- (1.) Defendants State of Haryana and others are in second appeal. Suit filed by respondents/plaintiffs was dismissed by the trial court but has been decreed by the lower appellate court.
(2.) Facts in this case are not very much in dispute. Plaintiffs purchased wood/timber from Forest Department of State of Haryana. Now the defendants have demanded sales tax on the said transactions from the plaintiffs. Demand notices issued by the defendants regarding demand of sales tax from the plaintiffs have been challenged in the suit being illegal, null and void alleging that the plaintiffs are not liable to pay the sales tax.
(3.) Consequential relief of permanent injunction restraining the defendants from recovering the tax amount from the plaintiffs has also been sought.;