Delhi High Court - Orders
Rajeev Aggarwal Proprietor Of Bharti ... vs Commissioner Of Delhi Value Added Tax & ... on 15 December, 2020
Author: Prateek Jalan
Bench: Chief Justice, Prateek Jalan
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9563/2020 &CM APPL. 30658/2020
RAJEEV AGGARWAL
PROPRIETOR OF BHARTI ELECTRONICS ..... Petitioner
Through: Mr. A.K. Babbar, Advocate
versus
COMMISSIONER OF
DELHI VALUE ADDED TAX & ANR. ..... Respondents
Through: Mr. Satyakam, ASC, GNCTD.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 15.12.2020 The proceedings in the matter have been conducted through video conferencing.
Counsel appearing for the petitioner submitted that the grievances ventilated in this writ petition have been brought to an end by the respondents. Hence, this writ petition is not pressed at this stage.
In view of this limited submission, this writ petition is disposed of as not pressed at this stage.
CHIEF JUSTICE PRATEEK JALAN, J DECEMBER 15, 2020 'j' Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:19.12.2020 15:04:16