Delhi High Court - Orders
Acc Limited vs Commissioner, Cgst & Central Excise, ... on 25 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~4 (2020)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CEAC 28/2019
CM APPL. 50936/2019 (stay)
ACC LIMITED ..... Appellant
Represented by: Mr U. A. Rana and Mr Himanshu
Mehta, Advocates.
versus
COMMISSIONER, CGST & CENTRAL EXCISE,
JABALPUR ..... Respondent
Represented by: Mr Harpeet Singh, Sr. Standing
Counsel with Ms Suhani Mathur,
Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 25.03.2022
1. None appears for the petitioner.
2. Mr Harpreet Singh, learned senior standing counsel for the respondent states that since the earlier counsel for the respondent has now been elevated, he will be seeking necessary instructions in the matter.
3. Copy of the petition be supplied to the learned counsel for the respondent within two days.
4. Reply affidavit be filed within four weeks. Rejoinder affidavit be filed within three weeks, thereafter.
5. At request, re-notify on 17th August, 2022.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 25, 2022/MK Signature Not Verified CEAC 28/2019 Page 1 of 1 Signed By:JUSTICE MUKTA GUPTA Signing Date:29.03.2022 12:22:17