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Rajasthan High Court - Jodhpur

M/S. Ravi Infrabuild Projects Pvt. Ltd vs Union Of India And Ors on 7 February, 2023

Bench: Sandeep Mehta, Rajendra Prakash Soni

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR
                                                    D.B. Civil Writ Petition No. 2471/2014

                                   M/s. Shri Banna Lal Jat
                                                                                                       ----Petitioner
                                                                        Versus
                                   Union Of India And Ors.
                                                                                                     ----Respondent
                                                             Connected With
                                                  D.B. Civil Writ Petition No. 797/2014
                                   M/s. Ravi Infrabuild Projects Pvt. Ltd.,
                                                                                                       ----Petitioner
                                                                        Versus
                                   Union Of India And Ors.
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. Ayush Goyal associate to
                                                                    Mr. Vinay Kothari
                                   For Respondent(s)          :     None present



                                                HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 07/02/2023 Shri Ayush Goyal associate to Shri Vinay Kothari, Advocate, placed reliance on Supreme Court judgment in the case of Union of India & Anr. vs. Mohit Mineral Pvt. Ltd. : (2019) 2 SCC 599 and urges that this writ petition is not required to be heard before Division Bench because the issue of cess is involved and not the issue of tax in this matter.

Office to check and proceed.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J 105 & 106-/Devesh/-

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