Delhi High Court
M/S K.Y. Sanitation vs Commissioner Of Vat Bikri Kar Bhawan And ... on 4 March, 2020
Author: C.Hari Shankar
Bench: Chief Justice, C.Hari Shankar
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 4th March, 2020
+ W.P.(C) 2016/2020
M/S K.Y. SANITATION ..... Petitioner
Through: Mr. M.A.Nasari, Adv.
versus
COMMISSIONER OF VAT
BIKRI KAR BHAWAN AND ANR. ..... Respondents
Through: Mr. Dhananjaya Mishra, Adv.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.03.2020 D.N. PATEL, CHIEF JUSTICE (ORAL)
1. Learned counsel appearing for the petitioner submits that this petition has been preferred for getting refund under the Delhi Value Added Tax Act, 2004, which has already been granted by the respondents a couple of days before; therefore, this writ petition is not pressed at this stage.
2. In view of this submission, this writ petition is disposed of as withdrawn.
CHIEF JUSTICE C.HARI SHANKAR, J MARCH 04, 2020 r.bararia W.P.(C) 2016/2020 Page 1 of 1