Delhi High Court - Orders
Genpact Luxembourg S.A.R.L vs Assistant Commissioner Of Income Tax ... on 11 February, 2026
$~105
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14223/2025
GENPACT LUXEMBOURG S.A.R.L. .....Petitioner
Through: Ms. Sherry Gayal & Mr. Devansh
Jain, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 3 1,
INTERNATIONAL TAXATION NEW DELHI & ANR.
.....Respondents
Through: Mr. Vipul Agrawal, SSC with Mr.
Akshat Singh, JSCs.
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 11.02.2026 CM APPL. 9499/2026 [Condonation of Delay]
1. The instant application has been filed under Section 151 of Code of Civil Procedure, 1908 read with Section 5 of the Limitation Act, 1963 seeking condonation of delay of 110 days in filing the counter affidavit.
2. For the reasons stated in the application, the same is allowed.
3. Let the counter affidavit be taken on record.
4. Application stands disposed of.
W.P.(C) 14223/2025
5. List this case on the date already fixed i.e. 23.07.2026.
DINESH MEHTA, J.
VINOD KUMAR, J.
FEBRUARY 11, 2026/sr This is a digitally signed order.
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