Delhi High Court - Orders
Pace Setters Business Solutions Pvt. ... vs Union Of India & Ors on 14 March, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7742/2019
PACE SETTERS BUSINESS SOLUTIONS
PVT. LTD ..... Petitioner
Through: Mr. Bharat Raichandani
and Mr. Deepak Kumar
Khokhar, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vivek Goyal, CGSPC
with Mr. Gokul Sharma,
Adv. for R-1 / UOI.
Mr. Akshay Amritanshu,
Senior Standing Counsel,
CBIC with Mr. Ashutosh
Jain, Mr. Samyak Jain and
Mr. Divyansh Singh,
Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 14.03.2023
1. A request for an adjournment is made on behalf of the learned counsel for the petitioner.
2. He states that the main counsel, who is to argue the matter, has been unable to travel to Delhi.
3. The request for adjournment is not opposed.
4. List on 31.07.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J MARCH 14, 2023 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:16.03.2023 11:45:09