DAIMOND STEEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Both the said writ petitions arise out of the similar proceedings against the petitioner, although in respect of the different financial years.

(2.) For the sake of brevity, the facts of Writ Tax No.4 of 2022 are being recorded.

(3.) By means of the said writ petition, the petitioner challenges the order dtd. 3/6/2021 passed by the respondent no.3 as well as the order in appeal dtd. 13/7/2021 preferred against the order dtd. 3/6/2021.