Calcutta High Court (Appellete Side)
35 United Chloro Paraffins Private ... vs Union Of India & Ors on 4 September, 2019
1
15 04.09.19. W.P. 12228 (W) of 2019
ab
Ct.
35 United Chloro Paraffins Private Limited & Anr.
Vs
Union of India & Ors.
Mr. Pranit Bag
Mr. U. S. Menon
Mr. Purnendu Shekhar Bhadra
Mr. Abhirup Chakraborty
... For the Petitioners.
Mr. Abhratosh Majumdar (Ld. AAG)
Mr. S. Mukherjee
Mr. Debasish Ghosh
... For the State Respondent.
Mr. Bhaskar Prosad Banerjee Ms. Sabnam Basu ... For the Respondent Mr. Sujit Mitra ... For the Union of India.
Learned Counsel appearing for the petitioners submits that due to the inability of the petitioners in filing the TRAN-1 form due to technical glitches in the concerned portal, the petitioners have not been able to utilise the huge input tax credit available to the petitioners and have been facing extreme difficulty in paying Goods and Service Tax for no fault of the petitioners.
Learned Counsel appearing for the respondent authorities prays leave to file affidavit-in-opposition.
Let affidavit-in-opposition be filed within four weeks. Reply thereto, if any, be filed within two weeks thereafter.
Let this matter appear in the combined monthly list of November, 2019 under the heading "For Hearing". 2 (Rajarshi Bhardwaj, J.)