Delhi High Court - Orders
Aditya Birla Retail Ltd vs Commissioner, Dvat & Ors on 20 December, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Purushaindra Kumar Kaurav
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12746/2022 & CM APPL 38732/2022
ADITYA BIRLA RETAIL LTD ..... Petitioner
Through: Mr. Chetan Kumar Shukla, Advocate
Versus
COMMISSIONER, DVAT & ORS. ..... Respondents
Through: Mr. Rajeev Aggarwal, ASC with Ms.
Shaguftha Hameed, Ms. Shilpa Singh & Ms.
Divyanshi Bansal, Advocates
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 20.12.2022
1. Learned counsel appearing on behalf of the petitioner states that the refund as claimed in the present petition has been processed and no further orders are required to be passed in this petition.
2. The petition is accordingly dismissed as withdrawn.
VIBHU BAKHRU, J PURUSHAINDRA KUMAR KAURAV, J DECEMBER 20, 2022 p'ma Signature Not Verified Signed By:PRIYA Signing Date:22.12.2022 15:53:11