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Page No.# 1/2 vs Pdp Steel Ltd
2021 Latest Caselaw 2494 Gua

Citation : 2021 Latest Caselaw 2494 Gua
Judgement Date : 8 October, 2021

Gauhati High Court
Page No.# 1/2 vs Pdp Steel Ltd on 8 October, 2021
                                                               Page No.# 1/2

GAHC010117312021




                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : WA/262/2021


         THE UNION OF INDIA AND 2 ORS.
         REPRESENTED BY SECRETARY
         MINISTRY OF FINANCE (DEPARTMENT OF REVENUE)
         NORTH BLOCK
         CENTRAL SECRETARIAT
         NEW DELHI-110011.

         2: THE PRINCIPAL COMMISSIONER
         GST AND CENTRAL EXCISE COMMISSIONER GST BHAWAN
          5ND FLOOR KEDAR ROAD
          MACHKHOWA
          GUWAHATI-781001.

         3: ASSISTANT COMMISSIONER
         GUWAHATI
         DIVISION-II
         GST AND CENTRAL EXCISE GST BHAWAN
         2ND FLOOR KEDAR ROAD
         MACHKHOWA
         GUWAHATI-781001.
         VERSUS

         PDP STEEL LTD.
         A COMPANY INCORPORATED UNDER THE COMPANIES ACT
         1956 AND HAVING ITS REGD. OFFICE AND FACTORY AT BONDA
         NARENGI
         GUWAHATI-781026
         ASSAM AND IN THE PRESENT PROCEEDING REP. BY SRI MISHRILAL
         RAJAK
         THE AUTHORIZED SIGNATORY OF THE COMPANY.


          ------------

Advocate for : MR. S C KEYAL Page No.# 2/2

Advocate for : appearing for PDP STEEL LTD.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

08-10-2021

The matter is taken up through video conferencing. Heard Mr. S.C. Keyal, learned counsel for the appellants. Also heard Dr. A. Saraf, learned senior counsel, appearing for the respondent.

Learned counsel appearing for both sides agree that this case is covered by the judgment & order passed today (08.10.2021) in a batch of writ appeals, the lead case being Writ Appeal No.162/2021 (The Union of India & 4 Ors. -Vs- M/s Keshari Industries).

In view of the above, this writ appeal also stands disposed of in the same terms of the directions contained in the aforesaid judgment & order.

                               JUDGE                       CHIEF JUSTICE




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