J K PACKING INDUSTRIES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) (Interim Relief Application No. 3967 of 2010)

(2.) By means of this writ petition, the petitioner has sought the following relief:-

(3.) According to the petitioner, having been aggrieved by the orders dated 28-9-2007 and 31-3-2008 passed by the respondent nos. 3 and 2 i.e. Assistant Commissioner, Commercial Tax, Haldwani and Commercial Tax Officer, Category-II Division 1st, Haldwani respectively, the petitioner moved an application on 19- 5-2010 for recall of the order dated 28-9-2007 and 31-3-2008 before the authorities concerned. When no order was passed by the respondent nos. 2 and 3, the petitioner preferred four appeals before the Joint Commissioner (Appeal), Commercial Tax, Head Office Haldwani. Copies of memo of appeals have been annexed as Annexure-7 to the petition. In paragraph no. 14, the petitioner has made an averment that the petitioner also filed four stay applications in all the four appeals.