Delhi High Court - Orders
The Commissioner Of Central Tax, Delhi, ... vs Sharp Business Systems India Ltd on 28 April, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Manoj Kumar Ohri
$~3
* 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,
Adv.
versus
SHARP BUSINESS SYSTEMS INDIA LTD. ..... Respondent
Through: Mrs Kavita Jha, Adv.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE MANOJ KUMAR OHRI
ORDER
% 28.04.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Harpreet Singh, who appears on behalf of the appellant, seeks and is granted a further two weeks to file an affidavit to explain the delay in filing and refiling in terms of the order dated 16.03.2022, passed by the coordinate bench.
2. To be noted, the delay in filing is 506 days and the delay refiling is 952 days.
3. A copy of the affidavit, if any, filed will be served on Mrs Kavita Jha, who appears on behalf of the respondent.
4. List the matter on 02.06.2022.
RAJIV SHAKDHER, J MANOJ KUMAR OHRI, J APRIL 28, 2022/rb Click here to check corrigendum, if any Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:06.05.2022 19:15:01