SOVEREIGN DEVELOPERS Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Mr. Nandish Patil appears in place of Mr. Vivek A.R., the earlier counsel who had appeared in the matter on the previous occasions and detailed interim orders were passed by this Court on 13/11/2017 and 14/12/2017 granting indulgence to the petitioner by directing the deposit of Rs.1.00 Crore against the outstanding demand of Rs.4.50 Crores raised by the Respondent - Commercial Taxes Department.

(2.) When the matter was listed before the Court, yesterday, on 02/01/2018 and compliance not having been made at the request of the earlier counsel, over and called today. In the first session of the Court, Mr. Vivek A.R. was not available and though the Court was inclined to dismiss the petitions for non- compliance of the directions of this Court, in the interest of justice, the matter was passed over, however, in the post lunch session, Mr. Nandish Patil appeared in the Court in place of Mr. Vivek A.R. and submitted before the Court that Mr. Vivek A.R. has returned the brief back to the client and therefore, he may be allowed to appear in place of the earlier counsel.

(3.) Mr. S. Ramakrishnan, Accountant representing the petitioner is also present in the Court.