Delhi High Court - Orders
M/S Sula Vineyards Limited vs Commissioner Of Dvat & Anr on 18 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14699/2022
M/S SULA VINEYARDS LIMITED ..... Petitioner
Through: Mr Puneet Agarwal with Mr Yuvraj
Singh, Advocates.
versus
COMMISSIONER OF DVAT & ANR. ..... Respondents
Through: Mr Gautam Narayan, ASC with Ms
Pragya Barsaiyan, Advocate.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 18.10.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 45098/2022
1. Allowed, subject to just exceptions. W.P.(C) 14699/2022 and CM APPL. 45097/2022 [Application filed on behalf of the petitioner seeking interim relief]
2. Issue notice.
2.1. Mr Gautam Narayan accepts notice on behalf of the respondents/revenue.
3. With the consent of the counsel for the parties, the writ petition is taken up for hearing and for final disposal.
4. Learned counsel for the parties informs us that the issue which arises in the present case has arisen in several matters, including W.P.(C) No. 14366/2022, titled M/s Indus Distributions LLP v. Commissioner of W.P.(C) 14699/2022 page 1 of 2 Signature Not Verified Signed By:PREM MOHAN CHOUDHARY Signing Date:31.10.2022 13:31:05 Trade and Taxes & Anr.
4.1. We are told that the said writ petition was disposed of, on 11.10.2022 after noticing earlier orders passed by this Court.
5. This writ petition is disposed of, in the aforesaid terms.
6. The directions contained in the above-mentioned judgment, will apply mutatis-mutandis in this matter.
7. Consequently, pending application shall stand closed.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 18, 2022 / tr Click here to check corrigendum, if any W.P.(C) 14699/2022 page 2 of 2 Signature Not Verified Signed By:PREM MOHAN CHOUDHARY Signing Date:31.10.2022 13:31:05