Delhi High Court - Orders
Commissioner Of Income Tax-3 ... vs Technip France Sa (Formerly Known As ... on 16 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~A-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11337/2022
COMMISSIONER OF INCOME TAX-3 INTERNATIONAL
TAXATION, NEW DELHI ..... Petitioner
Through: Mr.Puneet Rai, Sr.Standing Counsel
with Ms.Adeeba Mujahid, Jr.Standing
Counsel and Mr.Nikhil Jain,
Advocate.
versus
TECHNIP FRANCE SA (FORMERLY KNOWN AS TECHNIP
FRANCE SAS) ..... Respondent
Through: Mr.Ajay Vohra, Sr.Advocate with
Mr.Aniket D.Agrawal and
Mr.Samarth Chaudhari, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.08.2022 CM APPL.33394/2022 (exemption) Allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 11337/2022 Issue notice. Mr.Aniket D.Agrawal, learned counsel for the respondent, accepts notice. He prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:17.08.2022 18:27:41List on 23rd January, 2023 alongwith W.P.(C) 10267/2021.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 16, 2022 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:17.08.2022 18:27:41