Delhi High Court - Orders
Skyline Engineering Contracts (India) ... vs Union Of India & Ors on 9 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~13.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4023/2020
SKYLINE ENGINEERING CONTRACTS (INDIA)
PVT LTD ..... Petitioner
Through: Ms. Charanya Lakshmikumaran, Mr.
Karan Sachdev and Mr. Rupesh
Gupta,Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC and Ms. Kinjal Shrivastava
and Mr. Varun Kishore, Advs. for
UOI.
Mr. Harpreet Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 09.02.2021 [VIA VIDEO CONFERENCING]
1. We have heard the counsel for the petitioner. During the course of arguments, the counsel for the respondents has drawn our attention to the recent dicta of this Court in Chaque Jour HR Services Pvt. Ltd. Vs. Union of India 2020 [42] G.S.T.L. 24.
2. One of us (Rajiv Sahai Endlaw, J.) has not gone through the said judgment in Chaque Jour supra and other judgments stated to be covering the issues. We would like to hear the counsels further, after perusing the said judgment.
3. The counsels seek opportunity to file written arguments along with the judgments and they are permitted to do so, at least one day before the W.P.(C) 4023/2020 Page 1 of 2 next date of hearing.
4. The counsel for the petitioner, to, on the next date, also address us on the permissibility of the declarant under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 of own, made deductions out of the quantified demanded amount on the basis whereof the declaration is made.
5. List on 23rd February, 2021.
RAJIV SAHAI ENDLAW, J.
SANJEEV NARULA, J.
FEBRUARY 9, 2021 'pp'..
W.P.(C) 4023/2020 Page 2 of 2