M/S Paras Krushi Kendra Through ... vs The Union Of India And Others
2022 Latest Caselaw 4270 Bom

                                      1        906-WP.12989 of 2021.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    906 WRIT PETITION NO.12989 OF 2021

          M/S PARAS KRUSHI KENDRA THROUGH ITS PARTNER
                      CHETAN SUNIL BOTHRA
                             VERSUS
                 THE UNION OF INDIA AND OTHERS

                                     ...
               Advocate for Petitioner : Mr. Sharma Alok M.
               AGP for Respondents-State : Mr. S. P. Tiwari.
            Advocate for Respondent No.1 : Mr. Ashish Jadhavar.
                                    ...

                               CORAM : R. D. DHANUKA, AND
                                       S. G. MEHARE, JJ.

DATE : 22.04.2022

PER COURT :-

1. Place the matter on 25.04.2022, first on board.

2. Learned AGP for the respondents-State seeks time to

consider the judgment of this Court in case of Gayatri Agro

Agencies Vs. The Union of India and others, dated 07.09.2021,

(2021) TaxCorp(GST) 25347 (HC-BOMBAY) and the judgment

of Delhi High Court in case of Super India Paper Products

Benlon India Ltd. and others Vs. Union of India and others,

dated 27.05.2021, (2021) TaxCorp(GST) 22836 (HC-DELHI)

as to whether the facts of above cases are applicable to the

2 906-WP.12989 of 2021.odt

facts of this present case or not.

3. Both the parties are directed to file compilation of the

judgments on which they proposed to rely upon in addition to

these two judgments delivered by the Principal Bench as well

as this Bench for consideration of this Court on the next date.

(S. G. MEHARE, J.) (R. D. DHANUKA, J.)

...

vmk/-