M/S. Tata Consumer Products ... vs Union Of India & Ors
2021 Latest Caselaw 6020 Cal

2.12.2021
    ks                      WPA 4264 of 2021
  sl. 35
                   M/s. TATA Consumer Products Limited
                                  Vs
                           Union of India & Ors.

            Mr. D. Sen,
            Mr. Dipankar Majumdar
                          ... For the Petitioner.
            Mr. Kaushik Dey,
            Mr. Tapan Bhanja
                        ... For the Respondent Nos. 3-5.

Mr. A. Roy, Ld. GP Mr. T.M. Siddiqui, Mr. Debasish Ghosh ... For the State.

Both parties are present and submit that the issue

involved in this writ application is with regard to

challenge of the Constitutional validity of Rule 89(5) of

the CGST Rules, 2017, which has been upheld by the

Hon'ble Supreme Court by its judgment dated

September 13, 2021 in the case of Union of India &

Ors. Vs. VKC Footsteps India Pvt. Ltd.(Civil Appeal

No.4810 of 2021).

Taking judicial note of this fact, I find no merit in

this writ application and, accordingly, the writ

application being WPA 4264 of 2021 is dismissed.

( Md. Nizamuddin, J. )