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Pr. Commissioner Of Income Tax, Delhi-8 vs M/S Sapient Consulting Pvt. Ltd on 5 December, 2022

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Tushar Rao Gedela

                            $~10
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +    ITA 261/2018 & CM Appl.7814/2018
                                 PR. COMMISSIONER OF INCOME TAX,
                                 DELHI-8                                     ..... Appellant
                                                 Through: Mr Zoheb Hossain, Sr Standing
                                                            Counsel with Mr Vipul Agarwal and
                                                            Mr Parth Semwal, Advs.
                                                 versus
                                 M/S SAPIENT CONSULTING PVT. LTD.            ..... Respondent
                                                 Through: Mr Anjay Vohra, Sr Adv. with Mr
                                                            Neeraj Jain and Mr Aniket D
                                                            Agrawal, Advs.
                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                 HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                 ORDER

% 05.12.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.7814/2018 [Application filed on behalf of the appellant seeking condonation of delay of 25 days in re-filing the appeal]

1. This is an application seeking condonation of delay in re-filing the appeal.

2. According to the counsel for the appellant/revenue, the delay involved is 25 days.

3. For the reasons given in the application, the prayer made is allowed, the delay is condoned.

4. The application is disposed of in the aforesaid terms.

5. The record shows that the appeal was admitted on 27.02.2018 and accordingly, the questions of law were framed.

6. Counsel for the parties say that they will take, between themselves, at least two hours to argue the matter.

7. Since we are not sitting in a regular combination, the matter cannot be heard today.

8. List the matter on 14.07.2023.

9. In the meanwhile, written submissions will be filed, not exceeding three pages each at least five days before the next date of hearing.

RAJIV SHAKDHER, J TUSHAR RAO GEDELA, J DECEMBER 5, 2022/pmc Click here to check corrigendum, if any ITA 261/2018 2/2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:12.12.2022 18:35:18