Delhi High Court - Orders
Pabitra Roychaudhuri vs Commissioner Of Vat, Delhi And Anr on 23 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:25.03.2021 16:34:33
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1309/2020
PABITRA ROYCHAUDHURI ..... Petitioner
Through: Petitioner in person (M:
9811124182).
versus
COMMISSIONER OF VAT, DELHI AND ANR. ..... Respondents
Through: Mr. Gautam Narayan ASC with Ms.
Dacchita Shahi, Advocate for
GNCTD.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.03.2021 CM APPL. 11537/2021 (for directions) in WP(C) 1309/2020
1. The application has been moved by the Petitioner on the ground that the amounts relating to his monthly retainership, which were directed to be paid vide order dated 28th January, 2021 of this court, have not been cleared, in terms of the timeline fixed by this Court.
2. Mr. Narayan, ld. counsel appearing for the Respondent, submits that the Petitioner's file is being processed, and is at an advanced stage, and he prays for six weeks as a last opportunity to clear the same.
3. Considering the fact that adequate time has already been granted in this matter, the entire payment shall now be processed, and paid to the Petitioner on or before 30th April, 2021. If the payment is not made by the said date, this Court would be compelled to impose interest and costs.
4. List for reporting compliance on 6th May, 2021.
PRATHIBA M. SINGH, J MARCH 23, 2021/MR/Ak