Delhi High Court - Orders
Coral Drugs Private Limited vs Union Of India Others & Ors on 12 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CM APPL. 44151/2022 in
+ W.P.(C) 7861/2021
CORAL DRUGS PRIVATE LIMITED ..... Petitioner
Through: Ms Ekta Kumari, Adv.
versus
UNION OF INDIA OTHERS & ORS. ..... Respondents
Through: Ms Suhani Mathur and Mr Akshay
Saxena, Advs. for R-2 to 4.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 12.10.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM No. 44151/2022
1. The substantive prayer made in the captioned application reads as follows:
"(a) To allow the application for impleading Commissioner, CGST Sonepat, Commissionerate- Rohtak, Division- Sonepat, Range 25, Sonepat as Respondent No. 5 and Goods and Services Tax Network (GSTN) as Respondent No.6 and amended memo of parties be taken on record."
2. Issue notice.
2.1. Ms Suhani Mathur accepts notice on behalf of the contesting respondents i.e., respondent nos.2 to 4.
W.P.(C) 7861/2021 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:27.10.2022 14:57:26
3. Ms Mathur says that in view of the prayer made in the application and given the reasons for moving the same, she does not oppose the prayer made in the application being allowed.
4. Accordingly, the prayer made in the application is allowed.
5. The amended memo of parties is taken on record.
6. The application is disposed of in the aforesaid terms.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 12, 2022 aj Click here to check corrigendum, if any W.P.(C) 7861/2021 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:27.10.2022 14:57:26