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Page No.# 1/2 vs M/S Joyshree Powerol
2021 Latest Caselaw 2496 Gua

Citation : 2021 Latest Caselaw 2496 Gua
Judgement Date : 8 October, 2021

Gauhati High Court
Page No.# 1/2 vs M/S Joyshree Powerol 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/260/2021

         THE UNION OF INDIA AND 3 ORS.
         REPRESENTED BY SECRETARY, MINISTRY OF FINANCE (DEPARTMENT OF
         REVENUE), NORTH BLOCK, NEW DELHI-110011

         2: THE JOINT COMMISSIONER
          GST BHAWAN
          2ND FLOOR KEDAR ROAD
          MACHKHOWA
          GUWAHATI-781001.

         3: THE ASST. COMMISSIONER
          GUWAHATI-I DIVISION
          GST BHAWAN
          2ND FLOOR
          KEDAR ROAD
          MACHKHOWA
          GUWAHATI-781001
         ASSAM

         4: THE SUPERINTENDENT
         TECH-I GST AND CENTRAL EXCISE
          DIVISION-I
          GST BHAWAN
          2ND FLOOR
          KEDAR ROAD
          MACHKHOWA
          GUWAHATI-781001
         ASSA

         VERSUS

         M/S JOYSHREE POWEROL
         A PARTNERSHIP FIRM HAVING ITS PLACE OF BUSINESS AT SILA
         KATAMUR, MOUZA- SINDURIGHOPA, CHANGSARI, KAMRUP(R), ASSAM-
                                                                        Page No.# 2/2

             781001 AND IN THE PRESENT PROCEEDINGS REP. BY ITS PARTNERS SRI
             MANOJ KAYAL.



Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent :

-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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