Delhi High Court - Orders
Pr. Commissioner Of Income Tax-7, Delhi vs Vedanta Ltd on 31 May, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 88/2022
PR. COMMISSIONER OF INCOME TAX-7, DELHI ..... Appellant
Through: Mr. Puneet Rai, Advocate with
Ms. Adeeba Mujahid and Mr. Karan
Pandey, Advocates.
versus
VEDANTA LTD. ..... Respondent
Through: Mr. Prakash Kumar, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 31.05.2022 CM APPL.26344/2022 Keeping in view the averments in the application, the delay in filing amendment application is condoned.
Accordingly, the present application is allowed.
CM APPL.26345/2022Present application has been filed for amendment of the appeal in accordance with liberty granted to the appellant vide order dated 18th April, 2022.
Since the present appeal is at the initial stage and notice has not even been issued, the present amendment application is allowed without prejudice to the rights and contentions of the respondent.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:01.06.2022 18:32:00 ITA 88/2022The amended appeal and amended memo of parties is taken on record. Issue notice.
Mr. Prakash Kumar, learned counsel accepts notice on behalf of the respondent.
List on 6th July, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J MAY 31, 2022 AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:01.06.2022 18:32:00