Augustine George Masih, J
By this order, we propose to dispose of CWP No.20961 of 2020, CWP No.995 of 2021 & CWP No.1043 of 2021 as in these cases, facts as well as
issues involved are identical.
This is an admitted case that the show cause notices issued to the petitioners are for the years 2008 and 2010 and therefore, on considering the
judgment passed by the Coordinate Bench in CWP No.11990 of 2020, titled as 'M/s Mentha and Allied Products Ltd. through its Authorized
Representative Satya Narain Vs. Commissioner, Central Goods and Service Tax, Chandigarh', decided on 04.12.2020, would cover the case of the
petitioners in their favour.
In view of the above, these writ petitions are allowed in the same terms as in CWP No.11990 of 2020, titled as 'M/s Mentha and Allied Products Ltd.
through its Authorized Representative Satya Narain Vs. Commissioner, Central Goods and Service Tax, Chandigarh'.
