Gauhati High Court
Barak Valley Cements Ltd vs The Union Of India And 5 Ors on 14 December, 2020
Author: Soumitra Saikia
Bench: Soumitra Saikia
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GAHC010146392020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4334/2020
BARAK VALLEY CEMENTS LTD
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956 AND
HAVING ITS REGISTERED OFFICE AT 202, ROYAL VIEW, B.K. KAKOTI
ROAD, ULUBARI, GUWAHATI, DIST-KAMRUP (M), ASSAM AND ITS
INDUSTRIAL UNIT AT DEBENDRANAGAR, JHOOM BASTI,
BADARPURGHAT, DIST-KARIMGNAJ, ASSAM. REPRESENTED BY SRI
BANWARILAL PAREEK, THE MANAGER OF THE PETITIONER COMPANY
VERSUS
THE UNION OF INDIA AND 5 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK,
NEW DELHI-110001
2:SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION
UDYOG BHAWAN
NEW DELHI-110011
3:JOINT SECRETARY TO THE GOVERNMENT OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION
UDYOG BHAWAN
NEW DELHI-110011
4:COMMISSIONER
CENTRAL GOODS AND SERVICE TAX
GST BHAWAN
KEDAR ROAD
FANCY BAZAR
GUWAHATI-781001
5:ASSISTANT COMMISSIONER
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CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE DIVISION
SILCHAR
6:CENTRAL BOARD OF EXCISE AND CUSTOMS
REPRESENTED BY ITS CHAIRMAN
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
NORTH BLOCK
NEW DELHI-11000
Advocate for the Petitioner : DR. ASHOK SARAF
Advocate for the Respondent : MR. S C KEYAL (SC, GST)
Linked Case : Cont.Cas(C)/594/2020
BARAK VALLEY CEMENTS LTD
A COMPANY INCORPORATED UNDER THE COMPANIES ACT
1956
HAVING ITS REGD. OFFICE AT 202
ROYAL VIEW
B.K. KAKOTI ROAD
ULUBARI
GUWAHATI
DIST. KAMRUP (M)
ASSAM AND ITS INDUSTRIAL UNIT AT DEBENDRANAGAR
JHOOM BASTI
BADARPURGHAT
DIST. KARIMGANJ
ASSAM
REP. BY SRI BANWARI LAL PAREEK
THE MANAGER OF THE PETITIONER COMPANY.
VERSUS
DEEPAK ARORA AND 2 ORS
THE THEN CHIEF COMMISSIONER
GST AND CENTRAL EXCISE COMMISSIONERATE
GUWAHATI AND PRESENTLY SERVING AS THE CHIEF COMMISSIONER
GST AND CENTRAL EXCISE COMMISSIONERATE
RANCHI.
2:SHRI S. KANNAN
CHIEF COMMISSIONER
CGST
CENTRAL EXCISE AND CUSTOMS
GUWAHATI ZONE
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GST BHAWAN
KEDAR ROAD (NEAR AT ROAD FLYOVER) MACHKHOWA
GUWAHATI-781001.
3:SHRI ASHOTUSLH AWASTHI
PRINCIPAL COMMISSIONER
GST AND CENTRAL EXCISE COMMISSIONERATE
GST BHAWAN
KEDAR ROAD (NEAR AT ROAD FLYOVER) MACHKHOWA
GUWAHATI-781001.
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Advocate for : DR. A SARAF
Advocate for : appearing for DEEPAK ARORA AND 2 ORS
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 14.12.2020 Mr. Keyal, learned standing counsel appearing for the GST and also representing the respondent Nos. 1, 2 & 3 submits on instructions that the order passed by this Court vide order dated 14.10.2020 has not been violated and the EWB Portal of the petitioner is not blocked as on date. He submits that in terms of the order dated 14.10.2020 the same shall not be blocked without leave of the Court. Dr. A. Saraf, learned senior counsel assisted by Mr. S. P. Sharma, learned counsel for the petitioner also does not dispute the submissions made by the learned counsel for the Department.
In view of the submissions of the learned counsel for the respondents that there is no violation of the order dated 14.12.2020 passed by this Court and that the EWB Portal of the petitioner has not been blocked and that it will not be blocked without leave of the Court, the contempt petition is closed and disposed of.
JUDGE Comparing Assistant