Delhi High Court - Orders
D. Paul'S Travels And Tours Ltd. ... vs Commissioner Of Central Gst, Delhi-1 on 25 August, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CEAC 20/2019 and CM APPL. 35457/2019
D. PAUL'S TRAVELS AND TOURS LTD. (EARLIER KNOWN AS D.
PAUL'S CONSUMER BENEFIT LTD.) ..... Appellant
Through: Mr Abhas Mishra, Advocate for Ms
Priyanka Goyal, Advocate.
versus
COMMISSIONER OF CENTRAL GST, DELHI-1 ..... Respondent
Through: Mr Harpreet Singh with Ms Suhani
Mathur, Advocates.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 25.08.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. A request for accommodation is made on behalf of the counsel for the appellant. We are informed that the counsel has taken ill. 1.1. The request is not opposed by the counsel for the respondent.
2. Accordingly, list the appeal on 07.02.2023.
3. In the meanwhile, counsel for the appellant will furnish a copy of the case papers to the counsel for the respondent via e-mail within the next two days.
4. Counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J AUGUST 25, 2022 / tr Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:31.08.2022 18:28:54