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Judgment
On IA/1459/2020 filed by the Liquidator seeking for issual of NoC from the Commissioner of State Taxes and Excise Department (R1), Deputy Commissioner of State Taxes and Excise Department (R2) and also for registration of sale effected through Liquidator to be registered by the Joint Director of Industries (R3), for the Respondents not being present despite, according to the Liquidator they are informed to appear before this Bench for this hearing, the said Respondents are hereby peremptorily directed to file their response, if any, and explain on the next date of hearing as to why they have not complied with the provision of law that is in force.
The Petitioner side is further directed to serve this order copy upon those Respondents.
In IA/2710/2020 7th Progress report filed by the Liquidator is taken on record subject to all just exceptions. The office is directed to maintain the record and put up the same before the Bench at the time of final disposal.
IA-2710/2020 stands disposed of.
IA/2735/2020 filed for urgent hearing of IA/1459/2020 is hereby allowed.
List IA/1459/2020 for hearing on 06.08.2020.