Andhra Pradesh High Court - Amravati
M/S. Lakshmi Transcon Pvt. Ltd., vs The Assistant Commissioner St, on 28 June, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.W.P.Nos.26854, 27994 & 30283 of 2021
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE 9. 28.06.2022 CPK, J & TRR, J
Referring to the order impugned, Sri S.A.V.Sai Kumar, learned Assistant Government Pleader for Commercial Tax submits that several disputed facts are involved in these matters and the matters require adjudication at length before an appropriate authority.
Sri G. Narendra Chetty, learned counsel for the petitioner, would submit that the issue involved is squarely covered by the judgment of this Court. Apart from that he would also contend that the petitioner purchased the material from M/s.Gopal Trade Impex at Hyderabad, who might have purchased the same from some other dealers, but, since the amounts are transferred and as the waybills are also issued, it cannot be said that there was any fraud involved.
Having regard to the above, as the issue requires adjudication, list after ten days for filing counter.
Meanwhile, the respondents shall not take any coercive steps.
_________ CPK, J _________ TRR, J Ash/Pab