M/S K.Y. Sanitation vs Commissioner Of Vat Bikri Kar ...
2020 Latest Caselaw 1496 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                              Date of decision: 4th March, 2020
+      W.P.(C) 2016/2020
       M/S K.Y. SANITATION                                ..... Petitioner
                      Through:           Mr. M.A.Nasari, Adv.
                      versus

       COMMISSIONER OF VAT
       BIKRI KAR BHAWAN AND ANR.             ..... Respondents
                    Through: Mr. Dhananjaya Mishra, Adv.

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                           ORDER

% 04.03.2020

D.N. PATEL, CHIEF JUSTICE (ORAL)

1. Learned counsel appearing for the petitioner submits that this petition has been preferred for getting refund under the Delhi Value Added Tax Act, 2004, which has already been granted by the respondents a couple of days before; therefore, this writ petition is not pressed at this stage.

2. In view of this submission, this writ petition is disposed of as withdrawn.

CHIEF JUSTICE

C.HARI SHANKAR, J MARCH 04, 2020 r.bararia