Bench if steps are not taken to serve the respondents within two weeks vide order dated 21/07/2022. Since the steps were not taken within the time directed, the office according to the office note dated 25/08/2022 dismissed the revision.
Aggrieved by aforesaid dismissal, the petitioner/revisionist has moved an application for restoration of the revision on the ground that the counsel for the revisionist was out of station for medical treatment and that he had already taken steps to serve the respondent but inadvertently, the order dated 21.07.2022 came to be passed.
In view of the aforesaid facts and circumstances, in the ends of justice, we recall the office note dated 25.08.2022 stating that (Downloaded on 14/11/2022 at 09:26:31 PM) (2 of 2) [CRES-112/2022] the revision stands dismissed and permit the revisionist to take steps to serve the respondent within a period of two weeks.
Accordingly, the order dated 21.07.2022 passed by the Court is also recalled.
Restoration application No. 112/2022 is allowed. D.B. Sales Tax Revision/Reference No. 212/2019 is accordingly restored to its original number. (ANOOP KUMAR DHAND),J (PANKAJ MITHAL),CJ Anil Goyal/Ashu/17 (Downloaded on 14/11/2022 at 09:26:31 PM) Powered by TCPDF (www.tcpdf.org)