Bombay High Court
Swiss Singapore India Pvt. Ltd. And Anr vs Union Of India And Ors on 12 April, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
9. IA 225-23 in WP 7641-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 225 OF 2023
IN
WRIT PETITION NO. 7641 OF 2019
Swiss Singapore India Pvt. Ltd. & Anr. ... Applicants
vs.
Union of India and Ors. ... Respondents
Mr. Naresh Thacker with Ms. Virangana Wadhwan and Ms.
Bhargavi Khandelwal i/b Economic Laws Practice for Petitioner.
Mr. Pradeep S. Jetly, Senior Advocate with Mr. J.B. Mishra and Mrs.
Maya Majumdar for Respondents.
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 12 APRIL 2023 P.C. :
. By this application, Petitioners/Applicants are seeking interim protection in respect of appellate order passed against the Petitioner. Writ Petition is pending. In light of the view taken in the case of Rochem India Pvt. Ltd. Vs. Union of India and others. 1, where we have dealt with the situation where GST Tribunal is not functional, which order applies to the Petitioner as well, we do not find it necessary to pass a separate order
2 Application is accordingly disposed of.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) 1 Writ Petition No. 10883 of 2019 Nikita Gadgil 1 of 1 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 13/04/2023 15:06:06 :::