Delhi High Court - Orders
Awfis Space Solutions Private Limited vs Principal Commissioner Of ... on 4 April, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4282/2022 & C.M.No.12722/2022
AWFIS SPACE SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr.Ved Jain, Advocate with
Mr.Ashish Aggarwal and Mr.Nalin
Dhingra, Advocates.
versus
PRINCIPAL COMMISSIONER OF INCOME-TAX-1 & ORS.
..... Respondents
Through: Mr.Zoheb Hossain, senior standing
counsel with Mr.Vipul Agrawal and
Mr.Parth Senwal, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 04.04.2022 On 14th March, 2022, learned counsel for the petitioner had confined his prayer for refund of Rs.5,14,83,164/- and Rs.2,88,14,328/- adjusted by the Revenue post the earlier Division Bench order dated 02nd February, 2021. On the said date, learned counsel for the respondents had sought time to obtain instructions.
Today Mr.Zoheb Hossain, learned standing counsel for the respondents, on instructions, states that the amount of refund, adjusted by the Revenue post the earlier Division Bench order dated 02nd February, 2021, shall be refunded to the petitioner within six weeks in accordance with Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:05.04.2022 17:26:09 the judgment of this Court in Skyline Engineering Contracts (India) Pvt. Ltd. vs. Deputy Commissioner of Income Tax Circle 22(2), W.P.(C) 6172/2021.
The statement/undertaking given by learned counsel for the respondents is accepted by this Court and the Respondents are held bound by the same.
In view of the aforesaid, the present writ petition along with pending application stands disposed of as satisfied.
MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 4, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:05.04.2022 17:26:09