Delhi High Court - Orders
Ernst And Young (Emeia) Services ... vs Assistant Commissioner Of Income Tax, ... on 1 March, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14248/2023 & CM APPL.56341/2023 (stay)
ERNST AND YOUNG (EMEIA) SERVICES LIMITED
..... Petitioner
Through: Mr. Kamal Sawhney, Mr.
Nikhil Agarwal and Mr.
Nishank Vashistha, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE
INT. TAXATION- 1(2)(2), NEW DELHI ..... Respondent
Through: Mr. Sunil Agarwal, Sr.SC with
Mr. Shivansh B Pandya, Jr.SC
alongwith Mr. Utkarsh Tiwari,
Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 01.03.2024
1. The order sheets would reflect that despite time having been granted repeatedly on earlier occasions, no counter affidavit has been filed by the respondent.
2. In view of the aforesaid, we accord two weeks and no more to file a reply. It is further clarified that in case no counter affidavit is filed within the time indicated above, this matter shall proceed ex parte and on the state of the record as it exists today.
3. In case, a counter affidavit is tendered, we grant the writ petitioner two weeks therefrom to file a rejoinder affidavit, if so chosen and advised.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/03/2024 at 22:31:25
4. Let the matter be called again on 10.05.2024.
5. Interim order granted earlier to continue till the next date of hearing.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J MARCH 1, 2024/p This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/03/2024 at 22:31:25