Orion Security Solutions & Anr vs. Commissioner Of CGST Delhi East
Held
The Court considered the statement made by the petitioner's counsel that all compliances of previous orders have been made and the entire amount due to the respondent has been paid. The respondent's counsel, appearing for the Commissioner of CGST Delhi East, stated they had no instructions. In light of the petitioner's submission and the respondent's lack of instructions, the Court disposed of the application (CRL.M.A. 17607/2020) as infructuous. The Court granted liberty to the respondent to revive the matter if compliances were found wanting. The writ petition itself had already been disposed of on March 16, 2020. No specific GST provisions were discussed in detail in this order, as the matter was resolved based on submissions of compliance and payment.
Facts
The petitioners, Orion Security Solutions & Anr., filed a writ petition before the Delhi High Court. The respondent is the Commissioner of CGST Delhi East. The petitioner's counsel stated that all compliances with previous orders have been made and the entire amount due to the respondent has been paid. The respondent's counsel appeared but stated they had no instructions in the matter. The Court noted that the writ petition had already been disposed of by an order dated March 16, 2020. The present order addresses an application (CRL.M.A. 17607/2020) related to the writ petition.
Key Issues
1. Whether the writ petition, previously disposed of on March 16, 2020, requires further adjudication given the petitioner's submission of full compliance and payment of dues to the respondent (Commissioner of CGST Delhi East)? Petitioner's Contention: The petitioner argued that all previous orders have been complied with and the entire amount due to the respondent has been paid. They relied on their counsel's statement to this effect. Respondent's Contention: The respondent's counsel appeared but stated they had no instructions in the matter, indicating no opposition or challenge to the petitioner's submission at this juncture.
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Cause title — parties, addresses and appearances
O R D E R % 10.04.2023 CRL.M.A. 5478/2022 Application stands disposed-of as infructuous. CRL.M.A. 17607/2020
Mr. Sukant Vikram, learned counsel appearing for the petitioners submits, that as per his instructions, all compliances of previous orders have been made and the entire amount due to the respondent stands paid. The statement is taken on record.
Mr. Jatin Kumar Gaur, learned counsel is present on behalf of Mr. Harpreet Singh, learned senior standing counsel for the respondent/ Commissioner of CGST Delhi East, and submits that he has no instructions in the matter. 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 10/06/2026 at 02:
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