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Prem Cables Private Ltd vs The Assistant Commissioner, Cgst ...
2021 Latest Caselaw 16899 Raj

Citation : 2021 Latest Caselaw 16899 Raj
Judgement Date : 12 November, 2021

Rajasthan High Court - Jodhpur
Prem Cables Private Ltd vs The Assistant Commissioner, Cgst ... on 12 November, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 15755/2021 Prem Cables Private Ltd., Having Its Manufacturing Unit And Factory Office At Papaliya Kalan, Distt. Pali (Raj.) Through Its Director Abhay P. Shah S/o Ld. Sh. Paras Raj Shah, Aged 55 Years, R/o Papaliya Kalan, Distt. Pali (Raj.).

----Petitioner Versus

1. The Assistant Commissioner, Cgst Div.-D, Mahaveer Nagar, Pali.

2. The Superintendent (Adjudication), Central Goods And Services Tax, Division-D, Jaipur.

3. The Commissioner, Central Goods And Service Tax, Jodhpur, Opp. Diesel Shed, Basni Ind. Area, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Sheetal Kumbhat

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order 12/11/2021

Learned counsel for the petitioner has submitted that the

controversy involved in the present writ petition is identical to the

controversy involved in D.B. Civil Writ Petition No.15131/2021. It

is also submitted that this Court, after considering the submissions

made on behalf of petitioner in that petition, was pleased to issue

notice and also granted interim relief.

In view of the above, issue notice, returnable on 08.12.2021.

In the meanwhile, effect and operation of order dated

31.08.2021 shall remain stayed.

Connect with D.B. Civil Writ Petition No.15131/2021.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 35-Arun/-

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