Rajasthan High Court - Jaipur
M/S. Alchem International Pvt. Ltd vs Union Of India on 3 December, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writs No. 24032/2018
M/s. Alchem International Pvt. Ltd.
----Petitioner
Versus
Union Of India and Ors.
----Respondents
For Petitioner(s) : Mr. Pankaj Ghiya with Ms. Priyamvada
For Respondent(s) : Mr. Kinshuk Jain
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Order
03/12/2018
Issue notice to respondents.
Mr. Kinshuk Jain, learned counsel accepts notice on behalf of
Respondent Nos. 4 and 5.
Learned counsel for the petitioner is directed to supply copy
of the petition to Mr. Kinshuk Jain, learned counsel for Respondent
Nos. 4 and 5 and his name be also shown in the cause list.
Learned counsel for the petitioner may also supply copy of the petition for service of Respondent Nos. 1 and 2 in the office of Mr. R.D. Rastogi, learned Additional Solicitor General and for service of Respondent No. 3 to Mr. R.B. Mathur, learned counsel and file receipts thereof in the Registry. Upon his doing so service of Respondent Nos. 1 to 3 be taken as complete and names of Mr. C.S. Sinha and Mr. R.B. Mathur, learned counsel be shown in the cause list.
(2 of 2) [CW-24032/2018]
In the meanwhile, the respondents are directed to
provisionally entertain the GST TRAN-1 and other returns of the petitioner either by way of opening the portal or manually.
List this matter on 05.12.2018, along with D.B. Civil Writ Petition No. 15274/2018.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Ashu/30 Powered by TCPDF (www.tcpdf.org)