Delhi High Court - Orders
Zomato Limited vs Assistant Commissioner Of Income Tax ... on 18 October, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Swarana Kanta Sharma
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14586/2024
ZOMATO LIMITED .....Petitioner
Through:
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 25(1)
NEW DELHI & ORS. .....Respondents
Through: Mr. Puneet Rai, SSC, Mr. Ashvini
Kumar and Mr. Rishabh Nangia,
Standing Counsels.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.10.2024 CM APPL. 61207/2024
1. Exemption is allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 14586/2024
3. Issue notice.
4. The learned counsel for the respondents accepts notice and seeks time to take instructions and if necessary, file a reply.
5. Let the reply, if any, be filed within a period of three weeks from date. Rejoinder, if any, be filed before the next date of hearing.
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 08/11/2024 at 22:42:40
6. List on 20.11.2024.
VIBHU BAKHRU, J SWARANA KANTA SHARMA, J OCTOBER 18, 2024 A Click here to check corrigendum, if any 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 08/11/2024 at 22:42:40