M/S Bharat Sanchar Nigam Limited vs The Union Of India And 2 Ors
2022 Latest Caselaw 373 Gua

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GAHC010006872022




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

                                 Case No. : WP(C)/556/2022

            M/S BHARAT SANCHAR NIGAM LIMITED
            O/O- THE CHIEF GENERAL MANAGER TELECOM (CGMT), REP. BY SHRI L.
            HAOKHOLUN HAOKIP, CAO (CIRCLE IFA), ASSAM TELECOM CIRCLE,
            BSNL BHAWAN 4TH FLOOR PANBAZAR, GUWAHATI-781001.



            VERSUS

            THE UNION OF INDIA AND 2 ORS
            REP. BY THE SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF
            FINANCE, DEPARTMENT OF REVENUE, NEW DELHI-110001.

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

            3:THE DEPUTY COMMISSIONER
             CENTRAL EXCISE
             GUWAHATI-781001

Advocate for the Petitioner   : MR. V K CHOPRA

Advocate for the Respondent : ASSTT.S.G.I.
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                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                         ORDER

Date : 04.02.2022

Heard Mr. V K Chopra, learned counsel for the petitioner. Also heard Ms. G Hazarika, learned counsel for the respondents in the GST Department.

Ms. V K Chopra, learned counsel for the petitioner raises a submission that the matter is covered by the judgment dated 12.02.2020 passed in C.Ex. App. 12/2019.

Ms. G Hazarika, learned counsel for the GST seeks for an adjournment to examine the matter.

List after a week.

JUDGE

Comparing Assistant