Rajasthan High Court - Jaipur
M/S Uno Polymers Pvt. Ltd vs Deputy Commissioner, Central Goods And ... on 30 June, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5151/2020
M/s Uno Polymers Pvt. Ltd.
----Petitioner
Versus
Deputy Commissioner, Central Goods And Service Tax
----Respondent
For Petitioner(s) : Mr. Sunil Kumar Singh (through video conferencing) For Respondent(s) :
HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 30/06/2020
1. Heard learned counsel for the petitioner. He has referred Annexure-1 which is a notice of conducting audit. Learned counsel makes a prayer for stay of recovery till further orders but no order for enforcing any recovery has been referred to by the learned counsel for petitioner and no reason has been assigned why any departmental appeal has not been preferred. Hence, at this stage no interim order is required to be passed.
2. Issue notice to the respondent, returnable within four weeks.
3. List accordingly.
(MANOJ KUMAR VYAS),J PRIYANKA AKODIYA /46 (Downloaded on 30/06/2020 at 08:56:20 PM) Powered by TCPDF (www.tcpdf.org)