WP(C)/36057/2020
2021 Latest Caselaw 3821 Ori

W.P.(C) No. 36057 of 2020

3. 18.03.2021 It is stated that the very same notification under challenge in the present writ petition, has been struck down by the Gujarat High Court in Footsteps India Private Limited v. Union of India; 2020 (43) GSTL- 336 (Guj), against which the Union of India has filed SLP(C) No.14801 of 2020 before the Supreme Court. The said SLP(C) is stated to be pending.

It is further stated that the Madras High Court has dismissed the challenge to the same notification and against the said judgment, VKC Footsteps India Private Limited has preferred SLP(C) No.1552-1557 of 2021 before the Supreme Court, which is also said to be pending.

Awaiting the orders of the Supreme Court in the aforementioned SLP(C)s, the present petition is adjourned to 19th July, 2021.

(Dr. S. Muralidhar) Chief Justice

(K.R. Mohapatra) Judge

s.s.satapathy/ Secy.