Delhi High Court - Orders
Skh Sheet Metals Components Pvt Ltd vs Union Of India & Ors on 22 May, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 13151/2019
SKH SHEET METALS COMPONENTS PVT LTD .....Petitioner
Through: Mr. Dharnendra K. Rana, Advocate
versus
UNION OF INDIA & ORS......Respondents
Through: Mr. Sreemithun, Advocate for UOI.
Mr. Harpreet Singh, Standing
Counsel for GST.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.05.2020 CM APPL. 11279/2020
Present application has been filed for early hearing on the ground that the issue involved in the present case is covered by the judgment in the case of Micromax Informatics Limited Vs. UOI and Ors., W.P. (C) 196/2019 & CM APPL. 965/2019 dated 5th May, 2020 rendered by the learned Predecessor Division Bench of which one of us (HMJ Sanjeev Narula) is the author.
Learned counsel for the petitioner states that in the said judgment credit of erstwhile laws has been allowed to be transitioned to GST regime ` on or before 30th June, 2020.
Issue notice Mr. Sreemithun, Advocate for UOI and Mr. Harpreet Singh, Standing Counsel for GST accept notice.
Keeping in view the averments in the application, the same is allowed. Accordingly, the application stands disposed of. WP(C) 13151/2019 Learned counsel for the respondents are given last and final opportunity to file their counter-affidavits on or before 26th May, 2020.
Rejoinder, if any, be filed by 3.00 p.m. on 27th May, 2020. Pleadings shall not only be filed in the Registry but be emailed to the concerned Court Masters also.
List for final disposal on 29th May, 2020.
MANMOHAN, J SANJEEV NARULA, J MAY 22, 2020 rn `