Vrc Constructions (I) Pvt. Ltd. vs Commissioner Of Trade And Taxes ...
2019 Latest Caselaw 5499 Del

$~9
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of Decision: 07.11.2019

+      W.P.(C) 7657/2019

       VRC CONSTRUCTIONS (I) PVT. LTD.       ..... Petitioner
                   Through: Mr. Sarthak Maggon, Adv.

                         versus

       COMMISSIONER OF TRADE AND TAXES AND ANR.
                                         ..... Respondents

Through: Mr. Shadan Farasat, ASC, GNCTD with Ms. Hafsa Khan, Adv. for respondent.

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE C.HARI SHANKAR

D.N. PATEL, CHIEF JUSTICE (Oral)

1. This writ petition has been preferred for getting a refund under the Delhi Value Added Tax Act, 2004.

2. Before the learned counsel appearing for the petitioner commenced his arguments, it is fairly submitted by learned counsel for the respondent No.1 that a refund order has already been passed on 11.09.2019, a photocopy whereof is handed over in Court which is taken on record. A copy of the refund order has also been given to the counsel for the petitioner.

3. In view of this limited submission, the grievances ventilated in this petition have been brought to an end by the respondent No.1.

4. Hence, this petition is disposed of as infructuous.

CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 07, 2019 kks