Uttarakhand High Court
M/S Forace Polymers Pvt Ltd vs Commissioner Commercial Tax Dehradun on 13 November, 2014
Author: V.K.Bist
Bench: V.K.Bist
CTR No. 24 of 2014 Hon'ble V.K.Bist, A.C.J. Hon'ble U.C. thani, J.
Mr. Pulak Raj Mullick, Advocate, present or the revisionist.
Mr. P. C. Bisht, Standing Counsel, present for the State.
As prayed for, learned counsel for the respondent/State is granted three weeks' time to file objection on delay condonation application in filing the time barred reVision.
List after three weeks.
(U.C. Dhyani, J.) (V.K.Bist, A.C.J.) 13.11.2014 Kaushal