Delhi High Court - Orders
Brindco Sales Pvt Ltd & Anr vs Govt Of Nct Of Delhi & Anr on 25 May, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5954/2023, CM APP No. 23421/2023, CM APP No.
24381/2023, CM APP No. 24401/2023 & CM APP No. 24522/2023
BRINDCO SALES PVT LTD & ANR ..... Petitioner
Through: Mr. Rajiv Nayyar, Sr. Advocate with
Mr. Tanveer Ahmed, Ms. Simran
Brar, Mr. Vedanta Varma, Ms. Kiran
Devrani, Ms. Manavi Sareen, Ms.
Swati Khanna and Ms. Manjira
Dasgupta, Advocates
versus
GOVT OF NCT OF DELHI & ANR ..... Respondent
Through: Mr. Santosh K Tripathi, Mr. Arun
Panwar, Ms. Mahak Rankawat, Mr.
Pradyumn Rao, Mr. Utkarsh Singh
and Mr. Karik Sharma, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 25.05.2023 [ The proceeding has been conducted through Hybrid mode ]
1. In compliance of the order dated 11.05.2023, the petitioner had submitted the representation with respondent no.1/GNCTD on 15.05.2023. The said representation has been filed on record of this Court.
2. On a query by the Court, Mr. Arun Panwar, learned counsel appearing for GNCTD/Excise Department, has informed that no formal order, disposing off the representation has yet been passed. However, Mr. Panwar This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:28:07 submits that an additional affidavit dated 24.05.2023 has been filed yesterday and is on record.
3. Mr. Panwar submits that since there was no specific direction in the order dated 11.05.2023, apparently by inadvertence, the competent authority of respondent no.1 has not passed any formal order on said representation.
4. He seeks some time to inform the Competent Authority to pass formal orders, which will be placed before this Court, after advance copies of the same are handed over to the petitioner as also to Mr. Gurnani representing the Enforcement Department.
5. It is directed that the competent authority while considering the representation shall give a clear indication as to the various components which have been considered while arriving at the figure of Rs.179 crores, particularly figure of Rs.93.64 Crores relatable to the foreign liquor, stated to have been the profit margin earned by the petitioner.
6. The Competent Authority may pass the orders on the representation submitted by the petitioner within one week.
7. List on 19.07.2023.
TUSHAR RAO GEDELA, J MAY 25, 2023 Aj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:28:07