HARDCASTLE RESTAURANTS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been listed before this Bench by the Registry in view of the urgency expressed therein.

(2.) The same has been heard by way of video conferencing.

(3.) Present writ petition has been filed seeking a direction to prohibit the respondents form taking any action including conducting hearing as also passing any order in the anti-profiteering proceedings under Section 171 of Central Goods and Services Act, 2017 (for short "CGST Act") qua petitioner No.1 till such time this Court passes appropriate orders in W.P. No. 3536/2019 transferred from High Court of Bombay to this Court.