Q. What are the equivalent citations for Witzeal Technologies Private Ltd vs Union of India and others ?

The equivalence citation areLQ/PunjHC/2021/14850 ;

Witzeal Technologies Private Ltd Vs. Union Of India And Others On 29 September, 2021

Q: Q. What was the bench assigned for the case Witzeal Technologies Private Ltd vs Union of India and others?

HONBLE MR. JUSTICE AJAY TEWARIHONBLE MRS. JUSTICE ALKA SARIN

Open iDraf

Witzeal Technologies Private Ltd v. Union Of India And Others

Witzeal Technologies Private Ltd
v.
Union Of India And Others

(High Court Of Punjab And Haryana)

CWP No. 18780 of 2021 | 29-09-2021

AJAY TEWARI, J. (Oral)

1. Heard through video conferencing.

2. By this writ petition the petitioner has challenged the notices on the ground that there is no clarification on the issue and these notices were based on imaginary and incoherent grounds and prayed for direction to issue refund in respect of online gaming platforms, which are being administered by the petitioner.

3. At the very outset, learned DAG, Haryana states that she has instructions from respondent no.5 to state that no adjudication and no coercive steps would be taken against the petitioner till such time the necessary clarification is issued by the empowered Group of Ministers but they may be permitted to investigate the matter so that if and when the clarification comes they would not have to necessarily reinvent the wheel.

4. Learned counsel for the petitioner states that he is satisfied with the statement of learned State counsel.

5. In view of the above, the instant petition is disposed off in the above terms.

Advocates List

Petitioner/Plaintiff/Appellant (s) Advocates
Mr. Abhishek A. Rastogi, Advocate for the petitioner.

Respondent/Defendant (s)Advocates
Ms. Shruti Jain Goyal, DAG, Haryana for respondent nos.3 to 5.

Mr. Sourabh Goel, Advocate for respondent nos.1 and 2.

Bench List

HON'BLE MR. JUSTICE AJAY TEWARI

HON'BLE MRS. JUSTICE ALKA SARIN

Eq Citation

LQ/PunjHC/2021/14850

HeadNote

A. Constitution of India — Art. 226 — Exercise of power under — Writ petition challenging notices issued to petitioner on ground that there was no clarification on issue and notices were based on imaginary and incoherent grounds — State counsel stating that no adjudication and no coercive steps would be taken against petitioner till such time the necessary clarification was issued by empowered Group of Ministers but they may be permitted to investigate the matter so that if and when clarification came they would not have to necessarily reinvent the wheel — Petitioner counsel stating that he was satisfied with statement of State counsel — Writ petition disposed of accordingly (Paras 3 to 5)