Bombay High Court
Ramji Enterprises vs Commissioner Of State Tax on 15 March, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
TRUPTI
SADANAND
BAMNE Trupti 1 901-WP-277-2023.doc
Digitally signed
by TRUPTI
SADANAND
BAMNE
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2023.03.17
17:09:26 +0530 ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 277 OF 2023
Ramji Enterprises ... Petitioner
vs.
Commissioner of State Tax,
Maharashtra State, Mumbai & Ors. ... Respondents
......
Mr.Nilesh Pandit with Mr.Anjesh Pandit i/b. A.N.Juris and
Partners for the Petitioner.
Ms. Jyoti Chavan, AGP for the Respondent-State.
......
CORAM : NITIN JAMDAR &
ABHAY AHUJA, JJ.
DATE : 15 MARCH 2023 P.C. :-
The learned AGP has instructions that the appeal will be decided within 10 days. The learned Counsel for the Petitioner seeks time on the ground that it is possible that the issue raised in this writ petition regarding the time limit for revocation of cancellation of registration may be resolved by the GST Council.
2. At the request of learned Counsel for the Petitioner, stand over to 7 June 2023. The learned Counsel for the Petitioner states that if no further development takes place, the petition can be disposed of on the statement of the learned AGP.
Trupti 2 901-WP-277-2023.doc
3. This being the position, the appellate authority will not dispose of the appeal till the next date.
ABHAY AHUJA, J. NITIN JAMDAR, J.