Allahabad High Court
The Commissioner, Commercial Tax, ... vs S/S Gurind India(P) Ltd. on 9 May, 2012
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 444 of 2008 Petitioner :- The Commissioner, Commercial Tax, U.P., Lucknow Respondent :- S/S Gurind India(P) Ltd. Petitioner Counsel :- S.C. Hon'ble Pankaj Mithal,J.
Heard learned counsel for the parties.
The revision is reported to be beyond time. Sufficient explanation has been given for the delay in filing the revision. It is supported by an affidavit. I am satisfied by the cause shown.
The delay is condoned. Delay Condonation Application No. Nil of 2008 dated 28.6.2008 is allowed.
Office is directed to allot a regular number to the revision.
It may be listed in the next cause list for final disposal at the admission stage itself, as agreed by the parties.
Order Date :- 9.5.2012 sks-grade iv