Delhi High Court - Orders
Gs Exim International Llp Through Its ... vs Commissioner, Central Excise / (Gst) ... on 23 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~S-54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3300/2022
GS EXIM INTERNATIONAL LLP THROUGH ITS DESIGNATED
PARTNER BHAKTI PADA GHOSH ..... Petitioner
Through: Ms.Aseem Mehrotra, Advocate.
versus
COMMISSIONER, CENTRAL EXCISE / (GST) APPEALS-I,
THROUGH JOINT COMMISSIONER & ANR. ..... Respondents
Through: Mr.Harpreet Singh, Advocate with
Ms.Suhani Mathur, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.02.2022 The petition has been heard by way of video conferencing. CM APPLs.9580-9581/2022 (exemption) Allowed, subject to all just exceptions. Accordingly, the applications stand disposed of. W.P.(C) 3300/2022 Present writ petition has been filed challenging the order dated 09th September, 2021 passed by Joint Commissioner (Appeals-1), Central Tax/GST, Delhi as well as the order dated 21st August, 2020 passed by Assistant Commissioner, CGST, Division Nehru Place, New Delhi. Petitioner also prays for grant of refund of Rs.27,32,208/- in accordance with the application filed by it for the assessment year 2018-19.
Issue notice. Mr.Harpreet Singh, learned counsel for the respondents Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23 accepts notice. He prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 19th October, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 23, 2022 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23