- (1.) HEARD Shri N.K. Agrawal, learned Counsel for the Petitioner and Shri Rajesh Singh Chauhan, learned Counsel for the Respondents.
(2.) THE order dated 4 -3 -2009 is recalled. Writ Petition is restored to its original number. U.P. State Road Transport Corporation has filed the present writ petition against the impugned order by which the Respondents had requested for supply of list of all contractual assignment entered into between the private parties who have offered their buses on rent basis.
(3.) THE submission of the learned Counsel for the Petitioner is that by the impugned order, a copy of which has been annexed as Annexure -1 to the writ petition, the Respondents had imposed service tax on the buses plied by UPSRTC.;