Rajasthan High Court - Jaipur
District Level Screnning Commi vs Quality Quartz P Ltd on 16 July, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Restoration Application No. 388/2011
In
S.B. Sales Tax Revision Petition No.02128/2002
1. District Level Screening Committee, Tonk.
2. Commissioner, Commercial Taxes, Jaipur.
3. Asstt. Commercial Taxer Officer, Ward IV, Jaipur.
----Petitioner
Versus
M/S Quality (P) Ltd. Lal Kothi, Jaipur.
----Respondent
For Petitioner(s) : Ms. A.S. Rathore for Mr. R.B. Mathur.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 16/07/2018 Heard on application under Section 5 of the Limitation Act for condonation of delay in filing the restoration application.
The restoration application has been filed for a delay of 1033 days. I have considered the reasons mentioned in the application for condonation of delay.
In my considered view, the delay has not been sufficiently explained. In that view of the matter, I am not inclined to condoned the delay in filing the restoration application.
In that view of the matter, the restoration application as well as application under Section 5 of the Limitation Act stand dismissed.
(INDERJEET SINGH),J MG/18 Powered by TCPDF (www.tcpdf.org)