Dee Vee Project Ltd. Nagpur ... vs Govt. Of Maha. Dept. Of Goods And ...
2021 Latest Caselaw 17879 Bom

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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO. 2693                              OF        2021

     Dee Vee Projects Ltd.Nagpur through director Sumit Ranjan Das so Bikas Ranjan Das
                                            -Vs-
      Govt. of Maha.Dept. Of Goods and Services Tax, Nagpur through. Office of Deputy
                          Commissioner State Tax Nagpur Division.

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.Firdos Mirza, counsel for the petitioner.
                                       Mr.N.R.Patil A.G.P for respondent Nos.1 and 4.
                                       Mr.S.N.Bhattad, counsel for respondent No.3.




                                               CORAM : SUNIL B.SHUKRE &
                                                       ANIL S.KILOR, JJ.

                                                DATE             : 22.12.2021.



                                  1.             Heard.

2. This matter has already been finally heard and the judgment is reserved. However, in the meantime, a difficulty has arisen and it is on account of the fact that according to the petitioner a show cause notice has been issued to him which seeks to cancel the registration of the petitioner.

3. Learned counsel for the petitioner submits that the petitioner is unable to file his tax returns because of the fact that access of the petitioner to the site has been blocked. Whatever may be the reason, we are of the opinion that till the issues involved in this case are finally adjudicated upon, it may not be proper for the

Kavita 1-wp 2693-21.odt

respondent-State to take any action which would impact the interest of the petitioner adversely in the present case, at least, for the time being. Therefore, we direct that no further action such as cancellation of registration be taken.

(ANIL S.KILOR, J) (SUNIL B. SHUKRE,J)

Signed By:KAVITA PRAVIN TAYADE P. A.

Signing Date:22.12.2021 18:40

Kavita