M/S. Nava Bharat Enterprises ... vs The Commissioner Of Central Tax,
2022 Latest Caselaw 994 AP

Citation : 2022 Latest Caselaw 994 AP
Judgement Date : 23 February, 2022

Andhra Pradesh High Court - Amravati

M/S. Nava Bharat Enterprises ... vs The Commissioner Of Central Tax, on 23 February, 2022

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.No.4684 of 2022

                                    PROCEEDING SHEET

Sl.
                                               ORDER

No       DATE
                                                                                   Transferred
                                                                                   to       I/O
1     23.02.2022   CPK, J & VS, J                                                  folder
                                                                                   before
                                     W.P.No.4684 of 2022                           corrections
                                                                                   if any.

Learned counsel for the petitioner submits that the issue on hand is covered by series of judgments of this Court.

Notice before admission. Sri Suresh Kumar Routhu, learned Senior Standing Counsel takes notice for the respondent Nos.1 to 4 and seeks two weeks time to file counter.

Sri N.Harinath, learned Assistant Solicitor General, takes notice for the respondent No.5 and he also seeks time to file counter, if requires.

List on 09.03.2022.

___________ CPK, J

__________ VS, J Pab