Delhi High Court - Orders
Elegant Mobiles vs Commissioner Delhi Goods And Services ... on 1 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~6(2020)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10144/2019
ELEGANT MOBILES ..... Petitioner
Through: None.
versus
COMMISSIONER DELHI GOODS AND SERVICES TAX (DELHI)
& ANR. ..... Respondents
Through: Ms Hafsa Khan, Adv. for Mr Shadan
Farast, ASC
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE POONAM A. BAMBA
ORDER
% 01.04.2022 [Physical court hearing/ hybrid hearing (as per request)]
1. Although there is no representation on behalf of the petitioner, Ms Hafsa Khan appears on behalf of the respondents.
2. Ms Khan says that the amount, qua which the refund claim was filed, has been processed, and, consequently, Rs. 92,74,561/- has been refunded to the petitioner.
2.1. For this purpose, Ms Khan has placed before us copies of three refund orders; out of which, two are dated 15.11.2019, while the third one is dated 21.11.2019.
2.2. It appears that since the petitioner has obtained the refund, he is no longer interested in prosecuting the petition.
3. The writ petition is, accordingly, closed.
4. For the purpose of good order and record, the Registry is directed to W.P.(C) 10144/2019 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:08.04.2022 16:37:21 scan and upload the aforementioned three refund orders, so that the same stand embedded in the case file.
5. The Registry will dispatch a copy of the order passed today to the petitioner.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 1, 2022/p Click here to check corrigendum, if any W.P.(C) 10144/2019 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:08.04.2022 16:37:21