Delhi High Court - Orders
Principal Commissioner, Of Cgst vs Pacl India Limited on 16 February, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 5/2019 & CM. APPLS.3705-06/2019
PRINCIPAL COMMISSIONER, OF CGST ..... Appellant
Through: Mr. Vipul Agrawal, Standing Counsel
with Mr. Gauraang Ranjan, Advocate.
versus
PACL INDIA LIMITED ..... Respondent
Through: Mr. Nimish Chib, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 16.02.2024
1. Learned counsel for respondent draws our attention to order of the Supreme Court dated 02.05.2016 read with order dated 06.10.2021 in Civil Appeal No.13301/2015 titled Subrata Bhattacharya Vs. Securities and Exchange Board of India to the effect that the Supreme Court has restrained any other civil authority or forum from entertaining any suit, proceedings or claim pertaining to PACL India Limited, the respondent herein.
2. Learned counsel for appellant submits that appellant has already filed applications for intervention and clarification in the subject appeal before the Supreme Court.
SERTA 5/2019 1This 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 20/02/2024 at 20:53:40
3. In view of the above, the proceedings are adjourned sine die. Parties are given liberty to seek revival of the writ petition subject to orders passed by the Supreme Court in the said appeal.
SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 16, 2024 NA SERTA 5/2019 2 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 20/02/2024 at 20:53:40