M/S Saroj Tradecom Private Limited vs Union Of India
2025 Latest Caselaw 4047 Jhar

Jharkhand High Court

M/S Saroj Tradecom Private Limited vs Union Of India on 18 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (T) No. 2810 of 2025
                M/s Saroj Tradecom Private Limited, having its office at 8, J.J. Road, Upper
                Bazar, Ranchi, P.O.-G.P.O., P.S.-Kotwali, District-Ranchi, through its Authorized
                Signatory-Samyak Jain, son of Anil Kumar Jain, R/o Jashwant Singh Marg, near
                Arun Bathwal House, Lake Road, Ranchi, P.O.-G.P.O., P.S.-Kotwali, District-
                Ranchi, Jharkhand
                                                                         ... ... ... ... Petitioner
                                              Versus
             1. Union of India, through the Principal Commissioner, Central Goods & Services
                Tax & Central Excise, Ranchi
             2. The Additional Commissioner (Audit), Central Tax, Central Goods & Services Tax
                & Central Excise, Ranchi
             3. Additional Commissioner (Adjudication), Central Goods & Services Tax & Central
                Excise Commissionerate, Ranchi
                                                                         ... ... .... Respondents
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CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Sumeet Gadodia, Advocate Mr. Ranjeet Kushwaha, Advocate Ms. Shruti Shekar, Advocate For the Respondents: Mr. P.A.S. Pati, Advocate

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02/18.06.2025

1. Notice to the respondents.

2. Mr. P.A.S. Pati, Advocate, accepts notice for all respondents.

3. Since the impugned order dt. 03.02.2025 passed by the respondent no. 3 is on

the basis of a consolidated show-cause notice issued to the petitioner on

02.08.2024 by the respondent no. 2 for the financial years 2017-18 and 2022-

23 and since similar actions have been deprecated by the Madras High Court in

a judgment dt. 18.12.2023 in W.P. No. 33164 of 2023 and by the Karnataka

High Court in order dt. 15.01.2025 in W.P. No. 26164 of 2024, there shall be

stay of all further proceedings pursuant to the impugned order.

4. List on 22.07.2025.

5. Counter affidavit be filed in the meantime.

(M. S. Ramachandra Rao, C.J)

Satish/Vikas/- (RAJESH SHANKAR, J)