Allahabad High Court
S/S Rohit Enterprises vs Additional Commissioner Grade-2 And ... on 18 May, 2023
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2023:AHC:108265 Court No. - 6 Case :- WRIT TAX No. - 649 of 2023 Petitioner :- S/S Rohit Enterprises Respondent :- Additional Commissioner Grade-2 And Another Counsel for Petitioner :- Bipin Kumar Pandey,Aditya Pandey Counsel for Respondent :- C.S.C Hon'ble Piyush Agrawal,J. Heard learned counsel for the petitioner and learned standing counsel for State - respondents. Learned counsel for the petitioner submits that a notice was issued on 18.07.2022 fixing 26.07.2022. On the date fixed, the petitioner appeared along with all requisite documents as per the notice, but it was intimated that the order has already been passed on 22.07.2022. The application moved for rectification of the order has been rejected. Matter requires consideration. Notice on behalf of all the respondents has been accepted by Chief Standing Counsel. Standing Counsel prays for and is granted six weeks' time to file counter affidavit. Rejoinder, if any, may be filed within three weeks thereafter. List on 19.07.2023 as fresh. Learned counsel for the petitioner further submits that against the order dated 26.07.2022, Writ Tax 1361 of 2022 has been filed, which may also be connected along with this petition. Connect this petition, along with Writ Tax 1361 of 2022. On the next date fixed, learned Standing Counsel shall produce complete records of the case in question. Order Date :- 18.5.2023 Amit Mishra