Delhi High Court - Orders
Chogori India Retail Limited vs Union Of India & Ors on 25 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 762/2019
CHOGORI INDIA RETAIL LIMITED ..... Petitioner
Through: Ms.Sanchayeeta Das, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC
Mr.Amit Bansal, Sr.Std.Cousnel with
Mr.Aman Rewaria, Advocate for R-2
Mr.Anuj Aggarwal, ASC with
Mr.Preet Pal Singh, Adv.for R-3 & 4
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.02.2019
1. The petitioner's grievance is that its grievances have not been addressed; it submits that its GST TRAN-I, has not been accepted online and instead seeks a direction that it may be permitted to manually file it and upload it online, to enable it to claim transitional credit to the tune of ₹1.74 crores.
2. The petitioner relies upon the representation given to the GST Council/respondent No.2 & the Nodal Officer/respondent No.3 on 17.04.2018 [tracking number for which was generated] as has been W.P.(C) 762/2019 Page 1 of 2 described in page 9 of the paper book.
3. The respondents, especially the respondent No.2 is directed to consider and indicate its appropriate response; in case the problem is redressed or resolved within time, it shall be directly intimated to the petitioner.
4. List on 18th March, 2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 25, 2019 'hkaur' W.P.(C) 762/2019 Page 2 of 2