Delhi High Court - Orders
Gala International Pvt. Ltd vs Additional Director General, ... on 25 May, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~23 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7292/2023 & CM APPL. 28343/2023 & CM APPL.
28344/2023
GALA INTERNATIONAL PVT. LTD. ..... Petitioner
Through: Ms. Kavita Jha, Mr. Shammi Kapoor,
Ms. Swati Agarwal & Ms. Prachi
Jain, Advs.
versus
ADDITIONAL DIRECTOR GENERAL, DIRECTORATE OF
REVENUE INTELLIGENCE, DELHI & ORS. ..... Respondents
Through: Mr. Ruchir Mishra, Mr. Sajiv Kr
Saxena, Mr. Mukesh Kr. Tiwari, Ms.
Poonam Shukla & Ms. Reba Jena
Mishra, Advs. for R4.
Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Adv. for R1-3.
+ W.P.(C) 7316/2023 & CM APPL. 28459/2023 & CM APPL.
28460/2023
GANESH OVERSEAS PVT LTD ..... Petitioner
Through: Ms. Kavita Jha, Mr. Shammi Kapoor,
Ms. Swati Agarwal & Ms. Prachi
Jain, Advs.
versus
ADDITIONAL DIRECTOR GENERAL
& ORS. ..... Respondents
Through:
Ms. Richa Dhawan & Mr. Anuj
Chaturvedi, Advs. for R4.
Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Adv. for R1-3.
+ W.P.(C) 7350/2023 & CM APPL. 28609/2023 & 28610/2023
SHIRDI EXIM PVT LTD ..... Petitioner
Through: Ms. Kavita Jha, Mr. Shammi Kapoor,
Ms. Swati Agarwal & Ms. Prachi
Jain, Advs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 25/09/2023 at 05:32:23
versus
ADDITIONAL DIRECTOR GENERAL
& ORS. ..... Respondents
Through: Ms. Reema Khorana & Mr. Vikas
Kumar, Advs.
Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Adv. for R1-3.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 25.05.2023
1. Issue notice.
2. The learned counsel appearing for the respondents accepts notice. Prima facie, we are of the view that the issues involved in these petitions are covered by the decision in the case of Nanu Ram Goyal v. Commissioner of CGST and Central Excise, Delhi & Ors.: 2023:DHC:2596-DB. Mr. Harpreet Singh, learned counsel who appears on behalf of the respondents on advance notice submits that the said decision may not be applicable and he requires time to take instructions or if necessary, file a reply.
3. A short reply, if any, on the issue whether the show cause notice can be adjudicated after a period of more than a decade may be filed if the respondents desire to do so before the next date of hearing.
4. List on 31.05.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J MAY 25, 2023/Ch This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 05:32:23