Delhi High Court - Orders
The Commissioner Of Income ... vs Lummus Technology Heat Transfer Bv on 12 December, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 997/2018
THE COMMISSIONER OF INCOME TAX-INTERNATIONAL
TAXATION -2 ..... Appellant
Through: Mr Sanjay Kumar, Sr Standing
Counsel.
versus
LUMMUS TECHNOLOGY HEAT TRANSFER BV..... Respondent
Through: Proxy for Mr Vishal Kalra, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 12.12.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. A request for accommodation is made on the ground that Mr Vishal Kalra, counsel for the respondent/assessee is not well. 1.1. The request is not opposed by the counsel for the appellant/revenue.
2. List the matter on 15.02.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J DECEMBER 12, 2022 pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:TARUN RANA Signing Date:23.12.2022 16:00:39