AI Structured Summary
Not yet generated for this judgment
Judgment
SI. No.,Case Details,"D a t e of
Order",Bench,Costs
1.,"Wholesale Trading Services Pvt. Ltd. v.
UOI; WP(C) 5602/2017",07.07.2017,"Division bench of the
Hon’ble Delhi High Court","Rs. 10,000/- Imposed
as costs on the
Appellant
2.,"Wholesale Trading Services Pvt. Ltd. v.
UOI; WP(C) 10536/2017",04.12.2017,Hon’ble Delhi High Court,"Rs. 10,000/- Payable to
Delhi High Court Lega
Services Committee
within a period of two
weeks, imposed on the
Appellant.
3.,"Wholesale Trading Services Pvt. Ltd. v.
ICAI & Ors; WP(C) 8071/2019",04.12.2017,Hon’ble Delhi High Court,"Payable to Delhi High
Court Legal Services
Committee within a
period of two weeks,
imposed on the
Appellant.
4.,"Wholesale Trading Services Pvt. Ltd. v.
ICAI & Ors; WP(C) 8081/2019",01.08.2019,Hon’ble Delhi High Court,"Rs.1,00,000/- payable
to Delhi High Cour
Legal Services
Committee within a
period of two weeks,
imposed on the
Appellant. This order
has been sustained by
the Hon’ble
Division Bench of this
Hon’ble Court in
In view of the admission of learned counsel for the petitioner that petitioner has not deposited the costs imposed by the Division Bench by its order,,,,
dated 01.03.2021 and also by various orders of this Court as noticed by the Division Bench in its order dated 01.03.2021, the Registry is directed not to",,,,
register and list any petition or proceedings filed by the petitioner till petitioner encloses therewith the receipts of deposit of costs in the said cases,,,,
mentioned hereinabove.,,,,
Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.,,,,