SANJEEV PRAKASH SHARMA, J. (Oral) CM-4875-CWP-2024
1. Learned counsel for the applicant-petitioner submits that the petitioner is ready to furnish security bonds as per Section 33(5) of the Haryana VAT Act, 2003 (hereinafter referred to as "the Act of 2003") and therefore, he does not press this main Writ Petition with regard to challenge to the said Section.
2. Learned counsel for the applicant-petitioner submits that the applicant-petitioner may be allowed 30 days' to submit the security bonds and the respondents be directed to accordingly dispose of the Appeal.
3. Learned State counsel would have no objection. Accordingly, the application CM-4875-CWP-2024 is decided to the aforesaid extent directing the respondents to accept the security bonds which may be submitted by the applicant-petitioner within 30 days from today and accordingly, condone the delay and decide the Appeal on merits.
4. Accordingly, main Writ Petition, which is listed for hearing for 22.05.2024, is taken on board today itself.
1 of 2
CWP-3524-2019 (O&M Page 2 of 2
CWP-3524-2019 (O&M)
5. In view of the aforementioned order, the Writ Petition challenging the provisions of Section 33 (5) of the Act stands dismissed as not pressed with the aforesaid observations.
6. All pending applications filed in this case shall stand disposed of accordingly.
[SANJEEV PRAKASH SHARMA]
JUDGE
March 22, 2024 [SUDEEPTI SHARMA]
Ess Kay JUDGE
Whether speaking / reasoned : Yes / No Whether Reportable : Yes / No
2 of 2