Bombay High Court
The Bombay Dyeing And Manufacturing ... vs Deputy Commissioner Of Cgst And Cx, ... on 10 August, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
16 to 18-WPL-7400-7424 & 7436-2021
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 7400 OF 2021
WITH
WRIT PETITION (L) NO. 7424 OF 2021
WITH
WRIT PETITION (L) NO. 7436 OF 2021
The Bombay Dyeing and Manufacturing
Company Limited .. Petitioner
Vs.
Deputy Commissioner of CGST & CX,
Div-IX, Mumbai Central GST
Commissionerate .. Respondent
Ms. Ishaan Patkar a/w Nidhi Shah & Mr. Yash Dhond i/by Jindagi
Shah for petitioner.
Mr. Vijay H. Kantharia a/w Satyaprakash Sharma for
respondent.
C0RAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : AUGUST 10, 2021
PC:
1. Issue notice to the respondent.
2. Mr. Kantharia waives notice on behalf of respondent. Reply-affidavit to be filed within three weeks from today. Rejoinder, if any, may be filed within one week thereafter.
3. Stand over for four weeks.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) PRAVIN DASHARATH PANDIT Digitally signed by 1 PRAVIN DASHARATH PANDIT Date: 2021.08.10 19:56:22 +0530