Delhi High Court - Orders
Kone Elevator India Private Limited vs Commissioner, Central Tax Delhi West & ... on 18 February, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Dharmesh Sharma
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15831/2024
KONE ELEVATOR INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Sparsh Bhargava and Ms.
Vanshila Taneja, Advs. (M:
9811225467)
versus
COMMISSIONER, CENTRAL TAX DELHI WEST
& ORS. .....Respondents
Through: Mr. Akshay Amritanshu, Sr. Standing
Counsel with Ms. Drishti Saraf and
Ms. Pragya Upadhyay, Advs. (M:
9931282222)
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DHARMESH SHARMA
ORDER
% 18.02.2025
1. This hearing has been done through hybrid mode. CM APPL. 9930/2025 (for delay in filing the counter affidavit)
2. The counter affidavit has been filed with a delay of two days. The delay is condoned. The counter affidavit is to be brought on record.
3. The application is allowed and disposed of.
W.P.(C) 15831/2024
4. The present writ petition has been filed by the Petitioner - Kone Elevators India Pvt. Ltd. under Article 226 of the Constitution of India inter alia seeking quashing of Order-in-Original dated 30th August 2024.
5. Today, it is submitted that the impugned Order-in-Original dated 30th August, 2024 had some arithmetical errors in calculation of tax liability. In This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/02/2025 at 21:21:52 view thereof the Petitioner had filed an application for modification before the Additional Commissioner, CGST and an order of rectification is said to have been passed 7th February, 2025. The rectified order is also stated to have been filed by the Department along with the counter affidavit.
6. Let the rejoinder, along with any submissions pertaining to the rectified order, be filed within four weeks as part of the same rejoinder..
7. List before the Joint Registrar on 19th March, 2025.
8. List before this Court on 21st April, 2025 i.e., the date already fixed.
PRATHIBA M. SINGH, J.
DHARMESH SHARMA, J.
FEBRUARY 18, 2025/gunn/Am This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/02/2025 at 21:21:52