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Mewar Chamber Of Commerce And ... vs Union Of India
2021 Latest Caselaw 12174 Raj

Citation : 2021 Latest Caselaw 12174 Raj
Judgement Date : 4 August, 2021

Rajasthan High Court - Jodhpur
Mewar Chamber Of Commerce And ... vs Union Of India on 4 August, 2021
Bench: Indrajit Mahanty

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 4738/2020

Mewar Chamber Of Commerce And Industry, Mewar, Chamber Bhawan, Nagori Garden Bhilwara, 311001 (Rajasthan), Through Its Hony Secretary General, Shri R.k.jain S/o Shri Umrav Singh Jain Aged About 54, Resident Of 5-A25, R.c. Vyas Colony, Bhilwara 311001 (Rajasthan).

----Petitioner Versus

1. Union Of India, Through The Secretary Department Of Revenue, Ministry Of Finance North Block, New Delhi.

2. Goods And Service Tax Council, Through Its Secretary, 5Th Floor, Tower Ii, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi - 110001.

3. Chief Commissioner, Office Of The Chief Commissioner, Central Goods And Service Tax, Statute Circle, C Scheme, Jaipur - 302005.

4. Commissionerate, CGST And Central Excise Udaipur, 142 B, Sector 11, Hiran Magri, Udaipur 313001.

5. Commissionerate-RGST, Commissioner Of Commercial Taxes, Kar Bhawan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Sharad Kothari For Respondent(s) : Mr. Ramdev Rajpurohit on behalf of Mr. Rajvendra Saraswat, Mr. Sunil Bhandari

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/08/2021

Learned counsel for the parties are in agreement that the

issue involved in the present case is covered by the judgment

rendered by this Court in Lakhpat Trading and Industry

(2 of 2) [CW-4738/2020]

Private Ltd. vs. Union of India [D.B. Civil Writ Petition

No.11799/2019, decided on 13.07.2021].

Accordingly, the writ petition is disposed of in terms of the

aforesaid judgment.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

49-MohitTak/-

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