Gauhati High Court - Itanagar
M/S Drb Infrastructure Private Limited vs The Union Of India And 3 Ors on 6 November, 2025
Page No.# 1/2
GAHC040004672025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WP(C)/130/2025
M/s DRB Infrastructure Private Limited
having its office at Zero Point Camp, Bomdila, West Kameng District, Arunachal
Pradesh 790001 represented by its Director, Diguvamurthi Ramesh Babu, Son of
Diguvamurthi Krishnaiah Naidu, resident of H No. 8 2 293/82/JIII/G-1, Park View
Castle, Road No. 78, Jubilee Hills, Hyderabad, Telangana 500033
VERSUS
The Union of India and 3 Ors
represented by its Secretary, Ministry of Finance, North Block, New Delhi 110001,
Govt of India. 2:The Central Board of Indirect Taxes and Customs
Age: 0
Occupation :
GST Policy Wing
New Delhi. represented by its Commissioner.
3:The Assistant Commissioner of CGST and CX
Age: 0
Occupation :
Itanagar Division
Sector A
Naharlagun
Arunachal Pradesh 791110
4:The Superintendent of CGST and CX
Age: 0
Occupation :
Bhalukpong Range
District West Kameng
Arunachal Pradesh 79011
Advocate for the Petitioner : Binter Picha, Jumgam Jini,Tao Tarin
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Advocate for the Respondent : Marto Kato, M K Boro,DSGI
BEFORE
HON'BLE MR. JUSTICE PRANJAL DAS
ORDER
06.11.2025 None appears for the petitioner on call. 4(Four) respondents have been impleaded.
Mr. M.K. Boro, learned Standing Counsel, CGST & Customs for the respondent nos. 2 and 3 appears through electronic mode.
The petitioner side shall furnish a copy of the petition to the learned counsel for the respondents, if not already furnished.
Mr. M.K. Boro, learned Standing Counsel, CGST & Customs for the respondent nos. 2 and 3 seeks 1(one) week time to file affidavit.
Prayer is allowed.
List this matter after 1(one) week.
JUDGE Comparing Assistant