Sikkim High Court
Commissioner Of Central Goods And ... vs M/S Intas Pharma Ltd on 28 October, 2025
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
IA No. 01/2025
IN
Tax App. No.117/2025 (Filing No.)
COMMISSIONER OF CENTRAL GOODS AND APPLICANT
SERVICES TAX AND CENTRAL EXCISE /APPELLANT (S)
VERSUS
M/S INTAS PHARMA LTD. RESPONDENT (S)
For Applicant/Appellant: Ms. Sangita Pradhan, Deputy Solicitor General of
India with Ms. Sittal Balmiki, Advocate.
For Respondent : Ms. Gita Bista, Advocate.
Date: 28/10/2025
CORAM:
HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
...
ORDER :(per the Hon'ble, the Chief Justice) On the prayer of the learned Deputy Solicitor General of India, the application under section 5 of the Limitation Act, 1963, stands dismissed as withdrawn with liberty to file afresh based on the observations made by this Court during the course of hearing.
(Meenakshi Madan Rai) (Biswanath Somadder)
Judge Chief Justice
jk/sl/ami