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Gauhati High Court

Pee Gee (India) Limited vs The Union Of India And 5 Ors on 12 February, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                Page No.# 1/3

GAHC010001612025




                                                         undefined

                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/14/2025

         PEE GEE (INDIA) LIMITED
         A PRIVATE COMPANY HAVING ITS REGISTERED OFFICE AT MIE CYCLE
         FACTORY, KALAPAHAR, GUWAHATI, ASSAM, 781016, REPRESENTED BY
         ITS DIRECTOR SMRITALINA DAS, DAUGHTER OF LATE TAPAN BARUAH,
         RESIDENT OF CYCLE FACTORY KALAPHARA, GUWAHATI, ASSAM, 781016



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERMENT OF INDIA ,
         MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, ROOM NO. 66-A,
         NORTH BLOCK NEW DELHI- 110001

         2:THE PRINCIPAL COMMISSIONER OF CENTRAL GOODS AND SERVICE
         TAX
          GST
          BHAWAN
          KEDAR ROAD
          GUWAHATI- 781001
         ASSAM

         3:THE ASSISTANT COMMISSIONER
          CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE DIVISION
          GUWAHATI-II GST
          BHAWAN
          KEDAR ROAD
          GUWAHATI- 781001
         ASSAM

         4:THE ASSISTANT COMMISSIONER
          CGST AND CENTRAL EXCISE DIVISION
          GUWAHATI-I DIVISION
                                                                          Page No.# 2/3

             GST
             BHAWAN
             KEDAR ROAD
             GUWAHATI- 781001
             ASSAM

            5:THE ASSISTANT COMMISSIONER
             CGST AND CENTRAL EXCISE
             OFFICE OF THE PRINCIPAL COMMISSIONER (AUDIT) GST
             BHAWAN
             3RD FLOOR
             KEDAR ROAD
             GUWAHATI- 781001
            ASSAM

            6:THE SUPERINTENDENT (TECH-II)
             O/O THE ASSISTANT COMMISSIONER
             CGST AND CENTRAL EXCISE DIVISION
             GUWAHATI-I DIVISION
             GST
             BHAWAN
             KEDAR ROAD GUWAHATI- 781001
            ASSA

Advocate for the Petitioner   : MR. R S MISHRA, MR. R K MAHANTA,MR. A K GUPTA

Advocate for the Respondent : DY.S.G.I., SC, GST




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 12.02.2025 Mr. S.C. Keyal, learned Standing Counsel, CGST has prayed for and is granted 10 [ten] days' time to obtain necessary instructions in the matter.

Mr. A.K. Gupta, learned counsel for the petitioner who is in attendance has submitted that he has no objection to the said prayer.

List the case on 28.02.2025.

Page No.# 3/3 The interim order passed earlier shall continue till the next date of listing.

JUDGE Comparing Assistant