M/S Span Pumps Private Limited vs The Union Of India
2022 Latest Caselaw 4718 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.16107 of 2022
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M/s Span Pumps Private Limited a company registered under Companies Act, 1956/2013, having its office at 1, Bindi Market, Medical College Road, PS and PO and District-Gaya through its authorized signatory Ram Pukar Sharma (Male), Aged about 65 years, S/o Ram Nagina Sharma, Residing at Vachaspati Nagar, Mahendru, PO-Mahendru, PS-Sultanganj, District-Patna, Bihar.

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Department of Revenue, Ministry of Finance, North Block, New Delhi-110001.

2. The Secretary, Department of Revenue, Ministry of Finance, North Block, New Delhi-110001.

3. The State of Bihar through the Commissioner cum Secretary, Commercial Tax Department, Govt. of Bihar, Patna.

4. The Commissioner cum Secretary, Commercial Tax Department, Govt. of Bihar, Patna.

5. The Additional Commissioner State Tax (Appeals), Central Division, Patna.

6. The Assistant Commissioner of State Tax, Patna Special Central, Bihar.

7. The Executive Engineer, Public Health Engineering Division, Jehanabad.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Abhishek Kumar, Advocate Mr. Brisketu Sharan Pandey, Advocate Mr. Madan Kumar, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Mr. Vikash Kumar, SC-11

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 02-12-2022 Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

Petitioner has prayed for quashing of the order dated

07.03.2020, passed by Respondent No. 6, namely, the Assistant

Commissioner of State Tax, Patna Special: Central:Bihar

(Annexure-1) and the order in Form GST APL-02 dated

02.02.2021 in Reference No. ZD100221001176G, passed by

Respondent No. 5, namely, the Additional Commissioner State

Tax (Appeals), Central Division, Patna (Annexure-P/2),

whereby the appeal preferred by the petitioner has been

dismissed on the ground of limitation.

The order is ex parte in nature.

In our considered view, the delay stands sufficiently

explained on account of COVID-19 restrictions.

Learned counsel for the Revenue, states that he has no

objection if the matter is remanded to the Appellate Authority Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

for deciding the appeal afresh. Also, while considering and

deciding the appeal, the ground of delay shall not be taken into

account and the appeal shall be decided on merits. Also, during

pendency of the appeal, no coercive steps shall be taken

against the petitioner.

Statement accepted and taken on record.

Having heard learned counsel for the parties as also

perused the record made available, we dispose of the present

petition in the following mutually agreeable terms:-

(a) We quash and set aside the impugned order in Form

GST APL-02 dated 02.02.2021 in Reference No.

ZD100221001176G, passed by Respondent No. 5, namely, the

Additional Commissioner State Tax (Appeals), Central

Division, Patna (Annexure-P/2):

(b) The appeal is restored to its original file and

number;

(c) We accept the statement of the petitioner that ten

per cent of the total amount, being condition prerequisite for

hearing of the appeal, already stands deposited. If that were so,

the appeal shall be decided on merits. However, if the amount

is not deposited for whatever reason(s), same shall be done

before the next date;

Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

(d) This deposit shall be without prejudice to the

respective rights and contention of the parties and subject to

the order passed by the Appellate Authority. However, if it

is ultimately found that the petitioner's deposit is in excess,

the same shall be refunded within two months from the date

of passing of the order;

(e) We also direct for de-freezing/de-attaching of the

bank account(s) of the writ-petitioner, if attached in reference

to the proceedings, subject matter of the present petition. This

shall be done immediately.

(f) Petitioner undertakes to appear before the Appellate

Authority on 19th of December, 2022 at 10:30 A.M.;

(g) The Appellate Authority shall condone the delay

in filing the appeal and decide the appeal on merits after

complying with the principles of natural justice;

(h) Opportunity of hearing shall be afforded to the

parties. Also, opportunity to place on record all essential

documents and materials, if so required and desired, shall

be granted to the petitioner;

(i) During pendency of the appeal, no coercive steps

shall be taken against the petitioner.

(j) The Appellate Authority shall pass a fresh order Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

only after affording adequate opportunity to all concerned,

including the writ petitioner;

(k) Petitioner through learned counsel undertakes to

fully cooperate in such proceedings and not take

unnecessary adjournment;

(l) The Appellate Authority shall decide the appeal

on merits expeditiously, preferably within a period of two

months from the date of appearance of the petitioner;

(m) The Appellate Authority shall pass a speaking

order assigning reasons, copy whereof shall be supplied to

the parties;

(n) Liberty reserved to the petitioner to challenge

the order, if required and desired;

(o) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available

in accordance with law;

(p) We are hopeful that as and when petitioner takes

recourse to such remedies, before the appropriate forum,

the same shall be dealt with, in accordance with law, with a

reasonable dispatch;

(q) We have not expressed any opinion on merits

and all issues are left open;

Patna High Court CWJC No.16107 of 2022 dt.02-12-2022

(r) If possible, proceedings be conducted through

digital mode;

The instant petition stands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, also stands

disposed of.

Learned counsel for the respondents undertakes to

communicate the order to the appropriate authority through

electronic mode.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 06.12.2022 Transmission Date