Gorav Gupta vs. Directorate General Of GST Intelligence

Facts

The petitioner, Gorav Gupta, filed a criminal miscellaneous petition (CRL.M.C. 9400/2023) before the Delhi High Court. The respondent is the Directorate General of GST Intelligence. The petitioner filed an application (CRL.M.A. 7538/2024) seeking modification of an order dated December 20, 2023, which was passed by a Coordinate Bench of the High Court. The current order pertains to an application for early hearing filed by the petitioner. The Court directed that the application for early hearing and the application for modification be listed before the Coordinate Bench that passed the original order.

Held

The Court noted that the petitioner had filed an application (CRL.M.A. 7538/2024) seeking modification of an order dated December 20, 2023, passed by a Coordinate Bench. The present order addresses an application for early hearing filed by the petitioner. The Court did not decide on the merits of the modification application or the early hearing application. Instead, it directed that both applications be listed before the Coordinate Bench that had passed the original order on December 20, 2023. This decision is subject to the orders of the Hon'ble Chief Justice. No specific legal provisions were discussed or interpreted in this order.

Key Issues

1. Whether the application for early hearing filed by the petitioner should be considered. 2. Whether the order dated December 20, 2023, passed by the Coordinate Bench requires modification, as sought by the petitioner in CRL.M.A. 7538/2024. Petitioner's Contention: The petitioner seeks early hearing and modification of a previous order. The specific grounds for modification are not detailed in this order. Respondent's Contention: The respondent, Directorate General of GST Intelligence, is represented, but their specific arguments or contentions regarding the applications are not recorded in this order.