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Judgment
IA 974 of 2023:- By consent of the parties list this matter for hearing on 12.04.2023.
IA 616 of 2022:- The present Application filed for rectification of order dated 18.10.2021 in IA 2332 of 2021 for replacement of word i.e. “Commissioner of GST Surat” with the word “Deputy Commissioner of CGST & C. Ex., Ranchi South Division”. Having considered the submissions made by the Applicant and averments made in the present Application this bench has observed that the said Application was field by the Deputy Commissioner of CGST & C. Ex., Ranchi South Division. Hence, this bench is allowing the present Application by rectifying the typographical error crept in order dated 18.10.2023 in IA 2332 of 2021 as mentioned in the present Application that “Commissioner of GST Surat” should be read as “Deputy Commissioner of CGST & C. Ex., Ranchi South Division”. Rest of the order shall remain unchanged. With the aforesaid observation, IA 616 of 2023 is disposed of as allowed.
IA 359 of 2022:- The present Application filed by Assistant Commissioner, GST Surat against the liquidator. Counsel appearing for the Liquidator seeks time to file reply. Time granted. Let the reply be filed within a period of two weeks from today by serving an advance copy on the other side. List this matter for further consideration on 12.04.2023.
IA 1562 of 2020:- Counsel appearing for the Respondent/Union Bank of India seeks time to file reply. Time granted. Let the reply be filed within a period of two weeks from today by serving an advance copy on the other side. It is seen from the records that hard copies of the present Application are not available. Applicant is directed to place hard copies of the present Application in two sets well before the adjourned date. List this matter for further consideration on 12.04.2023.
IA 2633 of 2021:- None present for the Respondent No. 1. Registry is directed to issue notice to the Respondent No. 1 i.e. Office of the Assistant Commissioner of State Tax Officer, Unit-8, D-Block, 3rd Floor, M. S. Building, Lal Darwaja, Ahmedabad, Gujarat intimating the next date of hearing and file compliance report. In addition to Court notice, Applicant to issue notice to the Respondent No. 1 intimating the next date of hearing by all available means (i.e. Speed Post, Email, etc.) along with a copy of the present Application and file affidavit of service enclosing therewith proof of service of notice well before the adjourned date. List this matter for further consideration on 12.04.2023.
IA 2746 of 2021:- Counsel appearing for the Applicant submitted that the present Application becomes infructuous in view of the matter that Corporate Debtor Company has already sold as a going concern. In that view of the matter, IA 2746 of 2021 is disposed of as infructuous.
IA 1522 of 2020:- Counsel appearing for the Applicant submitted that the present Application becomes infructuous in view of the matter that Corporate Debtor Company has already sold as a going concern. In that view of the matter, IA 1522 of 2020 is disposed of as infructuous.
IA 1863 of 2022:- Counsel appearing for the Applicant seeks withdrawal of the present Application to file a better and afresh. With the aforesaid submissions, IA 1863 of 2022 is disposed of as withdrawn.
IA 741 of 2020:- None present for the Application. List this matter either for appearance of the Applicant or for dismissal of the present Application on 12.04.2023.
List all other Applications for hearing on 12.04.2023.