Jharkhand High Court
M/S Neptune Traders Private Limited vs The Goods And Services Tax Network ... on 9 March, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (T) No. 2547 of 2020
M/s Neptune Traders Private Limited, Dhanbad --- --- Petitioner
Versus
The Goods and Services Tax Network through its
Chairman and others --- --- Respondents
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan Through: Video Conferencing
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For the Petitioner: M/s Deepak Kr. Sinha, Rakhi Sharma, Advocates For the Resp.-GSTN: M/s P.A.S. Pati, Ranjana Mukherjee, Advocates For the Resp.-State: Mr. Gaurav Raj, A.C to A.A.G-II [WPT 2547/2020] Mr. Salona Mittal, A.C to G.A-I [WPT 2560/2020]
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06 / 09.03.2022 Let W.P (T) No. 2560/2020 and W.P (T) No. 2564/2020, also on board today, be tagged together with the instant petition since common issues are involved in all these writ petitions relating to acceptance of delayed filing of TRAN-1.
2. Learned counsel for the petitioner submits that issues are identical in all the writ petitions except difference in the individual facts. He further submits that the petitioner does not want to press the prayer relating to the vires of Rule 117 of JGST Rules, 2017. Learned counsel undertakes to file an interlocutory application to that effect within two weeks.
3. Accordingly, list these cases after three weeks.
(Aparesh Kumar Singh, J) (Deepak Roshan, J) Ranjeet/