Delhi High Court - Orders
The Commissioner Of Central Tax, Delhi, ... vs Sharp Business Systems India Ltd on 2 June, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 1/2022 & CM APPLs. 8453/2022, 8454/2022
THE COMMISSIONER OF CENTRAL TAX, DELHI, EAST
..... Appellant
Through: Mr Harpreet Singh, Sr. Standing
Counsel with Ms Suhani Mathur,
Advocate
versus
SHARP BUSINESS SYSTEMS INDIA LTD. ..... Respondent
Through: Mrs Kavita Jlia, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 02.06.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Pursuant to the orders dated 16.03.2022 and 28.04.2022, an affidavit explaining the delay in filing and re-filing the instant appeal, we are told, was lodged with the Registry by the appellant/revenue. 1.1. It appears that the said affidavit is lying under objection.
2. Mr Harpreet Singh, who appears on behalf of the appellant/revenue, will take steps to remove the objection(s) pointed out by the Registry and have the affidavit placed on record.
3. List the matter on 17.10.2022.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J JUNE 2, 2022/rhc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:08.06.2022 16:23:26