M/S Rmv Motels LLP vs. Union Of INDIA And 4 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD WRIT TAX No. - 3837 of 2026 Court No. - 39 HON'BLE SAUMITRA DAYAL SINGH, J. HON'BLE SWARUPAMA CHATURVEDI, J.
Heard Sri Prajjwal Tyagi, learned counsel for the petitioner, Sri Parv Agarwal, learned counsel for the revenue and perused the record.
Challenge has been raised to Order in Original dated 31.12.2025 passed by respondent no. 4 under Section 74 of the CGST/UPGST Act, 2017 for the Financial Years 2018-2019 and 2019-2020. 3. At the outset, learned counsel for the revenue has raised a preliminary objection that the order impugned is appealable.
On the other hand, learned counsel for the petitioner would contend that the period of limitation has expired.
Keeping in mind the fact that there is no inordinate and unexplained delay, at present, delay has been explained as occasioned by medical reasons.
In face of statutory remedy of appeal being available, no occasion may exist to entertain the present writ petition.
On query made, if the revenue would have any serious objection on the delay aspect if the petitioner is permitted to file an appeal within limited time frame, learned counsel for revenue has raised formal objection.
Accordingly, the writ petition is disposed of with the observation, subject to petitioner filing statutory appeal within a period of two weeks from today, the same may be entertained on merits, without raising any objection as to the limitation. September 17, 2026 #Vikram/- Versus Counsel for Petitioner(s) : Prajjwal Tyagi, Sanjeev Kumar Tyagi Counsel for Respondent(s) : A.S.G.I., C.S.C., Dhananjay Awasthi (Swarupama Chaturvedi,J.) (Saumitra Dayal Singh,J.) M/S Rmv Motels Llp .....Petitioner(s) Union Of India And 4 Others .....Respondent(s) VIKRAM GUPTA High Court of Judicature at Allahabad
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.