Himachal Pradesh High Court
M/S Chimak Healthcare vs . State Of Hp And Others. on 21 September, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel
.
M/s Chimak Healthcare Vs. State of HP and others.
CWP No. 6772 of 2023 21.09.2023 Present:- Mr. Abhishek Sethi with Ms. Richa Sethi and Mr. Pawan Kumar Sharma, Advocates, for the petitioner.
of Mr. Anup Rattan, Advocate General, with Mr. Rakesh Dhaulta, Mr. Pranay Partap Singh Additional Advocates General, Mr. Sidharth Jalta and Mr. Arsh Ratan, Deputy Advocates General for the rt respondents/State.
CWP No. 6772 of 2023.
Notice before admission.
Mr. Rakesh Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within four weeks.
CMP No. 12952/2023.
Notice in the above terms, Heard both sides.
Prima facie, Annexure P-3 order passed by the 3rd respondent invoking Section 107 (2) of the Himachal Pradesh Goods and Services Tax Act, 2017 on 31.1.2023, authorizing the filing of a fresh appeal pursuant to the order dt. 31.01.2023 of the 2nd respondent, appears to be beyond the period of limitation of 6 + 1 months fixed in Section 107 (2) of the Himachal Pradesh ::: Downloaded on - 21/09/2023 20:36:37 :::CIS Goods and Services Tax Act, 2017 read with Section 107(4) of .
the Act. Therefore, there shall be an interim stay, as prayed for.
List on 1st November, 2023.
( M. S. Ramachandra Rao )
of
Chief Justice
rt ( Ajay Mohan Goel )
Judge
September 21, 2023.
(Gourav)
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