ASHOK INTERNATIONAL Vs. ASSISTANT COMMISSIONER OF GST

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to call for the records pertaining to impugned Demand Notices in RFN. MA330524112350L and RFN. MA3305221l2520K dtd. 23/5/2024 on the issued by the Respondent and quash the same in the light of the recommendation of GST Council in its 53rd meeting held on 22/6/2024.

(2.) When this Writ Petition is taken up for hearing, the learned counsel for the petitioner and learned Additional Government Pleader appearing for the respondent, would submit that the issue involved in the present Writ Petition, has been squarely covered by the common order of this Court, dtd. 17/10/2024 passed in W.P.Nos.25081 of 2023, etc., batch, wherein, this Court has categorically held in paragraphs 9 to 12 as under:

(3.) Therefore, the learned counsel for the petitioner would submit that the above said order will hold good for the present Writ Petition also and hence, prayed to dispose of the Writ Petition. The learned Senior Standing counsel and the learned Government Advocate appearing for the respondents would fairly accede to the same.