Delhi High Court - Orders
Batra Enterprises vs Commissioner Of Customs (Drawback) & ... on 23 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~10,11, 16 to 18.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12143/2018 & CM APPL. 47149/2018 (for stay).
BATRA ENTERPRISES ..... Petitioner
Through: Mr. Rajesh Jain, Mr. Virag Tiwari
and Mr. Ramashish, Advs.
versus
COMMISSIONER OF CUSTOMS
(DRAWBACK) & ANR. ..... Respondents
Through: Mr. Satyakam, ASC with Mr. Amit
Sharma, LA, DTT, GNCTD.
AND
+ W.P.(C) 6337/2019 & CM APPL. 30086/2019 (under Section 151
CPC)
JIAN INTERNATIONAL ..... Petitioner
Through: Mr. Rajesh Jain, Mr. Virag Tiwari
and Mr. Ramashish, Advs.
versus
COMMISSIONER OF DELHI
GOODS & SERVICES TAX ..... Respondent
Through: Mr. Satyakam, ASC with Mr. Amit
Sharma, LA, DTT, GNCTD.
AND
+ W.P.(C) 7501/2019 & CM APPL. 31216/2019 (for stay).
B.K.S. MOTORS (P) LTD. ..... Petitioner
Through: Mr. Rajesh Jain, Mr. Virag Tiwari
and Mr. Ramashish, Advs.
versus
COMMISSIONER OF DELHI
GOODS & SERVICES TAX ..... Respondent
Through: Mr. Satyakam, ASC with Mr. Amit
Sharma, LA, DTT, GNCTD.
AND
+ W.P.(C) 4269/2020 & CM APPL. 15371/2020 (for stay).
B.K.S. MOTORS (P) LTD. ..... Petitioner
Through: Mr. Rajesh Jain, Mr. Virag Tiwari
and Mr. Ramashish, Advs.
W.P.(C) 12143/2018, W.P.(C) 6337/2019, W.P.(C) 7501/2019, W.P.(C) 4269/2020 & W.P.(C) 4412/2020 Page 1 of 3
versus
COMMISSIONER OF DELHI
GOODS AND SERVICES TAX & ANR. ..... Respondents
Through: Mr. Anuj Aggarwal, ASC GNCTD
with Mr. Shikhar Sheel and Ms.
Ayushi Bansal, Advs.
AND
+ W.P.(C) 4412/2020
DOMINION EXPO VENTURES PVT. LTD. ..... Petitioner
Through: Ms Geeta Luthra Sr. Adv. with Mr.
Vineet Bhatia, Mr Sagar Kakkar, Ms
Ashmita, Advs.
versus
COMMISSIONER DGST & ORS. ..... Respondents
Through: Mr. Shadan Farasat, ASC with Mr.
Shourya Dasgupta, Adv. for Revenue.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.02.2021 [VIA VIDEO CONFERENCING]
1. The counsels inform that the hearing will take some time, and which is not possible today.
2. It is also informed, for reasons explained, that till now, notice has not been issued of W.P.(C) 4412/2020. It is however felt that the counter affidavit, if any, in W.P.(C) 4412/2020 be also filed since the matters are being adjourned, so that ultimately no time is wasted therein.
3. The counsel for the respondent Revenue, appearing on advance notice, accepts notice in W.P.(C) 4412/2020.
4. Counter affidavit be filed within six weeks.
5. Rejoinder, if any, be filed before the next date of hearing.
W.P.(C) 12143/2018, W.P.(C) 6337/2019, W.P.(C) 7501/2019, W.P.(C) 4269/2020 & W.P.(C) 4412/2020 Page 2 of 36. List on 5th August, 2021.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J FEBRUARY 23, 2021 'pp' W.P.(C) 12143/2018, W.P.(C) 6337/2019, W.P.(C) 7501/2019, W.P.(C) 4269/2020 & W.P.(C) 4412/2020 Page 3 of 3