Allahabad High Court
M/S Ganesh Table Ware vs The Union Of India And 3 Others on 5 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:131991-DB Court No. - 3 Case :- WRIT TAX No. - 3639 of 2025 Petitioner :- M/S Ganesh Table Ware Respondent :- The Union Of India And 3 Others Counsel for Petitioner :- Pranjal Shukla Counsel for Respondent :- A.S.G.I.,Amit Mahajan,C.S.C. Hon'ble Shekhar B. Saraf,J.
Hon'ble Praveen Kumar Giri,J.
1. Heard Sri Pranjal Shukla, learned counsel appearing on behalf of the petitioner and Sri Amit Mahajan, learned counsel appearing on behalf of the respondents.
2. 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.
3. 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.
4. In view of submissions made, connect with Writ Tax No. 1117 of 2024 and counter affidavit be filed within a period of four weeks.
5. In the meanwhile and until further orders, pursuant to the order dated 25.05.2024 (Annexure-3), no coercive process for recovery of demand for Financial Year 2019-20 shall be adopted by the respondents.
Order Date :- 5.8.2025 Kuldeep (Praveen Kumar Giri, J.) (Shekhar B. Saraf, J.)