M/S. Vinay Fabrics Pvt. Ltd vs The Union Of India
2022 Latest Caselaw 14217 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9729/2018

M/s. Vinay Fabrics Pvt. Ltd., 7 Light Industrial Area, Cazri Road, Jodhpur, Through Its Director, Vinod Jain S/o. Umed Raj Jain, Aged About 54 Years, Resident Of A-35, Shastri Nagar, Jodhpur.

----Petitioner Versus

1. The Union Of India, Through The Commissioner (Gst), Ministry Of Finance, Department Of Revenue, Central Board Of Excise And Customs, New Delhi.

2. The Commissioner, Central Goods And Service Tax Commissionerate, Jaipur.

3. The Deputy/assistant Commissioner, State Goods And Service Tax Division. Circle-C, Court Campus, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Rahul Sharma, on behalf of Mr. Pankaj Kumar Bohra For Respondent(s) : Mr. Rajvendra Saraswat for R-1 Mr. Kesar Singh, on behalf of Mr. Hemand Dutt, for R-2 and R-3

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/12/2022

The instant writ petition has been filed by the petitioner

seeking a direction for extension of window to submit the TRAN-1

and TRAN-2 forms. The period of furnishing the said forms was

extended for two months from 01.09.2022 to 31.10.2022 by

Hon'ble Supreme Court vide judgment dated 29.08.2018 passed

in Special Leave to Appeal (Civil) Nos.32709-32710/2018. The

said period was further extended till 30.11.2022 by virtue of the

(2 of 2) [CW-9729/2018]

CBDT Circular No.180/12/2022-GST dated 09.09.2022. Thus, the

above extended period has come to an end on 30.11.2022.

In view of the above facts, the petitioner is given liberty

to apply for filing the TRAN-1/TRAN-2 forms in case the window

for submitting the same is further extended by the respondents.

The writ petition is disposed of in these terms.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 5-Pramod/-

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