Jharkhand High Court
M/S. Om Prakash Kashyap vs The Union Of India And Others on 2 July, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (T) No. 1436 of 2020
M/s. Om Prakash Kashyap --- --- Petitioner
Versus
The Union of India and others --- --- Respondents
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CORAM : Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing
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For the Appellant : Mr. Sumeet Gadodia, Advocate For the Respondent-U.O.I : Mr. Ratnesh Kumar, Advocate
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03/02.07.2020 Mr. Sumeet Gadodia, learned counsel appears for the petitioner while Respondent-Union of India is represented by Mr. Ratnesh Kumar through Video Conferencing.
Learned counsel for the respondent has sought instruction in terms of the order dated 22nd June, 2020. He submits that appeal against the adjudication by the Principal Commissioner, CGST & CX dated 14th January, 2020 confirming the demand of service tax amounting to Rs. 71,18,136/- has been preferred by the Revenue on 16th June, 2020. He further states on instruction that no recovery is going to be made till 31st August, 2020. He seeks 4 weeks' time to file comprehensive counter affidavit in the matter.
Accordingly, 4 weeks' time, as prayed by learned counsel for the respondent, is allowed to file counter affidavit positively. Matter be listed after 5 weeks, so that petitioner, if so advised, may file reply thereto in the meantime.
Let the case be listed in the week of 10th August, 2020.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary,J) Jk/