Hotel Green Residency Llp. vs Assistant Commissioner Of Central Goods And Services Tax And Central Excise Gangtok Division & Ors.

Bhaskar Raj Pradhan, J

Heard the learned counsel for the petitioner. Issue notice upon the respondents subject to filing of requisite within three days. The learned Deputy Solicitor General of India on behalf of respondent nos. 1 to 3 accepts notice and waives formal notice thereof.

The learned counsel for the petitioner also seeks a stay on the impugned order passed by the authorites. According to him the petition includes an interim prayer for stay. The learned Deputy Solicitor General of India submits that the writ petition was furnished to her this morning and she seeks sometime to respond to it. Accordingly, two weeks’ time is granted to respond to the interim prayer and four weeks to file counter affidavit.

List on 30.04.2025 as requested by the learned counsel for the petitioner for hearing on interim stay.