Bombay High Court
Pearlite Real Properties Pvt. Ltd. Thr ... vs Union Of India Thr Secretary Dept Of ... on 3 October, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
6-wp 7193-23.odt
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7193 OF 2023
Pearlite Real Properties Pvt. Ltd. ..Petitioner
Vs.
Union of India & Ors. ..Respondents
__________
Mr. Bharat Raichandani i/b. UBR Legal Advocates for Petitioner.
Ms. Shruti Vyas, 'B' Panel counsel for Respondent Nos.2, 7 & 8.
Mr. Subir Kumar with Mr. Dhananjay Deshmukh, Ms. Sruti Kalyanikar
and Ms. Janhavi Hirlekar for Respondent Nos.3 & 4.
Mr. Dhananjay Deshmukh for Respondent No.6.
__________
CORAM : G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATE : OCTOBER 03, 2023.
P.C.:
1. Stand over to 17 October, 2023 at the request of Mr. Subir Kumar, learned counsel for respondent nos.3 and 4, to enable him to take instructions whether in the facts and circumstances of the present case, the respondents intend to pursue the transfer petition before the Supreme Court, for transfer of the present proceedings to the Delhi High Court, where the provision empowering constitution of the National Anti- profiteering Authority under Section 171 of the Central Goods and Services Tax Act, 2017 is subject matter of challenge. Such challenge is absent in the present petition.
Page 1 of 2
-------------------------
03 October, 2023 ::: Uploaded on - 04/10/2023 ::: Downloaded on - 05/10/2023 03:00:07 ::: 6-wp 7193-23.odt
2. In the meantime if the respondents so desire, they are free to place on record a reply affidavit. If reply affidavit is being filed, the same be served on the advocate for the petitioner well in advance.
3. Till the adjourned date of hearing, the State authorities shall not proceed to make any recovery against the petitioner. [JITENDRA JAIN, J.] [G. S. KULKARNI, J.] Page 2 of 2
-------------------------
03 October, 2023 ::: Uploaded on - 04/10/2023 ::: Downloaded on - 05/10/2023 03:00:07 :::