Lord Krishna Traders Private Limited vs. Commissioner Of Delhi Goods And Services Tax

W.P.(C)/7110/2022HC DelhiGSTCNR DLHC01017523202227 July 2022Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MS. JUSTICE TARA VITASTA GANJU1 pages

For Petitioner: Mr Rajesh Jain, Mr Virag Tiwari, Mr Ramashish and Mr Rajeev Jain, AdvocatesFor Respondent: Mr Satyakam, ASC with Mr Alok Raj, Advocate

AI SummaryAllowed

Held

The Court held that since the petitioner stated that the refund has been received, the writ petition could be closed. The Court ordered accordingly. The reasoning is based solely on the petitioner's submission regarding the receipt of the refund. No specific provisions of the GST Act or Rules were discussed or relied upon in reaching this decision. The operative direction was to close the writ petition and consign the case papers to record.

Facts

The petitioner, Lord Krishna Traders Private Limited, filed a writ petition before the Delhi High Court. The respondent was the Commissioner of Delhi Goods and Services Tax. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition. The amount in dispute is not mentioned.

Key Issues

The Court had to decide whether the writ petition should be closed. The petitioner argued that since the refund has been received, the writ petition can be closed. The respondent's arguments are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7110/2022 LORD KRISHNA TRADERS PRIVATE LIMITED ..... Petitioner Through: Mr Rajesh Jain, Mr Virag Tiwari, Mr Ramashish and Mr Rajeev Jain, Advocates versus COMMISSIONER OF DELHI GOODS AND SERVICES TAX ..... Respondent Through: Mr Satyakam, ASC with Mr Alok Raj, Advocate CORAM: HON'BLE MR JUSTICE RAJIV SHAKDHER HON'BLE MS JUSTICE TARA VITASTA GANJU

O R D E R %

27.07.

2022 [Physical Hearing/Hybrid Hearing (as per request)]

Mr Rajesh Jain who appears on behalf of the petitioner, says that since refund has been received insofar as this writ petition is concerned, the same can be closed.

It is ordered accordingly.

The case papers shall stand consigned to record.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J JULY 27, 2022/rhc

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