Gauhati High Court - Itanagar
M/S Drb Infrastructure Private Limited vs The Union Of India And 3 Ors on 5 January, 2026
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GAHC040004672025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WP(C)/130/2025
M/s DRB Infrastructure Private Limited
having its office at Zero Point Camp, Bomdila, West Kameng District, Arunachal
Pradesh 790001 represented by its Director, Diguvamurthi Ramesh Babu, Son of
Diguvamurthi Krishnaiah Naidu, resident of H No. 8 2 293/82/JIII/G-1, Park View
Castle, Road No. 78, Jubilee Hills, Hyderabad, Telangana 500033
VERSUS
The Union of India and 3 Ors
represented by its Secretary, Ministry of Finance, North Block, New Delhi 110001,
Govt of India.
2:The Central Board of Indirect Taxes and Customs
Age: 0
Occupation :
GST Policy Wing
New Delhi. represented by its Commissioner.
3:The Assistant Commissioner of CGST and CX
Age: 0
Occupation :
Itanagar Division
Sector A
Naharlagun
Arunachal Pradesh 791110
4:The Superintendent of CGST and CX
Age: 0
Occupation :
Bhalukpong Range
District West Kameng
Arunachal Pradesh 79011
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Advocate for the Petitioner : Binter Picha, Jumgam Jini,Tao Tarin
Advocate for the Respondent : Marto Kato, M K Boro,DSGI
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
Date : 05.01.2026 Mr. B. Picha, learned counsel for the petitioner, has prayed for some time to file an affidavit-in-reply.
The prayer is allowed.
List the matter after 4(four) weeks.
JUDGE Comparing Assistant