STANDARD SALT WORKS LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Mehta, learned AGP waives service of notice of rule on behalf of the respondent Nos. 1 to 3 in respective applications and Ms. Sejal Mandavia, learned Advocate waives service of notice of rule on behalf of the respondent Nos. 4 and 5 in respective applications.

(2.) PRESENT applications have been filed by the applicants-original petitioners for extension of time to deposit the balance amount of education cess due and payable as on today. It is reported that the respective applicants have already deposited / paid 50% education cess due and payable by the respective applicants and it is requested to extend the time for a further period of two weeks so as to enable the respective applicants to deposit the rest of balance amount of education cess. In the facts and circumstances of the case and as a last chance, respective applicants are granted further two weeks time from today to deposit rest of the amount of education cess with the concerned appropriate respondent. Rule is made absolute to the aforesaid extent.