M/S. J. G. Hosiery Private Limited vs Union Of India & Ors
2021 Latest Caselaw 4730 Cal

09.09.2021
   p.b.
 Sl. No.135.


                           W.P.A. 10968 of 2020


                    M/s. J. G. Hosiery Private Limited
                                Vs.
                    Union of India & Ors.

                        (Via Video Conference)


               Mr. Rahul Tangri.
                                 .....for the petitioner.
               Mr. K. K. Maiti,
               Ms. Aishwarya Rajashree.
                                 .....for the respondents.

Mr. A. Ray, Mr. T. M. Siddiqui, Mr. D. Ghosh.

.....for the State.

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 till one week after the puja

vacation with liberty to mention.

(Md. Nizamuddin, J.)