Sameer Garg vs. The Principal Commissioner Of GST And Ors
Facts
The petitioner, Sameer Garg, filed a writ petition before the Delhi High Court. The matter was listed before Division Bench-V (DB-V) of the High Court. An office note indicated that the matter had been inadvertently marked to DB-V and was also listed before Division Bench-IV (DB-IV) on the same date, 27 August 2024, where it was disposed of. Consequently, DB-V had passed an order on 27 August 2024 re-notifying the matter for 12 September 2024. The present order addresses this discrepancy.
Held
The Court recalled its order dated 27 August 2024, which had re-notified the matter for 12 September 2024. The Court acknowledged that the matter had been inadvertently marked to Division Bench-V and was also listed before Division Bench-IV on the same date, 27 August 2024, where it was disposed of. Therefore, the subsequent re-notification by DB-V was deemed unnecessary. The next date of hearing fixed in the matter by DB-V was also cancelled. The judgment does not provide details of the original dispute or the outcome of the disposal by DB-IV.
Key Issues
1. Whether the order dated 27 August 2024 passed by Division Bench-V, re-notifying the matter for 12 September 2024, was correctly passed in light of the fact that the matter was also disposed of by Division Bench-IV on the same date. Petitioner's Contention: None recorded. Revenue's Contention: None recorded. The matter appears to be procedural, concerning the correct listing and disposal of the case due to inadvertent marking to a bench.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2024
The matter has been placed on office note stating therein that this matter was disposed of by DB-IV vide order dated 27 August 2024 whereas by order of the same date passed by this Court [DB-V] the matter has been re-notified for 12.09.2024. The record would reflect that on 27 August 2024, the matter was inadvertently marked to this Court. The same was also listed before DB-IV where it came to be disposed of on the same date.
In view of the above, the order dated 27 August 2024 passed by this Court [DB-V] re-notifying the matter for 12 September 2024 is recalled. The next date of hearing fixed in the matter shall also stand cancelled.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J. SEPTEMBER 12, 2
The judgment continues below.
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