Bombay High Court
Coventry Estates Pvt Ltd vs The Joint Commissioner Cgst And Central ... on 24 February, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 4082 OF 2022
Coventry Estates Pvt. Ltd. .. Petitioner.
Versus
The Joint Commissioner, CGST
& Central Excise and Another. ..Respondents.
Mr. Bharat Raichandani, Mr. Dharmesh Jain, Ms. Roshni Naik i/b Anil
T. Agarwal for the Petitioner.
Mr. Karan Adik and Mr. Satyaprakash Sharma for the Respondents.
CORAM : NITIN JAMDAR &
ABHAY AHUJA, JJ.
DATE : 24 FEBRUARY 2023. P. C. :
Learned counsel for the Petitioner states that the copy of reply is not received. Learned counsel for the Respondents states that the copy would be served. Stand over to 27 March 2023.
2. Rejoinder, if any, to be filed before the next date.
3. Leave to the Petitioner to circulate, in advance, the compilation of decisions sought to be relied upon.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)
Digitally signed
by SACHIN
RAMCHANDRA 1 of 1
patilsr SACHIN PATIL
RAMCHANDRA
PATIL Date:
2023.02.28
11:20:44
+0530