Delhi High Court - Orders
Delay In Re-Filing) The Pr. ... vs Ircon International Limited on 16 January, 2019
Author: Sanjiv Khanna
Bench: Sanjiv Khanna, Anup Jairam Bhambhani
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA No. 925/2018 & CM APP No. 34480/2018 (for condonation of
delay in re-filing)
THE PR. COMMISSIONER OF INCOME TAX -4 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. Standing
counsel.
versus
IRCON INTERNATIONAL LIMITED ..... Respondent
Through: Mr. Rohit Kumar Gupta & Mr. Udit
Chauhan, Advs.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 16.01.2019 Adjournment slip has been circulated by the counsel for the assessee with no objection from counsel for the Revenue.
Re-list on 8th April, 2019.
SANJIV KHANNA, J.
ANUP JAIRAM BHAMBHANI, J. JANUARY 16, 2019/uj