Madhya Pradesh High Court
M/S. Sukhdev Prasad Shankar Prasad ... vs Union Of India Through Joint Secretary ... on 3 December, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP-25955-2021
The High Court Of Madhya Pradesh
WP No. 25955 of 2021
(M/S. SUKHDEV PRASAD SHANKAR PRASAD GOYANKA THROUGH ITS PROPRIETOR ALOK GOYANKA
S/O SHANKAR PRASAD GO Vs UNION OF INDIA THROUGH JOINT SECRETARY DEPARTMENT OF
REVENUE MINISTRY OF FINANCE AND OTHERS)
Jabalpur, Dated : 03-12-2021
Shri Naman Nagrath, learned Senior Advocate with Shri Shoeb Hasan
Khan, learned Advocate for petitioner.
Shri B.D. Singh, learned Government Advocate for respondent
No.2/State on advance copy.
Issue notices to respondents on payment of process fees within seven working days, failing which this petition shall stand dismissed without further reference to the Court.
Learned Senior Advocate for petitioner submits that in similar petition W.P. No.5027/2017, this Court while taking cognizance of the matter has stayed the show-cause notice challenged therein.
Learned Senior Advocate also submits that the issue similar in nature pertaining to GST tax on royalty is pending consideration before the Apex Court wherein interim orders passed are subsisting till date, copies of which are annexed as Annexure-P/11 and P/12 herein.
As an interim measure, the operation and effect of the impugned notice dated 03.09.2021 and 09.09.2021 (Annexure-P/1) issued by the respondent No.3 shall remain stayed till next date of hearing.
List along with W.P. No.5027/2017.
C.C. as per rules
(SHEEL NAGU) (PURUSHAINDRA KUMAR KAURAV)
JUDGE JUDGE
Nitesh
Signature
SAN Not
Verified
Digitally signed by
NITESH PANDEY
Date: 2021.12.04
18:03:23 IST