Allahabad High Court
M/S S.S. Contractors vs Goods And Service Tax Council And 4 ... on 23 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:146278-DB Court No. - 3 Case :- WRIT TAX No. - 4034 of 2025 Petitioner :- M/S S.S. Contractors Respondent :- Goods And Service Tax Council And 4 Others Counsel for Petitioner :- Arjit Gupta Counsel for Respondent :- A.S.G.I.,C.S.C.,Saumitra Singh Hon'ble Shekhar B. Saraf,J.
Hon'ble Ms. Nand Prabha Shukla,J.
1. Learned counsel for the petitioner submits that issue, as raised in the present writ petition, is pending consideration before the Hon'ble Supreme Court in Petition for Special Leave to Appeal (C) No. 4240 of 2025 (M/S HCC-SEW-MEIL-AAG JV Vs. Assistant Commissioner of State Tax & Ors.) as well as before this Court in Writ Tax No. 1117 of 2024 (M/s Prayagraj Mela Pradhikaran Vs. Union of India).
2. In view of the submissions made, the counter affidavit may be filed within a period of four weeks.
3. Connect with Writ Tax No. 1117 of 2024.
4. In the meanwhile and till further orders, further recovery pursuant to the impugned order dated 30.04.2024 shall remain stayed.
Order Date :- 23.8.2025 Puspendra (Nand Prabha Shukla, J.) (Shekhar B. Saraf, J.)