Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 22 September, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10983/2021
MODICARE LIMITED .....Petitioner
Through: Mr. Rohit Jain, Mr. Aniket D.
Agrawal and Mr. Samarth Chaudhari,
Advs.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
.....Respondents
Through: Mr. Sanjay Kumar, SSC with Ms.
Monica Benjamin and Ms. Easha,
JSCs
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 22.09.2025
1. Mr. Sanjay Kumar, learned Senior Standing Counsel appearing for respondents, has placed before us a communication dated 22.09.2025, received by him from the Deputy Commissioner of Income Tax, Central Circle-14, New Delhi, wherein reference is made to order dated 19.05.2025 to contend, as the required records are still awaited in the office of the Deputy Commissioner of Income Tax, further time (as a last opportunity) be granted to ensure compliance of the aforesaid order passed by this Court.
2. If that be so, we grant six weeks as a last opportunity to the respondents to comply with the order dated 19.05.2025.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 22:50:07
3. Renotify on 24.03.2026.
V. KAMESWAR RAO, J VINOD KUMAR, J SEPTEMBER 22, 2025 cd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 22:50:07