Delhi High Court - Orders
The Pr. Commissioner Of Income Tax-4 vs Gap International Sourcing (India) ... on 18 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 970/2018
THE PR. COMMISSIONER OF INCOME TAX-4 ..... Appellant
Through: Mr.Ruchir Bhatia & Mr.Puneet Rai,
Advocates
versus
GAP INTERNATIONAL
SOURCING (INDIA) PVT. LTD. ..... Respondent
Through: Mr.Prashant Meharchandani,
Advocate
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 18.01.2019 CM APPL. 2284/2019 (for rectification of the order dated 07.12.2018)
1. Issue notice. Mr.Ruchir Bhatia, Senior Standing Counsel accepts notice.
2. For the reasons mentioned in the application, interest of justice requires that we accept the presence of the counsel. The presence of the counsel shall be recorded and corrected order be issued by the Registry.
3. The application is disposed of.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 18, 2019 „hkaur‟