BharatTaxGST

V.M.Industries Through Its Proprietor vs. State GST Commissioner , New Delhi

W.P.(C)/12848/2019HC DelhiGSTCNR DLHC01002888201909 December 2019Bench: CASES PERTAINING TO SPL.DIVISION BENCHES1 pages
For Petitioner: Mr. Prabhat Kumar, Mr. R.P. Singh, Mr. H. Singh and Mr. Shivam Tyagi, AdvocatesFor Respondent: Mr. Satyakam, Advocate for respondent No. 1 along with Mr.Amit Sharma, Legal Assistant

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
$~95. * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 12848/2019 V.M.INDUSTRIES THROUGH ITS PROPRIETOR..... Petitioner Through: Mr. Prabhat Kumar, Mr. R.P. Singh, Mr. H. Singh and Mr. Shivam Tyagi, Advocates. versus STATE GST COMMISSIONER , NEW DELHI ..... Respondent Through: Mr. Satyakam, Advocate for respondent No. 1 along with Mr.Amit Sharma, Legal Assistant. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MS. JUSTICE REKHA PALLI

O R D E R % 09.12.2019

C.M. No. 52478/2019

Exemption allowed, subject to all just exceptions.

The application stands disposed of. W.P.(C) 12848/2019

Counsels for the parties state that the respondent has unblocked the ITC balance of the petitioner post the filing of the writ petition, this petition has become infructuous.

Dismissed as being infructuous. VIPIN SANGHI, J

REKHA PALLI, J DECEMBER 09, 2019 N.Khanna

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.