Delhi High Court - Orders
Hansuttam Finance Ltd vs Principal Commissioner Of Central ... on 10 May, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4691/2021& CM APPL. 14460/2021
HANSUTTAM FINANCE LTD ..... Petitioner
Through: None.
versus
PRINCIPAL COMMISSIONER OF CENTRAL EXCISE GOODS AND
SERVICE TAX DELHI SOUTH COMMISSIONERATE & ORS.
..... Respondents
Through: Mr Aditya Chhajed, Adv. for R-1to3
Mr Asheesh Jain, CGSC with Mr
Adarsh Kumar Gupta and Mr Keshav
Mann, Advs. for R-4
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 10.05.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. The above-captioned matter has been called out for the second time today. 1.1. Once again, a request is made for passover on behalf of Mr Zoheb Hossain i.e., counsel for respondent nos.1 to 3.
2. In any event, although counsel for the petitioner was present in the first round, he is not available on the second call.
3. Adverse orders are deferred.
4. List the matter on 12.09.2022.
5. In the meanwhile, the petitioner, if it so chooses, may file a rejoinder in the matter.
RAJIV SHAKDHER, J POONAM A. BAMBA, J MAY 10, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.05.2022 12:35:16