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Delhi High Court - Orders

Genpact India Private Limited vs Assistant Commissioner Of Income Tax, ... on 29 April, 2024

Author: Yashwant Varma

Bench: Yashwant Varma, Purushaindra Kumar Kaurav

                             $~39
                             *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 17364/2022
                                       GENPACT INDIA PRIVATE LIMITED                                                       ..... Petitioner
                                                                            Through:                 Mr.Sachit Jolly, Ms.Soumya
                                                                                                     Singh and Mr.Rishabh
                                                                                                     Malhotra, Advs.

                                                                            versus

                                       ASSISTANT COMMISSIONER OF INCOME TAX, RANGE
                                       10, OSD, NEW DELHI & ANR.            ..... Respondents
                                                      Through: Mr.Gaurav Gupta, Sr.SC with
                                                               Mr.Shivendra Singh and
                                                               Mr.Yogit Pareek, Jr.SCs.

                                       CORAM:
                                       HON'BLE MR. JUSTICE YASHWANT VARMA
                                       HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
                                       KAURAV
                                                    ORDER

% 29.04.2024 C.M. APPL. 24861/2024 (Waiver of cost)

1. The present application has been filed on behalf of respondent no.1 under Section 151 of the CPC, 1908 seeking waiver of cost of INR 50,000/-.

2. For the reasons stated in the application, the same is allowed.

3. The counter affidavit shall in consequence to our orders passed in the aforementioned application be taken on record.

4. The application stands disposed of.

W.P.(C) 17364/2022

1. We grant Mr. Jolly, learned counsel representing the writ petitioner two weeks' time to file a rejoinder affidavit.

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 30/04/2024 at 23:02:10

2. Let this matter be called again on 08.08.2024.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J.

APRIL 29, 2024/MJ 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 30/04/2024 at 23:02:10