Bombay High Court
Uber India Systems Pvt. Ltd vs Union Of India And Ors on 5 November, 2020
Author: Abhay Ahuja
Bench: Ujjal Bhuyan, Abhay Ahuja
(21)-WPST-94863-20.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
Balaji G.
CIVIL APPELLATE JURISDICTION
Balaji Panchal
G. Date:
Panchal 2020.11.06
10:35:59
+0530 WRIT PETITION (STAMP) NO.94863 OF 2020
Uber India Systems Private Limited ..Petitioner
Versus
Union of India & Ors. ..Respondents
Mr. Rafique Dada, Senior Advocate a/w Mr. Prakash Shah, Mr. Jas
Sanghavi, Mr. Prasad Paranjape & Mr. Mihir Mehta i/by PDS Legal, for the
Petitioner.
Smt. S. D. Vyas, "B" Panel Counsel for the Respondents - State.
CORAM : UJJAL BHUYAN &
ABHAY AHUJA, JJ.
DATE : 5th NOVEMBER, 2020 P.C.
1. Heard Mr. Rafique Dada, learned senior counsel for the petitioner and Smt. S. D. Vyas, learned AGP for the respondents.
2. Issue notice.
3. Respondents, more particularly respondent No.5, to file affidavit.
4. While respondents may proceed pursuant to notice dated 23.10.2020, however, till the next date, coercive measure in the form of attachment of bank account of the petitioner under section 83 of the Central Goods and Services Tax Act, 2017 as well as under Maharashtra Goods and Services Tax Act, 2017 shall not be resorted to.
BGP. 1 of 2 (21)-WPST-94863-20.doc.
5. Stand over to 15.12.2020.
6. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
ABHAY AHUJA, J UJJAL BHUYAN, J BGP. 2 of 2