Gujarat High Court
Jinmangal Corporation vs Ahmedabad Urban Development Authority on 8 July, 2021
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Vaibhavi D. Nanavati
C/SCA/6981/2021 ORDER DATED: 08/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6981 of 2021
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JINMANGAL CORPORATION
Versus
AHMEDABAD URBAN DEVELOPMENT AUTHORITY
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Appearance:
PARAS K SUKHWANI(8284) for the Petitioner(s) No. 1
MR HS MUNSHAW(495) for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 08/07/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) We have heard Mr. Paras Sukhwani, the learned counsel appearing for the writ-applicant and Mr. H.S. Munshaw, the learned counsel appearing for the A.U.D.A. This Court would like to know about the statutory liability to pay the GST. In other words, in the transaction of the present nature, the statutory liability to pay the amount towards the GST is on the lessor or the lessee. Subject to this, we shall decide this litigation accordingly.
Post this matter on 15.07.2021.
(J. B. PARDIWALA, J) (VAIBHAVI D. NANAVATI,J) A. B. VAGHELA Page 1 of 1 Downloaded on : Sat Jul 10 03:23:54 IST 2021