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Delhi High Court - Orders

Scj Plastic Limited vs Commissioner Of Delhi Goods And Service ... on 15 November, 2021

Author: Jyoti Singh

Bench: Chief Justice, Jyoti Singh

                          $~54 & 55
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      VAT APPEAL 9/2021
                                 SCJ PLASTIC LIMITED                             ..... Appellant

                                                       versus

                                 COMMISSIONER OF DELHI GOODS AND SERVICE TAX
                                                                      ..... Respondent
                          +      VAT APPEAL 10/2021
                                 SCJ PLASTIC LIMITED                             ..... Appellant

                                                       versus

                                 COMMISSIONER OF DELHI GOODS AND SERVICE TAX
                                                                      ..... Respondent

                          Present:      Mr. Rajesh Mahna, Ms. Sonia Sharma, Mr. Ramanand Roy &
                                        Mr. Mayank Kouts, Advocates for the Appellants in Items
                                        No.54 & 55.
                                        Mr. Naushad Ahmed Khan, Additional Standing Counsel
                                        (Civil) (GNCTD) with Mr. Zahid & Ms. Manisha Chauhan,
                                        Advocates for Respondents in Items No.54 & 55
                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                         ORDER

% 15.11.2021 Proceedings have been conducted through video conferencing. CM APPL.40381/2021 (exemptions) in VAT APPEAL 9/2021 CM APPL.40383/2021 (exemptions) in VAT APPEAL 10/2021 Allowed, subject to all just exceptions. VAT APPEAL NOS. 9/2021 & 10/2021 page 1 of 2 Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:18.11.2021 22:00:49 The applications are disposed of. VAT APPEAL 9/2021 & VAT APPEAL 10/2021 Issue notice.

Mr. Naushad Ahmed Khan, learned Additional Standing Counsel accepts notice on behalf of Respondents.

Learned counsel appearing for the Respondents seeks time to file reply.

Time as prayed for is granted. Let reply be filed, before the next date of hearing. List on 11.01.2022.

CHIEF JUSTICE JYOTI SINGH, J NOVEMBER 15, 2021 ns VAT APPEAL NOS. 9/2021 & 10/2021 page 2 of 2 Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:18.11.2021 22:00:49