Delhi High Court - Orders
Sanjay Sudan vs The Assistant Commissioner. Of Income ... on 14 December, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6610/2019 & CM APPL. 27939/2019
SANJAY SUDAN. ..... Petitioner
Through: Mr Shashi Mathews & Mr Abhishek
Boob, Advs.
versus
THE ASSISTANT COMMISSIONER. OF INCOME TAX & ANR.
..... Respondents
Through: Ms Easha Kadian, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 14.12.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Although notice in this writ petition was issued on 31.05.2019, counter- affidavit has not been filed up until now. 1.1. Ms Easha Kadian, who appears on behalf of the respondent/revenue, seeks further time to file counter-affidavit in the matter.
2. In case counter-affidavit is not filed within the next ten days, the respondent/revenue will pay a sum of Rs 10,000/- to the petitioner by way of costs.
2.1 Counter-affidavit, if filed after the timeframe given hereinabove, it will not be taken on record till proof of costs is filed.
3. List the matter on 17.02.2023.
4. In the meanwhile, counsel for the parties will file their written submission, not exceeding three pages, at least five days before the next date W.P.(C) 6610/2019 page 1 of 2 Signature Not Verified Digitally Signed By:SHEHROZ ALAM Signing Date:19.12.2022 23:23:33 of hearing.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J DECEMBER 14, 2022/r Click here to check corrigendum, if any W.P.(C) 6610/2019 page 2 of 2 Signature Not Verified Digitally Signed By:SHEHROZ ALAM Signing Date:19.12.2022 23:23:33