Delhi High Court - Orders
Khao Gali Restaurants Pvt Ltd vs Commissioner Of Excise Government Of ... on 16 January, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~46 to 64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11319/2021 & CM APPLs. 34856/2021, 40518/2021 &
44246/2021
KHAO GALI RESTAURANTS PVT LTD ..... Petitioner
Through: Mr. Vivek Kohli, Senior Advocate
alongwith Mr. Nalin Talwar & Mr. Sunil Tygi,
Advocates
Versus
COMMISSIONER OF EXCISE GOVERNMENT OF NATIONAL
CAPITAL TERRITORY OF DELHI AND ORS & ORS.
..... Respondents
Through: Mr. Vikram Jetly, CGSC alongwith Ms.
Shreya Jetly, Advocate for Respondent No. 1
+ W.P.(C) 13668/2021 & CM APPLs. 43169/2021, 10466/2022
M/S ADHARV ENTERPRISES ..... Petitioner
Through: Counsel (appearance not given)
Versus
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Ms. Monika Arora, Advocate alongwith Mr.
Subhrodeep Saha, Advocate for SDMC
Mr. Ajjay Arora & Mr. Kapil Dutta, Advocates for
MCD
+ W.P.(C) 12523/2021
M/S CHANMEET LEASING AND FINANCE PVT. LTD
..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
Versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 12537/2021
PATH2WAY HR SOLUTIONS PVT LTD & ORS. ..... Petitioners
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 12578/2021 & CM APPLs. 40511/2021, 40594/2021,
53274/2022
M/S ORIGIN APPLIANCES PVT. LTD ..... Petitioner
Through: Mr. Vivek Kohli, Senior Advocate
alongwith Mr. Nalin Talwar & Mr. Sunil Tygi,
Advocates
Versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Mr. Ajjay Arora & Mr. Kapil Dutta, Advocates for
MCD
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
+ W.P.(C) 12580/2021 & CM APPL. 43102/2021
M/S NOVA GARMENTS PVT. LTD ..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 12619/2021
JSN INFRATECH LLP ..... Petitioner
Through: Mr. Vivek Kohli, Senior Advocate
alongwith Mr. Nalin Talwar & Mr. Sunil Tygi,
Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 98/2022 & CM APPL. 203/2022
M/S NOVA GARMENTS PVT. LTD ..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
+ W.P.(C) 176/2022 & CM APPL. 468/2022
M/S ORIGIN APPLIANCES PVT. LTD ..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 874/2022 & CM APPL 31153/2022
ORGANOMIX ECOSYSTEMS PRIVATE LIMITED ..... Petitioner
Through: Mr. Anand Shankar Jha & Mr. Vivek
Chandra Jaiswal, Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Mr. Gautam Narayan, ASC for GNCTD.
Mr. Sri Harsha Peechara, ASC for NDMC
alongwith Ms. Medha Gaur, Advocate
+ W.P.(C) 2102/2022 & CM APPL. 6037/2022
GLOW TRADEX INDIA PVT LTD & ORS. ..... Petitioners
Through: Mr. Tanmaya Mehta, Advocate
Versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Ms. Monika Arora, Advocate alongwith Mr.
Subhrodeep Saha, Advocate for SDMC
Mr. Achal Gupta, Advocate for DDA.
+ W.P.(C) 3508/2022 & CM APPLs. 10336/2022, 46592/2022
M/S PATH2WAY HR SOLUTIONS PVT. LTD ..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 3552/2022 & CM APPLs. 10450/2022, 15539/2022
MAGUNTA AGRO FARMS PVT. LTD ..... Petitioner
Through: Mr. Subham Jain, Advocate
Versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Mr. Ajjay Arora & Mr. Kapil Dutta, Advocates for
MCD
Mr. Manu Bansal, Advocate for Respondent No. 6
Mr. Mohinder J.S. Rupal, Advocate for University
of Delhi
+ W.P.(C) 3986/2022 & CM APPLs. 11879/2022, 11881/2022
TRIDENT CHEMPHAR LIMITED ..... Petitioner
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
Through: Mr. Anand Shankar Jha & Mr. Vivek
Chandra Jaiswal, Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 3993/2022 & CM APPLs. 11894/2022, 11896/2022
SRI AVANTIKA CONTRACTORS I LTD ..... Petitioner
Through: Mr. Anand Shankar Jha & Mr. Vivek
Chandra Jaiswal, Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 4053/2022 & CM APPL. 12079/2022
ORGANOMIX ECOSYSTEMS PRIVATE LIMITED..... Petitioner
Through: Mr. Anand Shankar Jha & Mr. Vivek
Chandra Jaiswal, Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 4857/2022 & CM APPL. 18095/2022
JSN INFRATECH LLP ..... Petitioner
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
Through: Mr. Vivek Kohli, Senior Advocate
alongwith Mr. Nalin Talwar & Mr. Sunil Tygi,
Advocates
Versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Ms. Arunima Dwivedi, ASC for MCD alongwith
Ms. Pinky Pawar & Mr. Aakash Pathak,
Advocates
+ W.P.(C) 4881/2022 & CM APPL 14620/2022
BHAGWATI TRANSFORMER CORP & ORS. ..... Petitioners
Through: Mr. Tanmaya Mehta, Advocate
Versus
GOVERNMENT OF NCT OF DELHI ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
+ W.P.(C) 5704/2022 & CM APPL 17035/2022
M/S NOVA GARMENTS PVT. LTD. ..... Petitioner
Through: Mr. N.P. Singh & Mr. Harssh Bhatia,
Advocates
Versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Santosh Kumar Tripathi, Standing
Counsel for GNCTD alongwith Mr. Arun Panwar
& Mr. Pradyumn Rao, Advocates
Ms. Monika Arora, Advocate alongwith Mr.
Subhrodeep Saha, Advocate for SDMC
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 16.01.2023
1. Learned counsel appearing on behalf of the respondents submits that in terms of the earlier directions, the committee constituted by the Hon'ble Lieutenant Governor is to submit the final report. He submits that the same is in the process of being finalised and seeks some time to place on record the said report.
2. Let the same be placed on record within four weeks.
3. Learned counsel appearing on behalf of some of the petitioners submits that their security deposit is not being refunded despite the term of the contract is over.
4. The petitioners are at liberty to file an appropriate application in that respect.
5. List on 2nd March, 2023.
6. Interim orders to continue.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 16, 2023 p'ma Signature Not Verified Signed By:PRATIMA Signing Date:17.01.2023 11:45:02