LAWS(KAR)-2012-9-378

JINDAL PRAXAIR OXYGEN CO. PVT. LTD. TORANAGALLU 583275 BELLARY DIST, KARNATAKA, REP HEREIN BY ITS ASSOCIATE MANAGER, FINANCE AND TAXATION MR. S.C.B. PRABHU Vs. THE STATE OF KARNATAKA, REP. BY THE COMMISSIONER OF COMMERCIAL TAXES, VANIJYA THERIGE

Decided On September 10, 2012
Jindal Praxair Oxygen Co. Pvt. Ltd. Toranagallu 583275 Bellary Dist, Karnataka, Rep Herein By Its Associate Manager, Finance And Taxation Mr. S.C.B. Prabhu Appellant
V/S
State Of Karnataka, Rep. By The Commissioner Of Commercial Taxes, Vanijya Therige Respondents

JUDGEMENT

(1.) CASE called twice. Neither the petitioner nor the counsel for the petitioner in these petitions is present. It shows that they are not diligent in prosecuting these cases. Hence, these petitions are dismissed for non -prosecution. Ordered accordingly.