Supreme Court - Daily Orders
Britto Amusements Pvt. Ltd vs Assistant State Tax Officer, Panaji ... on 8 December, 2025
ITEM NO.36 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.1171/2025
BRITTO AMUSEMENTS PVT. LTD Petitioner(s)
VERSUS
ASSISTANT STATE TAX OFFICER, PANAJI WARD, GOA & ORS.Respondent(s)
FOR ADMISSION
Date : 08-12-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) :Mr. Bharat Raichandani, Adv.
Mr. Aneesh Mittal, AOR
Mr. Mahesh Raichandani, Adv.
Ms. Komal Mittal, Adv.
Mr. Deepak Kumar Khokhar, Adv.
Mr. Masir Javed, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Tag with SLP(C)Nos. 19366-19369/2023 titled “Directorate General of Goods and Services Tax Intelligence (HQS) & Ors. Vs. Gameskraft Technologies Private Limited & Ors.” and connected matters, which have been reserved for judgment on 12.08.2025.
2. In the meantime, the further proceedings of the impugned show cause notice dated 25th September 2025 issued by the Assistant State Tax Officer, Panaji Ward, North, Goa shall remain stayed.
Signature Not VerifiedDigitally signed by CHANDRESH Date: 2025.12.09 17:51:25 IST Reason:
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)