Supreme Court - Daily Orders
M/S Asp Traders vs State Of U.P. on 21 October, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.28 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.17995/2022
(Arising out of impugned final judgment and order dated 18-07-2022
in WT No. 955/2022 passed by the High Court Of Judicature At
Allahabad)
M/S ASP TRADERS Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(FOR ADMISSION and IA No.153072/2022-EXEMPTION FROM FILING O.T. )
Date : 21-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Pawanshree Agrawal, AOR
Ms. Soumya Dhankani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner points out that the matter requires consideration and the proposition of law has been laid down in decision rendered by the High Court of Kerala at Ernakulam in Hindustan Steel and Cement and Ors. vs. Assistant State Tax Officer, 24X7 Mobile Squad @ Vatakara, State Goods and Service Tax Department and Ors., (MANU/KE/2710/2022).
Issue notice.
Petitioner is also permitted to serve notice by effecting service on the standing counsel for the Respondent-State. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.10.21 19:17:46 IST Reason:
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR