Adi Tradelink vs Union Of India
2021 Latest Caselaw 13570 Guj

Citation : 2021 Latest Caselaw 13570 Guj
Judgement Date : 7 September, 2021

Gujarat High Court

Adi Tradelink vs Union Of India on 7 September, 2021

Bench: J.B.Pardiwala, Vaibhavi D. Nanavati

     C/SCA/10480/2019                               IA ORDER DATED: 07/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


       MISC. CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
          In R/SPECIAL CIVIL APPLICATION NO. 10480 of 2019
=============================================

ADI TRADELINK Versus UNION OF INDIA ============================================= Appearance:

UCHIT N SHETH for the PETITIONER(s) No. DS AFF.NOT FILED (N) for the RESPONDENT(s) No. PRIYANK P LODHA for the RESPONDENT(s) No. =============================================

CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 07/09/2021

IA ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. By this Civil Application, the applicants - original writ petitioners have prayed for the following reliefs:

"(a) This Hon. Court may be pleased to further direct the Respondents to grant refund of the amount of IGST already paid by the Applicants pursuant to the impugned Entry No.10 of Notification No.10/2017-IGST (Rate) dated 28.06.2017 with appropriate interest on such refund.

(b) Such other order as deemed fit in the facts and circumstances of the case may kindly be passed in the interest of justice for which act of kindness your applicants shall forever pray."

2. We have heard Mr. Uchit Sheth, the learned counsel appearing for the applicants and Mr. Priyank Lodha, the learned Standing Counsel appearing for the opponents.

3. We are informed that the judgment and order passed by

C/SCA/10480/2019 IA ORDER DATED: 07/09/2021

this Court dated 23.01.2020 in the Special Civil Application No.726 of 2018 and allied writ petitions is now a subject matter of challenge before the Supreme Court. We are further informed that the Supreme Court is to start with the final hearing of the appeal tentatively from 14.09.2021.

4. In such circumstances, we are of the view that we should wait for some time so as to see the outcome of the challenge before the Supreme Court.

5. Post this application on 26.10.2021.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

NEHA