STATE OF HARYANA Vs. NEW INDIA CONSTRUCTIONS CO

JUDGEMENT

(1.) C.M. No. 7253 -CII of 2012

(2.) FOR the reasons mentioned in the application, the same is allowed and delay of 33 days in filing the appeal is condoned.

(3.) THE challenge in the present appeal under section 34 of the Haryana Value Added Tax Act, 2003 (for short, "the Act") is to an order passed by the Haryana Tax Tribunal on April 20, 2011 whereby the order invoking revisional jurisdiction by the Deputy Excise and Taxation Commissioner was set aside.