Delhi High Court - Orders
Sales Tax Bar Association (Regd.) & Anr vs Union Of India & Ors on 7 January, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Sanjeev Narula
$~S-1.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 10284/2018 and CM No. 40111/2018
SALES TAX BAR ASSOCIATION
(REGD.) & ANR ...... Petitioners
Through: Mr. Yuvraj Singh, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anurag Ahluwali, CGSC with Mr.
Nitnem Singh Ghuman, Advocates.
Ms. Shally Bhasin, Ms. Madhavi Agrawal
and Ms. Ambika Mathur, Advocates for
Tech Mahindra.
Mr. Nidhi Mohan Parashar, Advocate for
GSTN.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 07.01.2021 Ms. Parashar seeks discharge in the mater since the GSTN would now be represented by the counsel for the GST Council, namely Mr. Harpreet Singh. Accordingly she is discharged in the matter.
The matter was lastly heard by this Bench in February, 2020. Since then, the Bench has changed. It is not possible to continue the hearing of the matter before this Bench.
Accordingly, the matter is released. List before the Bench as per roster on 21.01.2021.
VIPIN SANGHI, J SANJEEV NARULA, J JANUARY 07, 2021/N.Khanna