Jharkhand High Court
M/S. Cj Darcl Logistics Limited vs Union Of India Through The Secretary on 28 January, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (T) No. 104 of 2026
M/s. CJ DARCL LOGISTICS LIMITED --- --- Petitioner
Versus
Union of India through the Secretary, Ministry of Finance, Department of
Revenue and others --- --- Respondents
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CORAM: Hon'ble The Chief Justice
Hon'ble Mr. Justice Rajesh Shankar
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For the Petitioner: Mr. Raunak Sahay, Advocate
Mr. Mayank Mohit Sinha, Advocate
For the Resp.-UoI: Mr. Prabhat Kumar Sinha, Sr. Panel Counsel
For the Resp.-CGST: Mr. P.A.S. Pati, Advocate
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02 / 28.01.2026 Learned counsel for the Respondents states that in terms of the office
order dated 16th December, 2025, an appeal can be filed before the Tribunal. However, he admits that the Tribunal is not fully functional and that it is likely to be functional in the next one or two weeks, according to the instructions imparted to him.
2. Accordingly, learned counsel for the Respondents submits that hearing in this petition may be deferred for one or two weeks, so that he is in a position to make a clearer statement on the next occasion.
3. We post this petition on 17th of February, 2026. This is because the order impugned in this petition is an appealable order. If the appellate remedy is available, then, we will consider whether the petitioner should be relegated to avail such remedy, rather than entertaining this petition.
4. List this matter on 17th of February, 2026 'For Orders'.
(M.S. Sonak, C.J) (Rajesh Shankar, J) January 28, 2026 Ranjeet/R. Kr.
Uploaded on 29.01.2026