HUKUMCHAND AND CO. FOREST PRODUCE AND CARDAMOM MERCHANT THROUGH HUKUMCHAND PROPRIETOR Vs. THE STATE OF KARNATAKA THROUGH PRINCIPAL SECRETARY FINANCE DEPARTMENT AND THE DY. COMMISSIONER OF COMMERCIAL TAXES (RECOVERY)

JUDGEMENT

(1.) IN this Sales Tax Revision Petition Government Advocate was directed to take notice for the respondents - State of Karnataka and Deputy Commissioner of Commercial Taxes respectively as per the order dated 24,4.2009 and an interim order as sought for was granted, which was to operate till the next date of hearing.

(2.) WE notice from the order -sheet that the petition had come up for orders subsequently on 3.6.2009, 26.08.2009, 2.09.2009 and last by on 16.09.2009, on which date at the request of Miss. Joe Anton Beno, the learned Counsel for the petitioner, matter was directed to be listed again after vacation.

(3.) HOWEVER , submission of Sri. Venkataramanappa, learned Govt. Pleader appearing today for the respondents is that the file though contains a copy of the Sales Tax Revision Petition papers, which had been served at the office of Advocate General, in advance as per the requirement of the High Court Rules, thereafter, no further copies have been furnished and even in the copy received in advance, the annexures to the petition are not at all legible and no attempt is made by the learned Counsel for the petitioner to serve on the respondents, either legible copies or another set of Revision Petition papers.