Revolution Apparels vs Commissioner Of Sales Tax
2024 Latest Caselaw 23473 Bom

Bombay High Court

Revolution Apparels vs Commissioner Of Sales Tax on 9 August, 2024

Author: K.R. Shriram

Bench: K.R. Shriram

2024:BHC-OS:12123-DB


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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       Digitally signed ORDINARY ORIGINAL CIVIL JURISDICTION
                    by PRACHI
       PRACHI       PRANESH
       PRANESH      NANDIWADEKAR
       NANDIWADEKAR
                    Date: 2024.08.12
                    18:14:15 +0530      WRIT PETITION (L) NO.14665 OF 2024

              Revolution Apparels                                      ....Petitioner
                           V/s.
              Commissioner of Sales Tax & Ors.                         ...Respondents


                                              ----
              Mr. K.P Anilkumar a/w Ms. Priyanka Kumar a/w Mr. Chinmay Apte for
              petitioner.
              Ms. Jyoti Chavan, Addl. G.P. for respondent nos.1 & 2.
              Ms.Jasmin Purani (through VC) i/by Agrawal and Dhanuka Legal for
              respondent no.4.
                                              ----

                                                      CORAM : K.R. SHRIRAM &
                                                              JITENDRA JAIN, JJ.

DATE : 9th AUGUST 2024

P.C. :

1 After petition was heard for some time, Mr. Anilkumar sought

leave of the Court to withdraw the petition with liberty to file three

separate appeals.

2 Petition dismissed as withdrawn with liberty as prayed for.

3 If these appeals are filed within four weeks from today, delay,

if any, for filing these appeals shall be deemed to have been condoned.

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4              Mr. Anilkumar states that notwithstanding the judgment of the

Apex Court in The State of Telangana & Ors. Vs. M/s. Tirumala

Constructions dated 20th October 2023, the Appellate Authority is insisting

on pre-deposit and he says this because the portal does not accept filing of

an appeal unless a pre-deposit is made. We are not getting into that

controversy at this stage. If the portal does not accept unless pre-deposit is

made, petitioner may file physical copies of the appeals with the concerned

authorities who will accept the same.

5 Petition dismissed as withdrawn.

    (JITENDRA JAIN, J.)                                (K.R. SHRIRAM, J.)