L And T Stec Jv vs Union Of India And 3 Ors
2022 Latest Caselaw 7192 Bom

          Digitally signed
          by GAURI
GAURI     AMIT
AMIT      GAEKWAD
GAEKWAD   Date:
          2022.07.28
                                                           1/2                           21.WP-2979-2019.doc
          11:12:42 +0530


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                             WRIT PETITION NO.2979 OF 2019
                L & T Stec JV                         ....Petitioner
                             V/s.
                Union of India and Ors.              ....Respondents
                                                         WITH
                                             WRIT PETITION NO.2980 OF 2019
                L & T IHI Consortium                  ....Petitioner
                             V/s.
                Union of India and Ors.       ....Respondents
                                                   ----
                Ms. Purnima G. Bhatia a/w. Mr. Roshan D. for petitioner.
                Mr. Vinay Sonpal, Special Counsel a/w. Ms. Jyoti Chavan, AGP for respondent
                nos.2 and 4 - State.
                Mr. Ram Ochani for respondent nos.3 and 4 in WP/2979/2019.
                Ms. P.S. Cardozo a/w. Ms. Maya Majumdar for respondent nos.1 and 3 in
                WP/2980/2019.
                                                   ----
                                                           CORAM : K.R. SHRIRAM &
                                                                    A.S. DOCTOR, JJ.

DATED : 26th JULY 2022 P.C.:-

WRIT PETITION NO.2979 OF 2019

1 The issue in this petition, Mr. Sonpal states is squarely covered

by the judgment of the Apex Court in Union of India V/s. VKC Footsteps India

Pvt. Ltd1. Ms. Bhatia in fairness agrees.

2 Therefore, petition disposed.

                                             WRIT PETITION NO.2980 OF 2019

                3                   As regards this petition, Ms. Bhatia states that the judgment of

                1. 2021 (52) GSTL 513 (SC)

                Gauri Gaekwad
                                         2/2                            21.WP-2979-2019.doc

the Apex Court will not be fully applicable and, therefore, requests the matter

be stood over to 22nd August 2022.

4 Since there is a challenge to the constitutional validity of certain

provisions of the CGST Act and MGST Act, notice be issued to the Attorney

General for India.

5 Stand over to 22nd August 2022.

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

Gauri Gaekwad