Bombay High Court
Futurist Innovation And Advertising ... vs The Union Of India And 3 Ors on 21 September, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
9-WPL-15785-2021
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 15785 OF 2021
M/s. Futurist Innovation &
Advertising .. Petitioner
Vs.
The Union of India & Ors. .. Respondents
Mr. Priyadarshi Manish a/w Ms. Deepa Premachandran & Ms.
Anjali J. Manish for petitioner.
None for the respondents.
C0RAM: DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE: SEPTEMBER 21, 2021
PC:
1. The petitioner challenges an order dated October 11, 2019 issued under sub-section (1) of section 83 of the Central Goods & Services Tax Act, 2017 (hereinafter "the Act" for short) on the ground that same has ceased to exist in terms of sub- section (2) thereof.
2. None appears for the respondents.
3. The petitioner is directed to serve the respondents once again.
4. The writ petition shall be listed on October 5, 2021. PRAVIN DASHARATH PANDIT Digitally signed by PRAVIN DASHARATH PANDIT (G. S. KULKARNI, J.) (CHIEF JUSTICE) Date: 2021.09.22 19:21:59 +0530 1