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Attorney General K. K. Venugopal on Monday expressed his dissatisfaction with the approach of the Supreme Court bench headed by Chief Justice Ranjan Gogoi of peremptorily dismissing petitions without according an adequate opportunity of hearing. “Clients come from far away, from thousands of miles away.
The facts of the case are that a SLP of the year 2015 is pending before the Supreme Court where the petitioner has challenged the Constitutional validity of Entry Tax Act and the demand raised under its provisions by the Commercial Taxes Department of the state of Rajasthan. The Apex Court had in January, 2015 granted a stay on 50% of the demand on the condition that the balance 50% has to be deposited along with a further amount of Bank Guarantee. Accordingly, M/S Bharti Hexacom Ltd., the petitioner, had complied with the same.
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