Udbhav Goel vs. The Commissioner (GST)

W.P.(C)/7982/2018HC DelhiGSTCNR DLHC01190048201811 December 2020Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SANJEEV NARULA1 pages

For Petitioner: Mr. Pankaj Bagga, AdvocateFor Respondent: Mr. Amit Bansal, Senior Standing Counsel with Ms. Vipasha Mishra, Advocate for respondent No.1

AI SummaryWithdrawn

Held

The Court noted that the matter was amicably resolved between the parties, as stated by the petitioner's counsel. Consequently, the Court disposed of the present petition as satisfied. No specific findings on any legal issues were made, as the resolution was based on an amicable settlement. The operative direction was to dispose of the petition as satisfied.

Facts

The petitioner, Udbhav Goel, filed a writ petition before the Delhi High Court. The respondent was the Commissioner (GST). The specific tax period(s) and the order or action under challenge, along with the authority that passed it and the amount in dispute, are not recorded in the judgment. The procedural history is limited to the filing of the writ petition. The matter was heard by way of video conferencing.

Key Issues

The Court had to decide whether the writ petition should be entertained. The petitioner's counsel stated that the matter had been amicably resolved between the parties. The respondent's counsel was present. No specific legal questions or arguments from either side are recorded in the judgment, other than the petitioner's counsel's statement regarding amicable resolution.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~A-45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7982/2018 UDBHAV GOEL ..... Petitioner Through: Mr. Pankaj Bagga, Advocate. versus THE COMMISSIONER (GST) ..... Respondent Through: Mr. Amit Bansal, Senior Standing Counsel with Ms. Vipasha Mishra, Advocate for respondent No.1. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R %

11.12.

2020

The petition has been heard by way of video conferencing.

Learned counsel for the petitioner states that the matter is amicably resolved between the parties. Accordingly, the present petition is disposed of as satisfied.

MANMOHAN, J

SANJEEV NARULA, J DECEMBER 11, 2020 v

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