Delhi High Court - Orders
Vianaar Homes Private Limited vs Assistant Commissioner (Circle-12), ... on 16 September, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2245/2020
VIANAAR HOMES PRIVATE LIMITED ....... Petitioner
Through: Mr.Raghvendra Singh, Advocate.
versus
ASSISTANT COMMISSIONER (CIRCLE-12),
CENTRAL GOODS & SERVICES TAX, AUDIT-II,
DELHI & ORS. ...... Respondents
Through: Mr.Harpreet Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.09.2020 CM APPL. 22774/2020
The application has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Present application has been filed by the petitioner seeking an early hearing.
Mr.Harpreet Singh, learned counsel for the respondents states that the issue raised in the present writ petition is covered by the decision of a Division Bench of this Court in the case of Aargus Global Logistics Pvt. Ltd. Vs. Union of India & Anr., W.P.(C) No.2580/2020.
Learned counsel for the petitioner prays for some time to finally argue the present case.
List the writ petition for hearing and disposal on 29th September, 2020. Accordingly, the application stands disposed of.
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