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Zydus Wellness Products Limited vs Assistant Commissioner, Central Goods ...
2023 Latest Caselaw 87 Sikkim

Citation : 2023 Latest Caselaw 87 Sikkim
Judgement Date : 30 November, 2023

Sikkim High Court

Zydus Wellness Products Limited vs Assistant Commissioner, Central Goods ... on 30 November, 2023

Author: Bhaskar Raj Pradhan

Bench: Bhaskar Raj Pradhan

                                                                          Court No.3.
                                        HIGH COURT OF SIKKIM
                                          Record of proceedings


                                        W.P. (C) No.54 of 2022


                ZYDUS WELLNESS PRODUCTS LIMITED                      ....... PETITIONER

                                                   VERSUS

                ASSISTANT COMMISSIONER, CENTRAL GOODS
                AND SERVICE TAX, GANGTOK DIVISION & ORS.
                                                     ....... RESPONDENTS
                Date: 30.11.2023
                CORAM :
                       HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.

For Petitioner : Mr. Mayank Jain, Advocate.

Mr. Hissey Gyaltsen, Advocate.

For Respondents : Ms. Sangita Pradhan, Deputy Solicitor General of India assisted by Ms. Purnima Subba and Ms. Natasha Pradhan, Advocates. ........

1. This matter was heard finally on 16.10.2023 and

judgment reserved. However, on realizing that neither of the

learned counsel appearing for the parties addressed this Court on

the effect of the previous judgment i.e common judgment passed by

this Court in (W.P. (C) No. 20 of 2022 Zydus Wellness Products

Limited Vs. Union of India & Ors. and W.P. (C) No. 27 of 2022 Alkem

Laboratories Limited vs. Union of India & Ors.) the learned counsel

were given an opportunity to address the effect of the judgment on

the present writ petition. The matter is listed today. The learned

counsel for the petitioner, at this stage, desires to withdraw the writ

petition and seek liberty to file afresh. If there is any cause, alive,

no liberty is required. The writ petition is disposed of in the above

terms.

Judge

Index : Yes / No to/ Internet : Yes / No

 
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