Delhi High Court - Orders
M/S Integrated Project Logistics ... vs Union Of India on 16 September, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 4234/2020
M/S INTEGRATED PROJECT LOGISTICS
PRIVATE LIMITED THROUGH
MR. MANOJ ROY DIRECTOR ..... Petitioner
Through: Mr. Sanjay Bansal, Advocate.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Anil Soni, Advocate for UOI.
Mr. Harpreet Singh, Advocate for GST.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.09.2020 The petition has been heard by way of video conferencing. To await the judgment of the Supreme Court in Union of India Vs. Brand Equity Treaties Limited & Ors., SLP (C) Nos.7425-7428/2020, list on 14th December, 2020.
In the meantime, the parties are directed to complete the pleadings. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J SEPTEMBER 16, 2020/KA