Delhi High Court - Orders
Vishal Goel vs Commissioner Of Delhi Goods And Service ... on 28 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10632/2021 & C.M.No.32763/2021
VISHAL GOEL ..... Petitioner
Through Mr.Rajesh Mahana, Advocate.
versus
COMMISSIONER OF DELHI GOODS AND SERVICE TAX &
ANR. ..... Respondents
Through Ms.Nitika Pancholi, Advocate for
Mr.Gautam Narayan, ASC for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.10.2021 The petition has been heard by way of video conferencing. At the pass over stage, Mr.Gautam Narayan, learned ASC, GNCTD is stated to be busy in another Court. In the interest of justice, re-notify on 19th January, 2022.
It is clarified that, if the respondents have instructions to contest the matter, they will file a counter-affidavit within four weeks. Rejoinder- affidavit, if any, be filed before the next date of hearing.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 28, 2021/KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:29.10.2021 22:27:43