UNION OF INDIAN Vs. GUWAHATI CARBON LIMITED

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) These appeals are directed against the judgment and order passed by the Division Bench of the High Court of Calcutta in A.P. O.T. No. 447 of 2009 with W.P. No. 483 of 2009, dated February 3, 2010 See Guwahati Carbon Ltd. v. Union of India, 2013 19 GSTR 502.

(3.) By the impugned judgment and order, the Division Bench has set aside the orders passed by the learned single judge in Writ Petition No. 483 of 2009 and has remanded the matter for fresh disposal on merits in accordance with law by the learned single judge.