Delhi High Court - Orders
Vedanta Ltd. (Successor Of Sterlite ... vs Asst. Commissioner Of Income Tax, ... on 15 November, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13811/2018
VEDANTA LTD. (SUCCESSOR OF STERLITE INDUSTRIES
(INDIA) LIMITED) ..... Petitioner
Through: Mr. Sachit Jolly, Advocate.
versus
ASST. COMMISSIONER OF INCOME TAX, CIRCLE- 26(1), NEW
DELHI ..... Respondent
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel for Revenue.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.11.2022 Learned counsel for the Respondent states that he has recently received the matter on re-allocation. He prays for some time to examine the matter and produce the original record.
In the interest of justice, re-notify on 13th December, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 15, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:16.11.2022 18:37:20