Commissioner Of Cgst & Central Taxes vs M/S. Shree Renuka Sugar Ltd
2025 Latest Caselaw 364 Cal/2

Calcutta High Court

Commissioner Of Cgst & Central Taxes vs M/S. Shree Renuka Sugar Ltd on 10 July, 2025

Author: T.S. Sivagnanam

Bench: T.S. Sivagnanam

O-94
                     IN THE HIGH COURT AT CALCUTTA
                  SPECIAL JURISDICTION [CENTRAL EXCISE]
                              ORIGINAL SIDE

                            CEXA /33/2024
                 COMMISSIONER OF CGST & CENTRAL TAXES
                                 VS.
                    M/S. SHREE RENUKA SUGAR LTD.

BEFORE :
THE HON'BLE THE CHIEF JUSTICE T.S. SIVAGNANAM
     AND
THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)
Dated : 10th July, 2025
                                                                         Appearance:
                                                       Ms. Manasi Mukherjee, Adv.
                                                       Mr. Bijitesh Mukherjee, Adv.
                                                                      ...for Appellant
                                                             Mr. Somak Basu, Adv.
                                                        Mr. Swagato Kabiraj, Adv.
                                                                    ..for Respondent

THE COURT: Mr. Somak Basu, learned Advocate appearing for the

respondent/assessee submits that the issue involved in this appeal is

covered by an earlier decision. The learned Advocate was directed to inform

Ms. Manasi Mukherjee, learned Senior Standing Counsel, who appeared for

the appellant/Department.

Ms. Manasi Mukherjee, learned Advocate has informed the Court that

she is no longer appearing in the matter.

Therefore, the learned Advocate for the respondent/assessee shall

serve notice on the appellant/Department enclosing a copy of the judgment

passed in earlier case.

List this matter after two weeks.

(T.S. SIVAGNANAM, CJ.)

(CHAITALI CHATTERJEE (DAS), J.) sm/pkd