Delhi High Court - Orders
Pr. Commissioner Of Income Tax, Delhi- ... vs Deepak Mittal on 5 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~advance 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 968/2018
PR. COMMISSIONER OF INCOME TAX, DELHI- 20 .....Appellant
Through: Ms. Ankita Prakash, Advocate for
Mr. Raghvendra Singh, Sr. Standing Counsel.
versus
DEEPAK MITTAL .....Respondent
Through: Mr. Piyush Kaushik, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.03.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Learned counsel for the assessee/respondent seeks an accommodation.
2. Ms. Ankita Prakash, who appears on behalf of Mr. Raghvendra Singh, i.e., the Senior Standing Counsel for Revenue, says that she has no objection.
3. Accordingly, list the matter on 09.08.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 5, 2021 tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:08.03.2021 00:17:18