Delhi High Court - Orders
Sanjay Baweja vs Deputy Commissioner Of Income Tax Tds ... on 6 October, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11155/2023
SANJAY BAWEJA ..... Petitioner
Through: Mr. Tarun Gulati, Senior Advocate
with Mr. Kishora Kunal and
Ms. Ankita Parkash, Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX TDS CIRCLE, 77
(1), DELHI & ANR. ..... Respondents
Through: Mr. Prashant Meharchandani, SSC
with Mr. Akshat Singh and Ms. Ritika
Vohra, Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.10.2023
1. Issue notice. Learned counsel for Respondents accepts notice. He seeks and is granted six weeks' time to file a counter-affidavit in the matter. Rejoinder thereto, if any, be filed before the next date of hearing.
2. It is needless to mention that any deduction of tax shall be subject to final outcome of the petition.
3. List on 7th December, 2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 6, 2023/nk This is a digitally signed order.
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