Delhi High Court - Orders
Principal Commissioner, Of Cgst vs Pacl India Limited on 12 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 5/2019 & CM Nos.3705-06/2019
PRINCIPAL COMMISSIONER, OF CGST ..... Appellant
Through: Mr Vipul Agrawal, Adv.
versus
PACL INDIA LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 12.04.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. It appears that the service qua the respondent is not effected.
2. Accordingly, on steps being taken by the counsel for the appellant, fresh notice shall issue to the respondent, via all permissible modes, including e-mail.
2.1. For this purpose, list the matter before the concerned Registrar on 28.4.2022.
3. List the matter before the Court on 23.9.2022.
RAJIV SHAKDHER, J POONAM A. BAMBA, J APRIL 12, 2022/pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:21.04.2022 14:59:29