Bombay High Court
Skh Sheet Metals Components Private ... vs The Union Ofindia And Ors on 27 February, 2019
Author: M. S. Karnik
Bench: S. C. Dharmadhikari, M. S. Karnik
(943) WP-712-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.712 OF 2019
SKH Sheet Metals Components }
Private Limited } Petitioner
Vs.
The Union of India and Ors. } Respondents
Alisha Pinto a/w Anshika Agarwal for the
Petitioner.
Mr.P.S.Jetly a/w Mr.J.B.Mishra for
Respondent Nos.1, 2 and 4.
CORAM :- S. C. DHARMADHIKARI &
M. S. KARNIK, JJ.
DATE :- FEBRUARY 27, 2019 P.C. :-
1. In the light of the note placed on record by Shri Mishra annexing therewith the Office Memorandum dated 19th February, 2019 issued by the Government of India, Goods and Service Tax Council seeking to address certain non technical issues, namely, human errors and putting in place a mechanism to take corrective measures, we do not think anything survives in this writ petition. It is disposed of.
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2. However, the learned counsel for the petitioner brings to our notice that the cut-off date mentioned in this Office Memorandum is 25th February, 2019 whereas this Office Memorandum is dated 19th February, 2019. This period is hopelessly inadequate for accessing the authorities and by e- mode. On instructions, Shri Mishra says that if the petitioner forwards its requests or grievances within a period of one week from today, the concerned authorities will attempt to redress them and will not throw them out only on the ground that they are received beyond the cut-off date. The statement made by Shri Mishra, on instructions, is accepted as an undertaking to this Court.
(M.S.KARNIK, J.) (S.C.DHARMADHIKARI, J.) Page 2 of 2 M.M.Salgaonkar ::: Uploaded on - 02/03/2019 ::: Downloaded on - 22/03/2019 00:30:24 :::