Delhi High Court - Orders
M/S Prime Interglobe Private Limited vs Union Of India And Ors on 19 September, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Sachin Datta
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13123/2024 CM APPL. 54806/2024
M/S PRIME INTERGLOBE PRIVATE LIMITED .....Petitioner
Through: Advocate (appearance not given).
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Mr. Udit Malik, ASC alongwith Mr.
Vishal Chanda, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 19.09.2024
1. Issue notice.
2. Learned counsel for the respondent accepts notice. He seeks time to take instruction and if necessary, file a reply. Let reply be filed within a period of one week from date. Rejoinder, if any, be filed before the next date of hearing.
3. Learned counsel for the petitioner submits that the controversy involved in the present case is covered in the decision of this Court in Kamla Vohra v. Sales Tax Officer Class II: Neutral Citation No.2024:DHC:5108-DB.
4. List on 23.10.2024.
VIBHU BAKHRU, J SACHIN DATTA, J SEPTEMBER 19, 2024 at This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/09/2024 at 22:33:38