M/S Simplex Control Equipment Co. vs Union Of India And 6 Others
2023 Latest Caselaw 3097 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Chief Justice's Court Serial No. 3015        HIGH COURT OF JUDICATURE AT ALLAHABAD ***    WRIT TAX No. - 560 of 2021            M/s Simplex Control Equipment Company   .....Petitioner                v/s      Union of India and others   .....Respondents       Through :-   Mr. Ankur Agarwal,  Standing Counsel for respondent Nos. 4, 5 and 6  Mr. Amit Mahajan,Senior Standing Counsel for respondent No. 3           CORAM :  HON'BLE RAJESH BINDAL, CHIEF JUSTICE     HON'BLE J.J. MUNIR, JUDGE        ORDER      1.       Learned counsel for the respondents  submitted that in view of the judgment of the Hon'ble Supreme Court in Union of India and another v. FILCO Trade Centre Pvt. Ltd. and another (2023) 1 SCC 562, the relief prayed for has already been granted to the assessees in reference to the TRAN-1 Form. Hence, prayer made in the present petition has rendered infructuous.  2.       Ordered accordingly.      (J.J. Munir)        Judge       (Rajesh Bindal)  Chief Justice     Allahabad 30.01.2023 Deepak/NSC    Whether the order is speaking : Yes/No   Whether the order is reportable : Yes/No