Delhi High Court - Orders
Himanshu Mohta And Associates vs Union Of India & Ors on 1 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~6, 11, 12, 13 & 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
6
+ W.P.(C) 13154/2019
HIMANSHU MOHTA AND ASSOCIATES ..... Petitioner
Through: Ms. Shivanshi Karnani, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Harpreet Singh, Senior Standing
Counsel with Ms. Suhani Mathur,
Advocate for R-2.
11
+ W.P.(C) 6293/2019
BHARTI TELEMEDIA LTD. ..... Petitioner
Through: Mr. Deepak Thakur, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ruchir Mishra and Mr. Mukesh
Kumar Tiwari, Advocate for UOI.
Ms. Sonu Bhatnagar, Senior Standing
Counsel with Ms. Venus Mehrotra,
Advocate for R-3 and R-4.
12
+ W.P.(C) 13097/2019 & CM APPL.53392/2019
SALES TAX, BAR ASSOCIATION ( REGD,). & ANR.
..... Petitioner
Through: Ms. Shivanshi Karnani, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
W.P.(C) 13154/2019 & conn. matters Page 1
Through: Mr. Harpreet Singh, Senior Standing
Counsel with Ms. Sohani Mathur,
Advocate for R-2.
13
+ W.P.(C) 6914/2020
BHARTI AIRTEL LIMITED ..... Petitioner
Through: Mr. Deepak Thakur, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Sonu Bhatnagar, Senior Standing
Counsel with Ms. Venus Mehrotra,
Advocate for R-3 to R-6.
15
+ W.P.(C) 6895/2020
BHARTI TELEMEDIA LIMITED ..... Petitioner
Through: Mr. Deepak Thakur, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Sonu Bhatnagar, Senior Standing
Counsel with Ms. Venus Mehrotra,
Advocate for R-3 to R-5.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 01.03.2021 (Physical Court Hearing)
1. A request for accommodation is made on behalf of the respondents. 1.1 The request is not opposed.
2. According to learned counsel for the respondents, counter affidavits W.P.(C) 13154/2019 & conn. matters Page 2 have been filed in W.P.(C) Nos. 6293/2019, 6914/2020 and 6895/2020. 2.1 Learned counsel for the respondents say that the counter affidavits filed in the aforementioned matters will be adopted in the remaining matters. 2.2. The statement of the counsel for the respondents is taken on record.
3. We are informed that rejoinders have also been filed in the W.P.(C) Nos. 6293/2019, 6914/2020 and 6895/2020.
4. Although this Court had indicated that no further adjournments will be given irrespective of the fact that whether the pleadings are complete or not, since learned counsel for the petitioner has acceded to the request for adjournment, list the captioned matters on 10.05.2021.
5. In the meanwhile, learned counsel for the parties will file their written submissions not exceeding three pages each at least three days prior to the next date of hearing.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 1, 2021/mr Click here to check corrigendum, if any W.P.(C) 13154/2019 & conn. matters Page 3