Delhi High Court - Orders
Uber India Systems Private Limited vs Union Of India & Ors on 17 September, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12958/2024
UBER INDIA SYSTEMS PRIVATE LIMITED .....Petitioner
Through: Mr. Kamal Sawhney, Mr. Deepak
Thackur, Ms. Aakansha Wadhwani,
Mr. Rishabh Mishra, Advocates
Versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Kirtiman Singh, CGSC for UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.09.2024
1. The present petition has been filed assailing order dated 08th August, 2024, passed by the Assistant Director General of Foreign Trade/Respondent No. 4 wherein Petitioner's application to claim the benefit of Service Export from India Scheme for the services rendered during the financial year 2016-17 has been rejected.
2. Issue notice.
3. Mr. Kirtiman Singh, Central Government Standing Counsel for Union of India, accepts notice. Counter affidavit(s) be filed within a period of three weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
4. Issue notice to the remaining Respondents by all permissible modes, upon filing of process fee, returnable on the next date of hearing.
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 19/09/2024 at 10:02:59
5. List this matter along with W.P.(C) 11381/2024 on 16th October, 2024.
SANJEEV NARULA, J SEPTEMBER 17, 2024/ab 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 19/09/2024 at 10:02:59