Sandeep Jain Proprietor Of M/S Nandi ... vs Union Of India & Ors on 27 February, 2024

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Delhi High Court - Orders

Sandeep Jain Proprietor Of M/S Nandi ... vs Union Of India & Ors on 27 February, 2024

Bench: Sanjeev Sachdeva

                                    $~44
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 2866/2024 & CM APPL. 11792/2024
                                                SANDEEP JAIN PROPRIETOR OF
                                                M/S NANDI POLYCHEM                             ..... Petitioner
                                                                 Through: Mr. Rajesh Jain, Mr. Virag Tiwari,
                                                                            Mr. V.K. Jain, Mr. Ramashish and
                                                                            Ms. Tanya Saraswat, Advocates
                                                                 versus
                                                UNION OF INDIA & ORS.                        ..... Respondents
                                                                 Through: Mr. Anish Roy, SSC with Ms. Girish
                                                                            Agarwal, Advocates for R-2
                                                                            Mr. Rajeev Aggarwal, ASC for R-3
                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                                                 ORDER

% 27.02.2024 CM APPL. 11793/2024 (exemption) Allowed, subject to all just exceptions. W.P.(C) 2866/2024

1. Learned counsel for the petitioner places reliance on order dated 14.12.2023 in W.P.(C) 16075/2023 titled as 'MBL Infrastructure Limited Vs. Department of Trade and Taxes Government of NCT of Delhi', and contends that certain issues arising in this petition are covered by some of the issues arising in the said petition.

2. Issue notice. Notice is accepted by learned counsel appearing for the respondent who prays for time to file reply.

3. Let the same be filed within three weeks. Rejoinder, if any, be filed before the next date of hearing.

W.P.(C) 2866/2024 1

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 01/03/2024 at 22:11:09

4. List on 08.04.2024.

5. In the meantime, the Proper Officer shall continue with the proceedings on the show cause notice and after taking into account the reply filed by the petitioner and giving the petitioner an opportunity of personal hearing, pass a final order. In case a final order is passed before the next date of hearing, same shall not be implemented without the leave of the Court.

SANJEEV SACHDEVA, J RAVINDER DUDEJA, J FEBRUARY 27, 2024 'rs' W.P.(C) 2866/2024 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 01/03/2024 at 22:11:09

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Delhi High Court - Orders