Ahujas Web PVT, LTD. vs. The Commissioner, CGST Delhi South Commissionerate And Ors

W.P.(C)/7476/2022HC DelhiGSTCNR DLHC01018525202214 October 2022Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MS. JUSTICE TARA VITASTA GANJU2 pages

For Petitioner: Mr. Rupesh Kuamar, Ms. Pankhuri & Mr. Atreya G. C, AdvsFor Respondent: Mr. Aditya Singla, SSC with Mr. Adhishwar Suri & Mr. Rohan Srivastava, Advs

AI SummaryRemanded

Held

As the provided text is merely an interim order for listing the case, the Court has not made any findings or decisions on the merits of the petition. No issues have been decided, and no reasoning or ratio decidendi has been established. Consequently, there are no operative directions or relief granted at this stage. Any issues that may be before the Court remain undecided.

Facts

The petitioner, Ahuja's Web Pvt. Ltd., filed a writ petition before the Delhi High Court challenging an order or action by the Commissioner, CGST Delhi South Commissionerate and others. The specific tax period(s) and the amount in dispute are not recorded in the provided text. The procedural history leading to this writ petition is also not detailed. The order simply states that the Division Bench could not assemble due to the Judges being on leave and lists the matter for a future date.

Key Issues

The provided text is an interim order scheduling the listing of the case. It does not contain any substantive arguments from either side or frame any questions of law for the Court to decide. Therefore, no issues, arguments, or reliance on authorities by the petitioner or the revenue are recorded in this specific document.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7476/2022 AHUJAS WEB PVT, LTD. ..... Petitioner Through: Mr. Rupesh Kuamar, Ms. Pankhuri & Mr. Atreya G. C, Advs. versus THE COMMISSIONER, CGST DELHI SOUTH COMMISSIONERATE AND ORS ..... Respondents Through: Mr. Aditya Singla, SSC with Mr. Adhishwar Suri & Mr. Rohan Srivastava, Advs. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

19.12.

2022

The Hon’ble Division Bench could not assemble as Hon’ble Mr. Justice Vibhu Bakhru and Hon’ble Mr. Justice Purushaindra Kumar Kaurav are on leave today.

List on 05.01.2023. BY ORDER

(COURT MASTER) DECEMBER 19, 2022 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 17/06/2026 at 23:00:11

Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi H

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