Bombay High Court
M/S Swarsudha Electricals, Through Its ... vs The Commissioner Of Goods And Service ... on 13 August, 2020
Author: N.B. Suryawanshi
Bench: Ravi K. Deshpande, Nitin B. Suryawanshi
35WP 1935.2020 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 1935 OF 2020.
(M/s. Swarsudha Electricals, Amravati Vs. The Commissioner of Goods and Service Tax,
Nagpur)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Anand Parchure, Advocate for the petitioner.
CORAM : R.K. DESHPANDE AND
N.B. SURYAWANSHI, JJ.
DATED : AUGUST 13, 2020.
Hearing was conducted through Video Conferencing and the learned counsel for the parties agreed that the audio and visual quality was proper.
Issue notice for final disposal of the matter, returnable after eight weeks.
Shri Parchure, learned counsel appearing for the petitioner invited our attention to the remark in the impugned order as under :-
"The amount has not been quantified on or before 30/06/2019."
It is brought to our notice that the petitioner had in the statement recorded by the respondent stated that the amount has been quantified and without application of mind, the order impugned has been passed.
We direct the respondent to take into consideration this stand and adjudicate the same before taking any coercive action against the petitioner and ::: Uploaded on - 13/08/2020 ::: Downloaded on - 14/08/2020 05:11:36 ::: 35WP 1935.2020 2 communicate the order to the petitioner.
This order be communicated to the learned counsel appearing for the parties, either on the email address or on WhatsApp or by such other mode, as is permissible in law.
JUDGE JUDGE
Sumit
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