Jharkhand High Court
M/S Godavari Commodities Ltd vs The State Of Jharkhand & Others on 4 March, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 3908 of 2020
With
W.P.(T) No. 3909 of 2020
M/s Godavari Commodities Ltd. Petitioner (both cases)
Versus
The State of Jharkhand & others ... Respondents (both cases)
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
Hon'ble Mrs. Justice Anubha Rawat Choudhary
Through Video Conferencing
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For the Petitioner : Mr. Ranjeet Kushwaha, Advocate For the State : Mr. Piyush Chitresh, A.C to A.G For the CGST : Mr. P.A.S.Pati, Advocate
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05/04.03.2021 Mr. Piyush Chitresh, A.C to learned A.G submits that affidavit containing the Xerox copy of the entire records of proceedings leading to the adjudication order is being filed today in terms of the order dated 28 th January, 2021.
Mr. P. A.S.Pati now appears for CGST in place of Mr. Amit Kumar and seeks some more time to file counter affidavit. Three weeks more time is allowed to him to file affidavit in response positively. One week time thereafter is allowed to learned counsel for the petitioner to file reply, if so advised.
Matter be listed after 4 weeks.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) Jk