M/S Unity Traders vs The M.P. Appellate Authority For ...
2022 Latest Caselaw 1452 MP

                                                                             1
                                                  The High Court Of Madhya Pradesh
                                                            OTA No. 1 of 2021
                                        (M/S UNITY TRADERS Vs THE M.P. APPELLATE AUTHORITY FOR ADVANCE RULING M.P. GOODS AND
                                                                        SERVICE TAX AND OTHERS)

                                        Jabalpur, Dated : 01-02-2022
                                                 Heard through Video Conferencing.

                                                 Shri Amit Seth, learned counsel for the petitioner.
                                                 Shri Darshan Soni, learned G.A. for the respondents 1 and 2.

Shri Abhijeet Shrivastava, learned counsel for the respondents 3 and 4. Shri Seth, learned counsel for the petitioner submits that the case of the

petitioner is no more res integra in view of the decision of the Orissa High Court in W.P.(C) No.20463/2018 rendered on 17.4.2019. However, it is informed that this judgment of Orissa High Court is under challenge before the Apex Court in SLP which is likely to be listed on 10.2.2022.

Let the case be taken up in the last week of February, 2022. Meanwhile, counsel for the Revenue may seek instructions and file the reply, if so advised.

                                              (SHEEL NAGU)                                             (SUNITA YADAV)
                                                 JUDGE                                                      JUDGE

                                        P/-




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Digitally signed by MRS PREETI TIWARI Date: 2022.02.02 17:03:57 IST