Sequential Technology International ... vs Addl. Cit, Spcl.Range-7, on 23 May, 2023

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Delhi High Court - Orders

Sequential Technology International ... vs Addl. Cit, Spcl.Range-7, on 23 May, 2023

Bench: Rajiv Shakdher

                                    $~5
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           ITA 34/2020
                                                SEQUENTIAL TECHNOLOGY INTERNATIONAL INDIA PVT.
                                                LTD.(FORMERLY KNOWN AS OMNIGLOB INFORMATION
                                                TECHNOLOGIES(INDIA)PVT.LTD)            ..... Appellant
                                                             Through: Mr Neeraj Jain and Mr Aniket D.
                                                                      Agrawal, Advocates.

                                                                                      versus

                                                ADDL. CIT, SPCL.RANGE-7,                ..... Respondent
                                                               Through: Mr Sanjeev Menon, Jr. Standing
                                                                         Counsel.

                                                CORAM:
                                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                                HON'BLE MR. JUSTICE GIRISH KATHPALIA
                                                             ORDER

% 23.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 2587/2020 [Application filed on behalf of the appellant seeking condonation of delay of 300 days in re-filing the appeal]

1. This is an application moved on behalf of the appellant/assessee seeking condonation of delay in re-filing the appeal. 1.1 According to the appellant/assessee, there is a delay of 300 days.

2. Mr Sanjeev Menon, learned standing counsel, who appears on behalf of the respondent/revenue, says that he does not oppose the prayer made in the application.

3. Accordingly, the delay is condoned.

4. The application is disposed of.

ITA 34/2020 Page 1 of 2

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 23:06:53 ITA 34/2020

5. Accordingly, issue notice.

5.1 Mr. Menon accepts notice on behalf of the respondent/ revenue.

6. List on 30.11.2023.

7. Counsel for the parties will file their respective written submissions not exceeding three pages each at least five days before the next date of hearing.

RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 23, 2023 v Click here to check corrigendum, if any ITA 34/2020 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 23:06:53

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