M/S Pranami Estates Private ... vs Union Of India Through The ...
2022 Latest Caselaw 3652 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(T) No. 3249 of 2020
        M/s Pranami Estates Private Limited having its office at
        Kutchery Road, Ranchi through its Director namely Mr.
        Bijay Kumar Agarwal, R/o of Kanke Road, Ranchi
                                                                 --- --- Petitioner
                                        Versus
        1.Union of India through the Commissioner, Central Goods
          & Services Tax, Ranchi
        2.The Deputy Commissioner (Pev.) CGST & CX, Ranchi
        3.The Superintendent, CGST & CX, Range-IV, Ranchi        --- --- Respondents
                                        .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner : Mr. N.K. Pasari, Advocate For the Respondent-CGST : Mr. P.A.S. Pati, Advocate

08/12.09.2022 Matter has been placed on an office note since there is a typographical error in the year of the writ petition in the judgment dated 08.08.2022, wherein, it has been inadvertently typed as 2022 in place of 2020. The writ petition relates to the year 2020.

As such, in the judgment dated 08.08.2022 the description of the case number should be read as W.P.(T) No. 3249 of 2020 instead of W.P.(T) No. 3249 of 2022.

The judgment dated 08.08.2022 shall be read along with the instant order.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty