M/S. Adani Wilmar Limited vs Union Of India & Ors
2021 Latest Caselaw 4292 Cal

17.08.2021
   p.b.
 Sl. No.88.


                            W.P.A. 17765 of 2019


                   M/s. Adani Wilmar Limited
                               Vs.
                   Union of India & Ors.

                       (Via Video Conference)


              Mr. Harish Bindumadhavan,
              Ms. Emon Bhattacharya,
              Ms. Pooja Sah.
                                .....for the petitioner.
              Mr. Somnath Ganguli,
              Mr. B. P. Banerjee,
              Ms. Sabnam Sasu,
              Ms. Priyamvada Singh.
                                .....for the respondents.

Mr. Sujit Mitra.

.....for the Union of India.

Both the parties are present and it has been

submitted that the issue involved in this matter is the

constitutional validity of Rule 89(5) of the CGST Rules,

2017 and on the same issue, hearing has been concluded

by the Hon'ble Supreme Court in another matter and

judgment is reserved.

This matter is adjourned for four weeks with liberty

to mention.

(Md. Nizamuddin, J.)