Delhi High Court - Orders
Society For Tax Analysis And Research vs Union Of India & Ors on 1 June, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5114/2021 & CM Nos. 15675/2021, 17185/2021,
17186/2021
SOCIETY FOR TAX ANALYSIS AND RESEARCH ..... Petitioner
Through: Dr. Avinash Poddar with Dr. Gaurav
Gupta, Mr. Jaspal Singh Sethi and
Mr. Suresh Aggarwal, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. N. Venkatraman, ASGI with Ms.
Sonu Bhatnagar, Senior Standing
Counsel, Ms. Venus Mehrotra, Ms.
Mallika Joshi, Mr. Vaibhav Joshi, Ms.
Kanak Grover, Advocate for R-1.
Mr. Sunil Aggarwal, Senior Standing
Counsel for R-4.
Mr. V.K. Singh, Advocate for R-5.
Mr. Siddharth and Mr. Amit Kumar
Agarwal, Advocates for R-6.
Mr. Arvind Datar, and Mr. Zoheb
Hossain, Adv., Amicus Curiae.
+ W.P.(C) 5177/2021 & CM APPL. 15892/2021
ANIL KUMAR GOEL & ORS. ..... Petitioners
Through: Mr. Puneet Aggarwal, Mr. Sanjay
Sharma, Ms. Hemlata Rawat, Ms.
Purvi Sinha and Mr. Gaurav Gupta,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. N. Venkatraman, ASGI with Ms.
Sonu Bhatnagar, Senior Standing
Counsel, Ms. Venus Mehrotra, Ms.
Mallika Joshi, Mr. Vaibhav Joshi, Ms.
W.P.(C) 5114/2021 & W.P.(C) 5177/2021 Page 1 of 3
Signature Not Verified
Digitally Signed
By:HARIOM
Signing Date:04.06.2021
23:20:08
Kanak Grover, Advocate for R-1.
Mr.Abhishek Maratha, Senior
Standing Counsel for R-4.
Mr. Anupam Srivastava, ASC for
GNCTD/R-5.
Mr. Arvind Datar, and Mr. Zoheb
Hossain, Adv., Amicus Curiae.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 01.06.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. We have heard learned counsel for the parties, for quite some time. Mr. N. Venkatraman, learned ASG, says that he would want to file a response to the additional affidavit filed on behalf of the petitioner, which, we are told, has been received, only this morning.
1.1 Let the needful be done within the next two weeks. Copies of the affidavit-in-reply will be shared with the counsels for the petitioners, as well as the amici curiae.
2. There is another aspect of the matter which has been brought to fore by Mr Venkatraman; this involves incorrect reporting of the proceedings of this Court, held on 25.05.2021.
2.1 Mr. Puneet Aggarwal, who appears on behalf of the petitioners, in W.P.(C) 5177/2021, says that the disconcerting blog, titled "A Summer of Relief for Taxpayers", published on https://gstlawindia.in, administered by ALA Legal Advocates & Solicitors [in short "ALA Legal"]; [available at the following URL: https://gstlawindia.in/a-summer-of-relief-for-taxpayers/] concerning the proceedings, will be removed, and an unconditional apology will be tendered to the Court as also to Mr. Venkatraman, the learned ASG.
W.P.(C) 5114/2021 & W.P.(C) 5177/2021 Page 2 of 3 Signature Not Verified Digitally Signed By:HARIOM Signing Date:04.06.2021 23:20:083. Furthermore, Mr. Aggarwal says that the order of this Court dated 25.05.2021, will be uploaded on the aforementioned website/blog. We have also indicated to Mr. Aggarwal that ALA Legal cannot, and ought not, run the website/blog, in respect of the proceedings, which are being prosecuted by it, as there is every likelihood of losing objectivity in the reportage of proceedings; as was the case, in the instant matter.
4. Any slant in the reporting, which is not in line with the orders of the Court, leads to multifarious problems including the embarrassment that counsels appearing in the matter may encounter vis-a-vis their respective principals.
5. List the matter on 22.07.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J JUNE 1, 2021/mr Click here to check corrigendum, if any W.P.(C) 5114/2021 & W.P.(C) 5177/2021 Page 3 of 3 Signature Not Verified Digitally Signed By:HARIOM Signing Date:04.06.2021 23:20:08