Delhi High Court - Orders
M/S Integrated Project Logistics ... vs Union Of India on 16 July, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 4234/2020
M/S INTEGRATED PROJECT LOGISTICS
PRIVATE LIMITED THROUGH
MR. MANOJ ROY DIRECTOR ..... Petitioner
Through: Mr. Sanjay Bansal, Advocate.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Anil Soni, Advocate for UOI.
Mr. Harpreet Singh, Advocate for GST.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.07.2020 The petition has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Present writ petition has been filed seeking a direction to the respondents to process the petitioner's TRAN-1 form and to allow the petitioner to avail benefits of Input Tax Credit of Rs.5,85,82,261/- as available with him on 01st July, 2017 or allow the petitioner to adjust the aforesaid amount towards recovery, if any, in due course as assessments for a number of years are under consideration.
Issue notice.
Mr. Anil Soni, learned counsel accepts notice on behalf of Union of India.
Mr. Harpreet Singh, learned counsel accepts notice on behalf of GST. Let the counter-affidavits be filed within four weeks. Rejoinder-affidavit, if any, be filed within four weeks thereafter. To await the judgment of the Supreme Court in Union of India Vs. Brand Equity Treaties Limited & Ors., SLP (C) 7425-7428/2020, list on 16th September, 2020.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J JULY 16, 2020 js