Delhi High Court - Orders
Pr. Commissioner Of Income Tax, ... vs Hcp Petrochem Pvt. Ltd on 28 November, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 763/2018
PR. COMMISSIONER OF INCOME TAX, DELHI-02..... Appellant
Through: Mr A Renganath, Adv. for Mr Ajit
Sharma, Sr. Standing Counsel.
versus
HCP PETROCHEM PVT. LTD ..... Respondent
Through: Mr Amandeep Mehta, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 28.11.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. A request for accommodation is made on behalf of the respondent/assessee.
1.1. The request is not opposed by the counsel for the appellant/revenue.
2. Accordingly, list the matter on 17.07.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J NOVEMBER 28, 2022/pmc Click here to check corrigendum, if any Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:12.12.2022 16:33:32