Madhya Pradesh High Court
Advantage India Logistics Private ... vs Union Of India on 25 July, 2018
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
W. P. No.16266 of 2018
Indore, Dated:- 25/07/2018
Shri Vivek Dalal, learned Counsel for the petitioner.
Shri Pushyamitra Bhargava, learned Deputy Advocate
General for the respondent Nos.2 to 4/State, on advance
notice.
The sole contention of learned Counsel for the petitioner is that in absence of any Notification under Section 4 of IGST Act, the respondent Nos.2 to 4 are not competent to issue show cause notice.
Shri Pushyamitra Bhargava, learned Deputy Advocate General prays for and is granted three days time to take instructions in the matter and to point out to this Court whether any notification has been issued or not?
List the matter in the next week.
(P. K. Jaiswal) (Ashok Kumar Joshi)
Judge Judge
pp/
Digitally signed by Pankaj Pandey
Date: 2018.07.26 10:15:39 +05'30'