Delhi High Court - Orders
Principal Commissioner, Of Cgst vs Pacl India Limited on 23 September, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 5/2019 & CM Nos.3705-06/2019
PRINCIPAL COMMISSIONER, OF CGST ..... Appellant
Through: Mr Vipul Aggarwal, Adv.
versus
PACL INDIA LIMITED ..... Respondent
Through: Mr Nimish Chib, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 23.09.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Nimish Chib, who appears on behalf of the respondent, says that the appeal cannot proceed further, in view of the orderdated 02.05.2016 passed in Civil Appeal No. 13301/2015, in the matter of Subrata Bhattacharya v. SEBI & Ors.
1.1. We are told by Mr Chib, in the same matter, another order has been passed on 06.10.2021.
1.2. Mr Chib will place the abovementioned orders before the Court and also furnish copies of the same, to the counsel for the appellant/revenue.
2. Accordingly, list the matter on 21.03.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 23, 2022 / r Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:10.10.2022 19:07:45