Items No.22, 23 & 51
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.Nos. 1535 of 2018, 609 and 615 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. The appellants are aggrieved by the orders passed by the
learned Single Judge in different writ petitions filed by the
respondents seeking to direct the appellants to collect monthly licence
fee from them without insisting on payment of GST along with the licence fee, during the pendency of the writ petitions.
2. By separate orders passed in the writ petitions, the learned Single Judge granted the interim relief as prayed for by the respondents/writ petitioners. In other words, the appellants have been restrained from collecting the GST along with the licence fee from the respondents/writ petitioners. Aggrieved by the said interim orders, the present intra-court appeals have been filed. By separate orders passed in each of the appeals, operation of the interim orders passed in the writ petitions has been stayed. The said order is continuing to operate till date.
3. We have enquired from learned counsel for the parties as to the status of the writ petitions filed by the respondents. Learned counsel state that the pleadings in most of the writ petitions are complete and they are ripe for final arguments. However, no actual date has been fixed.
W.A.No.609 of 2019 and batch Page 1 of 2
4. Learned counsel for the parties agree that instead of pressing the present appeals or the vacate stay applications moved by the appellants and still pending in the writ petitions, it would be appropriate if the writ petitions are taken up for final hearing and disposal.
5. Accordingly, with the consent of the parties, the present appeals are disposed of along with the pending applications, if any, while confirming the interim orders passed in the appeals, the parties shall appear before the learned Single Judge in the pending writ petitions on 25.03.2021, for an actual date to be fixed for arguments.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 16.03.2021 Lrkm W.A.No.609 of 2019 and batch Page 2 of 2