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Judgment
7 paragraphs · 122 words
O R D E R
1.
Mr. A.M. Singhvi, learned senior counsel appearing for the petitioner submits that identical issue about alternative remedy arising out of Section 74 of the Central Goods and Service Tax Act,2017 is pending consideration before this Court.
2.
Issue notice.
3.
Dasti, in addition, is permitted.
4.
Let an advance copy of the Special Leave Petition be served on the standing counsel/Central Agency.
4.
List along with SLP (C) No. 33594 of 2025.
5.
Till next date of hearing, the further proceedings shall remain stayed. The interim order is subject to the Court hearing SLP (C) No. 33594 of 2025 being satisfied that the issues in this case are similar to SLP (C) No. 33594 of 2025.