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The Commissioner Of Income Tax ... vs Brandix Mauritius Holdings Ltd on 30 May, 2023

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                                    $~1
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           ITA 163/2023
                                                THE COMMISSIONER OF INCOME TAX (INTERNATIONAL
                                                TAXATION)-1, NEW DELHI                  ..... Appellant
                                                              Through: Mr Puneet Rai, Sr Standing Counsel
                                                                       with Mr Ashvini Kumar and Ms
                                                                       Madhavi Shukla, Advs.

                                                                                      versus

                                                BRANDIX MAURITIUS HOLDINGS LTD.       ..... Respondent
                                                             Through: Mr Divyanshu Agrawal, Adv.
                                                CORAM:
                                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                                HON'BLE MR. JUSTICE GIRISH KATHPALIA
                                                                                      ORDER

% 30.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.19652/2023 [Application filed on behalf of the appellant seeking correction of counsel's name]

1. Issue notice.

1.1 Mr Puneet Rai, learned senior standing counsel, accepts notice on behalf of the non-applicant/appellant.

2. The substantive prayer made in the application reads as follows:

"a) Allow this Application and correct the counsel's name from Mr Guruprasad to Mr. Divyanshu Agrawal in appearance of the Order dated March 20, 2023;... "

3. Mr Rai says that he has no objection to the prayer made in the application being allowed.

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 08/10/2023 at 02:50:23

4. For the reasons given in the application, the prayer made therein is allowed.

5. The judgment dated 20.03.2023 shall stand corrected to the extent that the counsel for the petitioner's name will now be shown as Mr Divyanshu Agrawal, instead of Mr Guruprasad.

6. The record will show that, Mr Divyanshu Agrawal, Advocate appeared on behalf of the respondent/assessee on 20.03.2023.

7. The other parts of the judgment dated 20.03.2023 will remain unaltered.

8. The application is disposed of, in the aforesaid terms.

RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 30, 2023/pmc Click here to check corrigendum, if any ITA 163/2023 2/2 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 08/10/2023 at 02:50:23