Bombay High Court
Railroad Logistics (India) Pvt. Ltd vs Union Of India And 6 Ors on 21 February, 2022
Author: S. M. Modak
Bench: R. D. Dhanuka, S. M. Modak
bdp
1
43-wpl-2429.21.doc
Digitally signed
by BIPIN IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHARMENDER
BIPIN
DHARMENDER
PRITHIANI
PRITHIANI
Date:
ORDINARY ORIGINAL CIVIL JURISDICTION
2022.02.22
15:35:30
+0530
WRIT PETITION (L) NO. 2429 OF 2021
Railroad Logistics (India) Pvt. Ltd. ... Petitioner
Versus
Union of India and Ors. ... Respondents
******
Mr. Avinash Poddar a/w Ms. Deepali Kamble for the Petitioner.
Ms. Asha Desai a/w Ms. Sangeeta Yadav for the Respondent Nos.1, 5
and 6 (through Video Conference).
Ms. Jyoti Chavan, AGP for the State-Respondent Nos.2, 3 and 4.
Mr. Makarand Bakore for the Respondent Nos.8, 11 and 12.
******
CORAM: R. D. DHANUKA AND
S. M. MODAK, JJ.
DATE : 21st FEBRUARY, 2022
P.C. :-
. Matter is on board and is mentioned out of turn.
2. Learned counsel for the petitioner states that pursuant to the order dated 11th January, 2022 passed by this Court the petitioner has already impleaded Mahindra & Mahindra, Rajasthan as well as Mahindra & Mahindra, Orissa and also the Commissioner, Central Goods and Services Tax, Bhuvaneshwar, Orissa as the respondents to this petition.
3. Learned counsel for the respondent nos. 8, 11 and 12 agrees to file affidavit-in-reply within one week from today and to serve a copy bdp 2 43-wpl-2429.21.doc thereof upon the petitioner's advocate as well as Union of India simultaneously. Learned counsel for the Revenue to take instruction on such affidavit and to file counter affidavit, if any within one week thereafter with a copy to be served upon the respondents' advocate simultaneously.
4. Place the matter High on Board on 14th March, 2022.
[S. M. MODAK, J.] [R. D. DHANUKA, J.]