Jammu & Kashmir High Court
M/S Sarang Traders vs State Of J&K And Others on 18 November, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S. No. 28
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 878/2016
IA No. 1/2016, 2/2016
M/s Sarang Traders .....Appellant(s)/Petitioner(s)
Through: Mr. Sachin Sharma, Advocate.
Vs
State of J&K and others ..... Respondent(s)
Through: Mr. K. D. S. Kotwal, Dy. AG.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
This Court, vide order dated 10.02.2022 granted time to the learned counsel for the respondents to find out as to whether a speaking order with regard to the charging of higher rate of toll against the petitioner was passed by the assessing authority or not? And also to find out rate of toll being levied on the import of mustard oil cake imported by the dealers when SRO 108 dated 31.03.2015 was in operation.
Accordingly, Mr. K. D. S Kotwal, learned Dy. AG was directed to file a brief affidavit of the competent authority in this regard, which till date has not been filed.
Mr. K. D. S Kotwal, learned Dy. AG appearing on behalf of the respondents seeks some more time to file the same.
Time is further extended by two weeks, which however shall be last and final opportunity to comply with the aforesaid order, failing which, appropriate orders will follow.
List on 30.12.2022.
(WASIM SADIQ NARGAL) JUDGE Jammu 18.11.2022 Sahil Padha