Delhi High Court - Orders
Anr International Private Limited vs Commissioner, Delhi Goods And Services ... on 13 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12572/2019
ANR INTERNATIONAL PRIVATE LIMITED ..... Petitioner
Through: Mr Ruchir Bhatia, Sr. Standing Counsel
with Ms Mansie Jain, Adv.
versus
COMMISSIONER, DELHI GOODS AND SERVICES
TAX (DELHI) & ANR. ..... Respondents
Through: Ms Ayushi Bansal, Ms Aishwarya Sharma
and Mr Sanyam Suri, Advs. for Mr Anuj
Aggarwal, ASC
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 13.04.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. A request for accommodation has been made on behalf of Mr Anuj Aggarwal, learned counsel for the respondents. 1.1. We are informed that Mr Aggarwal has suffered an accident, and is, therefore, unable to appear in the court.
1.2. The request is not opposed by the counsel for the petitioner.
2. In the meantime, counsel for the parties will complete pleadings in the matter. For this purpose, list the matter before the concerned Registrar on 29.04.2022.
3. List the matter before the court on 14.10.2022.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 13, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:23.04.2022 15:30:46