ZUNAID ENTERPRISES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this application, the applicants, who are appellant-petitioners in civil appeals arising out of SLPs (C) Nos. 25637, 26619, 26622 and 26798 of 2010, have prayed for incorporation of certain requests made in Paras 4 and 6 of the application.

(2.) In Para 4 of the application, the applicants request this Court to pass an order of injunction restraining the Madhya Pradesh State Minor Forest Product (Trading and Development) Cooperative Federation Ltd. ("the Federation", for short) from recovering the tax payable under the Madhya Pradesh Commercial Taxes Act/VAT Act pursuant to Condition 8 of the purchaser's agreement (Condition 7 to the tender notice).

(3.) In Para 6 of the application, the applicants request this Court to permit the applicants to file appeals wherever assessments are completed by the assessing authority either under the provisions of the M.P. Commercial Taxes Act/VAT Act or the Central Sales Tax Act, 1956 within a month's time from today. Further, if such appeals are filed within the time granted, a direction be issued to the appellate authorities to dispose of the appeals on merits without reference to the period of limitation as expeditiously as possible.