Commissioner Of Cgst And Central ... vs Vodafone Idea Limited
2022 Latest Caselaw 6909 Bom

Citation : 2022 Latest Caselaw 6909 Bom
Judgement Date : 19 July, 2022

Bombay High Court

Commissioner Of Cgst And Central ... vs Vodafone Idea Limited on 19 July, 2022

Bench: K.R. Sriram, Shri Arif Doctor

          Digitally signed
          by GAURI
GAURI     AMIT
AMIT      GAEKWAD
          Date:
GAEKWAD   2022.07.20                                       1/2                      904.WP-3221-2021.doc
          10:26:50 +0530



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                           WRIT PETITION NO.3221 OF 2021
                 Vodafone Idea Limited                ....Petitioner
                             V/s.
                 The Union of India and Ors.          ....Respondents

                                                   WITH
                                   WRIT PETITION (L) NO.12860 OF 2022
                                                     ----
                 Mr. Darius Shroff, Senior Advocate a/w. Mr. Vaibhav Patankar i/b. Patankar
                 and Associates for petitioner in WP/3221/2021 and for respondent in
                 WPL/12860/2022.
                 Mr. Jitendra B. Mishra a/w. Mr. Satyaprakash Sharma for respondent nos.2
                 to 4 in WP/3221/2021 and for petitioner in WPL/12860/2022.
                                                     ----
                                                      CORAM : K.R. SHRIRAM &
                                                                A.S. DOCTOR, JJ.

DATED : 19th JULY 2022

P.C. :

1 In the order and judgment dated 4th July 2022, in paragraph 26

prayer clause - (a) as quoted to be deleted and the following to be inserted

as prayer clause - (a) :

(a) this Hon'ble Court be pleased to issue writ of Mandamus or a writ in the nature of Mandamus or any other appropriate writ, order or direction under Article 226 of the Constitution of India, ordering and directing the Respondents, their subordinate servants and agents to forthwith implement the order-in-appeal dated 18.08.2021 passed by the Joint Commissioner (Appeals) and grant the refund of Rs.1,02,74,14,843/- with appropriate interest thereon.

Gauri Gaekwad 2/2 904.WP-3221-2021.doc

2 Rest of the order remains unaltered. Original order to be

corrected accordingly.

(A.S. DOCTOR, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad