TRIOKAA PHARMACEUTICALS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) We have learned advocate Ms. Nupur D. Shah for the petitioner. According to her, the company has already gone into amalgamation by virtue of the order of this Court dtd. 9/3/2016 in Company Petition No.17 of 2016. Under the very old PAN, no notice could have been served, keeping that issue also open on the ground of the challenged which has been made to the show cause notice after the Taxation and others Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 have come into effect from 1/4/2021.

(3.) Interim relief in terms of paragraph no. VIII (d) is granted till then. Stand over to 5/10/2021.