Delhi High Court - Orders
Citicorp Services India Private ... vs Union Of India & Ors on 29 April, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5064/2024 & CM APPL. 20772/2024
CITICORP SERVICES INDIA PRIVATE LIMITED ..... Petitioner
Through: Mr. Jitendra Motwani, Mr. Udit Jain
and Ms. Anshu Shah, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Asheesh Jain, CGSC with Mr.
Gaurav Kumar, Mr. Preetpal Singh,
Advocates for R-1 to 5
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 29.04.2024
1. Present writ petition has been filed challenging the order-in-Review dated 07th June, 2023 passed by Respondent No. 3/Additional Secretary and Directorate General of Foreign Trade ('DGFT'), whereby the rejection order dated 02nd December, 2021 of SEIS claims filed by the Petitioner for Financial Year 2018-19 was upheld.
2. Issue notice. Mr. Asheesh Jain, learned counsel for Respondent Nos. 1 to 5 accepts notice. He prays for and is permitted to file a counter affidavit within six weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
3. List on 21st August, 2024.
ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J APRIL 29, 2024/msh 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 30/04/2024 at 22:53:47