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.
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