Delhi High Court - Orders
Shashi Mohan Garg vs Income Tax Officer, & Anr on 24 May, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7619/2019&CM APPL. 31701/2019
SHASHI MOHAN GARG ..... Petitioner
Through: Mr Ankur Goel, Adv.
versus
INCOME TAX OFFICER, & ANR. ..... Respondents
Through: Mr Abhishek Maratha, Sr Standing
Counsel with Mr Akshat Singh,
Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 24.05.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Learned counsel for both parties submit, that although the matter was heard briefly on 06.03.2023, it cannot be categorized as a part-heard matter, and therefore this can be heard by the present bench. 1.1 To be noted, on 06.03.2023 the matter was heard by a bench comprising Rajiv Shakdher, J. and Tara VitastaGanju, J.
2. Since it is already 05:25 PM, there is no time left to hear final arguments in the matter.
3. List the matter on 05.10.2023.
4. In the meanwhile, interim order dated 17.07.2019 is made absolute during the pendency of the writ petition.
5. CM No.31701/2019 is, accordingly, disposed of.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 24, 2023/aj Click here to check corrigendum, if any This is a digitally signed order.
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