M/S. Adani Wilmar Limited vs Union Of India & Ors
2021 Latest Caselaw 4958 Cal

116   21-09-2021

       AKG
                                   WPA 17765 of 2019
       Ct. 2



                              M/s. Adani Wilmar Limited
                                        Versus
                                 Union of India & Ors.
                              (Through Video Conference)


                   Mr. Harish Bindumadhavan,
                   Ms. Pooja Sah
                                    ...For the Petitioner.

                   Mr. Somnath Ganguli,
                   Mr. B. P. Banerjee,
                   Ms. Sabnam Basu,
                   Ms. Priyamvada Singh
                                     ...For the Respondents

Mr. Sujit Mitra ...For the Union of India.

Both the 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 17765 of 2021 is dismissed.

(Md. Nizamuddin, J.)