JSW ENERGY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. At the request of and with the consent of learned counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the orders dated 5 March 2018 and 2 July 2018 made by the Maharashtra Authority for Advance Ruling for Goods and Service Tax (Advance Ruling Authority) and order dated 2 July 2018 made by the Maharashtra Appellate Authority for Advance Ruling for Goods and Service Tax (Appellate Authority) constituted under the Maharashtra Goods and Services Tax Act, 2017 (MGST Act).