M/S. Aka Logistics Private Ltd vs The Commissioner
2022 Latest Caselaw 2726 Cal

10.5.2022
   ks                        WPA 7337 of 2022
 sl. 37
                     M/s. AKA Logistics Private Ltd.
                                Vs
            The Commissioner, Kolkata South, CGST & Central
            Excise Commissionerate & Ors.

            Mr. K. Kurmy,
            Ms. Priya Sarah Paul
                         ... For the Petitioner.
            Mr. K.K. Maiti,
            Mr. Tapan Bhanja
                         ... For the CGST Authority.
            Mr. Suman Basu
                         ... For the Respondent Nos. 3 & 4.

Heard both the parties and both the parties are

relying on some judgments and contending that the

issues stand covered in their favour. Both the parties

will exchange the judgments, which they want to rely

and they will consider the same.

Mr. Maiti, learned Advocate appearing for the

respondent concerned submits that prayer of quo

warranto is not sustainable.

Learned Advocate appearing for the petitioner does

not press this prayer.

List this matter on 18.5.2022 for further

consideration.

( Md. Nizamuddin, J. )