Allahabad High Court
M/S Katyayani Enterprises vs Union Of India And 4 Others on 4 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:130621-DB Court No. - 3 Case :- WRIT TAX No. - 3603 of 2025 Petitioner :- M/S Katyayani Enterprises Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Siddharth Singh Shrinet,Vishwjit Counsel for Respondent :- A.S.G.I.,C.S.C.,Krishna Ji Shukla,Ramesh Chandra Shukla Hon'ble Shekhar B. Saraf,J.
Hon'ble Prashant Kumar,J.
1. It is submitted by learned counsel for the petitioner that the issue as raised in the present petition is engaging attention of this Court in Writ Tax No. 1117 of 2024 wherein respondents have been called upon to file counter affidavit and interim order has been granted.
2. It is also pointed out that similar nature issue is already pending consideration before Hon'ble Supreme Court in M/s HCC-SEW-MEIL-AAG JV Vs. Assistant Commissioner of State Tax & Ors.: Petition for Special Leave to Appeal (C) No. 4240 of 2025.
3. In view of submissions made, connect with Writ Tax No. 1117 of 2024 and counter affidavit be filed within a period of four weeks.
4. In the meanwhile and until further orders, pursuant to the order dated 27.8.2024 (Annexure-3), no coercive process for recovery of demand for Financial Year 2019-20 shall be adopted by the respondents..
Order Date :- 4.8.2025 Dev (Prashant Kumar J.) (Shekhar B. Saraf, J.)