Anr International Private Limited vs. Commissioner, Delhi Goods And Services Tax (Delhi) & Anr.

W.P.(C)/10216/2019HC DelhiGSTCNR DLHC01004338201906 December 2019Bench: CASES PERTAINING TO SPL.DIVISION BENCHES1 pages

For Petitioner: Mr. Ruchir Bhatia & Ms. Madhura M.N., AdvocatesFor Respondent: Mr. Dhananjaya Mishra, Advocate

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Cause title — parties, addresses and appearances

$~14. * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 10216/2019 ANR INTERNATIONAL PRIVATE LIMITED ..... Petitioner Through: Mr. Ruchir Bhatia & Ms. Madhura M.N., Advocates. versus COMMISSIONER, DELHI GOODS AND SERVICES TAX (DELHI) & ANR. ..... Respondents Through: Mr. Dhananjaya Mishra, Advocate. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MS. JUSTICE REKHA PALLI

% 06.12.2019

Mr. Bhatia submits that the refund order has been passed along with interest.

Let the amount be credited in the account of the petitioner positively within the next ten days.

The petition stands disposed of.

VIPIN SANGHI, J

REKHA PALLI, J DECEMBER 06, 2019 B.S.Rohella

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