Delhi High Court - Orders
Spnn Business Services Pvt. Ltd vs Commissioner Of Central Tax (Gst), ... on 24 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2435/2021 & C.M.No.7083/2021
SPNN BUSINESS SERVICES PVT. LTD. ..... Petitioner
Through Mr.Parag Tripathi, Sr. Advocate with
Mr.Vibhooti Malhotra, Mr.Bhuvnesh
Satija, Mr.Udit Sharma, Advs. along
with Mr.Prateek Jha, Director
versus
COMMISSIONER OF CENTRAL TAX (GST), DELHI SOUTH &
ANR. ..... Respondents
Through Mr. Satish Aggarwala Sr. SPP along
with Mr. Jasneet Jolly Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 24.01.2022 The matter has been heard by way of video conferencing. Mr.Parag Tripathi, learned senior counsel for the petitioner states that the undertaking given on the last date of hearing has been complied with, though belatedly. Let an affidavit to the said effect be placed on record within two weeks.
Mr.Satish Aggarwala, learned counsel for the respondents is permitted to file a response thereto, within two weeks, thereafter.
List on 11th March, 2022.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 24, 2022/KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:26.01.2022 16:51:35