Delhi High Court - Orders
Karl Storz Endoscopy India Private ... vs National Faceless Assessment Centre, ... on 3 November, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Tushar Rao Gedela
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14314/2023 & CM APPL. 56688/2023
KARL STORZ ENDOSCOPY INDIA PRIVATE LIMITED
..... Petitioner
Through: Mr. Vishal Kalra and Ms. Snigdha
Gautam, Advocates
versus
NATIONAL FACELESS ASSESSMENT CENTRE,
NEW DELHI & ANR ..... Respondent
Through: Mr. Abhishek Maratha and Mr. Parth
Semwal, Standing Counsels for
Income Tax Department
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 03.11.2023 Learned Standing Counsel for the Revenue accepts notice. He prays for and is granted four weeks' time to seek instructions in the matter.
List the matter on 06.12.2023.
SATISH CHANDRA SHARMA, CJ TUSHAR RAO GEDELA, J NOVEMBER 3, 2023 Aj 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 06/11/2023 at 21:48:43