M/S. R.K Infracorp Pvt Ltd vs Deputy Commissioner St
2022 Latest Caselaw 9804 AP

                   HIGH COURT OF ANDHRA PRADESH

        MAIN CASE No.: W.P. No.41026 of 2022

                                PROCEEDING SHEET

Sl.
No     DATE                           ORDER                            OFFICE
                                                                        NOTE

01.   21.12.2022 UDPR, J & TMR, J

                      While referring to the Judgment dated
                04.03.2020 in R/Special Civil Application No.5273
                of 2020 of the Hon'ble High Court of Gujarat at
                Ahmedabad, learned Senior Counsel would argue
                that when for the same tax period of 2017 to 2022,
                GST auditing was already undertaken by the 3rd
                respondent, it is illegal on the part of the 2nd

respondent to initiate impugned proceedings vide reference No.ZD371222005415V, dated 12.12.2022.

Learned Senior Standing Counsel Sri Suresh Kumar Routhu and learned Government Pleader for commercial Taxes-II sought time for getting instructions.

Let needful be done.

List the matter on 28.12.2022. In the meanwhile, there shall be a stay of all further proceedings, pursuant to the impugned notice dated 12.12.2022 issued by 1st respondent. Print the name of Sri Y.N.Vivekananda, learned Government Pleader for Commercial Taxes- II for the respondent Nos.1, 2, 3, 5, 6 and 7 and Sri Suresh Kumar Routhu, learned Senior Standing Counsel for the respondent Nos.4 and 8.

________ UDPR, J

________ TMR, J sj