Chattisgarh High Court
M/S Mahavir Furnitures vs State Of Chhattisgarh 51 Wpc/7932/2011 ... on 15 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 29 of 2019
• M/s Mahavir Furnitures Sudama Nagar, Tikrapara, Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Principal Secretary, Finance
and Planning Department (Commercial Tax Department)
Mantralaya, Mahanadi Bhawan, Naya Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
2. The Commissioner, Commercial Tax Department, Government Of
Chhattisgarh, Vanijya Kar Bhawan, South Civil Lines, Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
3. The Divisional Deputy Commissioner, Circle-I, Vanijya Kar
Bhawan, South Civil Lines, Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
4. The Assistant Commercial Tax Officer, Circle -I, Vanijya Kar
Bhawan, South Civil Lines, Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
---- Respondents
For Petitioner Shri Ashok Patil, Advocate For Respondent-State Shri H. S. Ahluwalia, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 15/01/2019
1. This is an application for restoration of WPT No.195/2018, which was dismissed for non compliance of the Court order dated 22.10.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPT No.195/2018 is directed to be restored to its original number, subject however on payment of cost of Rs.2,000/- to the Chhattisgarh High Court Bar Association within a period of one week from today.
3. It is made clear that if the cost is not paid within a week, this order shall lose its efficacy.
Sd/-
Prashant Kumar Mishra Judge Nirala