Delhi High Court - Orders
Principal Commissioner, Of Cgst vs Pacl India Limited on 21 March, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 5/2019, CM Nos.3705/2019 & 3706/2019
PRINCIPAL COMMISSIONER, OF CGST ..... Appellant
Through: Mr. Vipul Agarwal & Mr.
Dushyant Agarwal, Advs.
Versus
PACL INDIA LIMITED ..... Respondent
Through: Mr. Nimish Chib & Mr. Jatin
Rana, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.03.2023
1. The learned counsel appearing for the appellant seeks an adjournment. He states that in view of the orders passed by the Supreme Court in Civil Appeal No.13301/2015 captioned Subrata Bhattacharya v. SEBI & Ors., the appellant proposes to file a transfer petition, as all other Courts have been proscribed from taking up matters relating to the claims against the respondent company, its officers, its Directors, and other related companies.
2. At his request, list on 16.08.2023.
VIBHU BAKHRU, J MINI PUSHKARNA, J MARCH 21, 2023 'gsr' Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:22.03.2023