PADMAVATI ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner's counsel Shri. Patkar appearing for the petitioners in both the petitions has stated that despite this Court's intervention on the earlier occasion and a joint meeting as envisaged in the order dated 24th February, 2018, being convened, there are still some outstanding matters or issues which require immediate and urgent attention of the authorities.

(2.) Mr. Patkar submits that the Goods and Services Tax Practitioners Association of Maharashtra had approved what are styled as "Minutes of the Meeting" dated 1st March, 2018, between the representatives of this association and the Central and State level Commissioners (GST).

(3.) Mr. Patkar tenders these minutes at which the learned Additional Solicitor General appearing for the Union of India and the Central GST Commissioner raises an objection. He submits that these are not agreed Minutes, but, they are drawn up by the association and they could be at best treated as a representation of the association.