M/S North Eastern Electric vs . Principal Commissioner Of ...
2022 Latest Caselaw 241 Meg

Serial No. 03-06
Regular List
                          HIGH COURT OF MEGHALAYA
                                 AT SHILLONG
       WP(C) No. 345 of 2019 with
       WP(C) No. 346 of 2019
       WP(C) No. 347 of 2019
       WP(C) No. 348 of 2019
                                                       Date of order: 25.05.2022
       M/s North Eastern Electric  vs.        Principal Commissioner of Income
       Power Corporation                      Tax, Shillong & Anr.
       Coram:
             Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
             Hon'ble Mr. Justice W. Diengdoh, Judge
       Appearance:
       For the Petitioners       : Mr. V. Jain, Adv. With
                                   Mr. S. Jindal, Adv.
       For the Respondents       : Dr. N. Mozika, ASG with

Ms. K. Gurung, Adv.

After considerable submission put forth on behalf of the parties and a prima facie opinion expressed by the Court that despite a previous order dated October 23, 2018 between the same parties and where this Court was not inclined to entertain the writ petition on the ground that an efficacious alternative remedy was available, subsequent events, including a judgment of the Punjab and Haryana High Court on the legal issue involved, are now to be taken into account, an adjournment is sought.

Since the Department seeks some time to proceed on merits, without prejudice to its contention that the writ petition should not be entertained because of the alternative remedy available, let the matter stand over for three weeks.

List on June 15, 2022.

                   (W. Diengdoh)                            (Sanjib Banerjee)
                       Judge                                  Chief Justice
       Meghalaya
       25.05.2022
        "Sylvana PS"