Patna High Court - Orders
Rakesh Kumar vs The Union Of India on 8 November, 2019
Author: Shivaji Pandey
Bench: Shivaji Pandey, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8828 of 2019
======================================================
Pawan Kumar
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6756 of 2019
======================================================
Rakesh Kumar
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9694 of 2019
======================================================
Sunil Kumar Singh
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
======================================================
Appearance :
(In all the cases)
For the Petitioner/s : Mr. Shashi Shekhar Kumar Prasad, Advocate
For the Union of India : Mr. S.D. Sanjay, Add. S.G.
Mr. Rajesh Kumar Verma, A.S.G.
For the State : Mr. Vikash Kumar, SC-11
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHIVAJI PANDEY)
09 08-11-2019The issue involved in all the cases with regard to non-submission of TRAN-1 form on account of technical glitch, Patna High Court CWJC No.8828 of 2019(10) dt.08-11-2019 2/2 is the subject matter for consideration by GST (N).
Counsel for the Union of India submits that there is every likelihood that the issue will be resolved within a period of four weeks.
In such view of the matter, let these cases be listed on 19.12.2019.
(Shivaji Pandey, J) ( Partha Sarthy, J) V.K.Pandey/-
U