I.I.L.M Institute For Higher Education vs. Commissioner Of Central Excise & Service Tax (Adjudication) & Anr.

W.P.(C)/12875/2018HC DelhiGSTCNR DLHC01474354201809 September 2024Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA1 pages

For Petitioner: Mr. Vivek Kohli, Sr. Adv. with Mr. Vierat K. Anand, Ms. Ankita and Mr. Harish Nadda, AdvsFor Respondent: Ms. Arunima Dwivedi, SPC with Ms. Pinky Rawar, Adv. for CBIC

AI SummaryRemanded

Facts

The petitioner, I.I.L.M. Institute for Higher Education, filed a writ petition before the Delhi High Court challenging an order or action by the Principal Commissioner, Central Goods and Services Tax & Anr. The specific details of the order under challenge, the tax period(s) involved, the amount in dispute, and the procedural history leading to the writ petition are not recorded in the provided text. The matter was listed for hearing, but due to the court being engaged with a part-heard batch, the hearing could not proceed on January 24, 2025. An application for recall of an order dated September 9, 2024, was also mentioned.

Held

The provided text does not contain any findings or decisions by the Court on any issues. The order merely records that the matter could not be taken up for hearing on January 24, 2025, due to the court's engagement with a part-heard batch. Consequently, the application for recall of the order dated September 9, 2024, was adjourned to February 21, 2025. No substantive legal determination or operative directions have been issued based on the provided text.

Key Issues

The provided text does not contain any information regarding the specific issues the Court had to decide, nor does it record any arguments presented by the petitioner or the respondents. The nature of the dispute and the legal questions arising from it are not detailed. Therefore, it is not possible to frame the questions of law or mixed law and fact, nor to outline the contentions of each side, including any reliance on authorities, circulars, or precedents.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~1 (SB) * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 12875/2018 I.I.L.M INSTITUTE FOR HIGHER EDUCATION .....Petitioner Through: Mr. Vivek Kohli, Sr. Adv. with Mr. Vierat K. Anand, Ms. Ankita and Mr. Harish Nadda, Advs. versus PRINCIPAL COMMISSIONER, CENTRAL GOODS AND SERVICES TAX & ANR. .....Respondents Through: Ms. Arunima Dwivedi, SPC with Ms. Pinky Rawar, Adv. for CBIC. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE RAVINDER DUDEJA

O R D E R %

24.01.

2025

CM APPL. 65113/2024 (Recall of O. D. 09-09-2024)

Since the Court was in the midst of hearing a part heard batch, this matter could not be taken up for hearing today. Consequently, let this application be called again on 21.02.2025. YASHWANT VARMA, J.

RAVINDER DUDEJA, J. JANAURY 24,2025/DR 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 01/07/2025 at 20:27:44

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