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M/S Venor Pharma Limited vs. Union Of INDIA & Ors.

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W.P.(C)/13627/2021HC DelhiGSTCNR DLHC01037130202113 January 2023Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE AMIT MAHAJAN2 pages
For Petitioner: Mr. Puneet Agarwal, Mr. Yuvraj Singh, Mr. Purvi Sinha, Mr. Chetan Kumar Shukla & Ms. Hemlata Rawat, AdvsFor Respondent: Ms. Archana Gaur, Adv. for R1 Ms. Anushree Narain, SC for R2 to R6

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Cause title — parties, addresses and appearances
$~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 13627/2021 & CM APPL. 43044/2021 M/S VENOR PHARMA LIMITED ..... Petitioner Through: Mr. Puneet Agarwal, Mr. Yuvraj Singh, Mr. Purvi Sinha, Mr. Chetan Kumar Shukla & Ms. Hemlata Rawat, Advs. versus UNION OF INDIA & ORS. ..... Respondents Through: Ms. Archana Gaur, Adv. for R1 Ms. Anushree Narain, SC for R2 to R6 CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE AMIT MAHAJAN

O R D E R %

13.01.

2023

1.

Learned Counsel for the respondent states that, in the present case, the alert has been lifted. In the event that the petitioner faces any difficulty on this ground, he is at liberty to approach the concerned authorities.

2.

She also states that the petitioner’s request for refund of IGST with interest in respect of 649 shipping bills will be processed within a period of four weeks from today. The respondents are bound down to the said statement.

3.

In view of the said statement, learned Counsel for the petitioner does not press other reliefs as sought for in the petition at this stage.

4.

The petition is disposed of in the aforesaid terms. 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 09/06/2026 at 20:02:29

5.

In the event, the respondent does not comply with the said statement, the petitioner is at liberty to apply. VIBHU BAKHRU, J AMIT MAHAJAN, J JANUARY 13, 2023 “SS” 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 09/06/2026 at 20:02:29

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.