Delhi High Court - Orders
Bharat Sanchar Nigam Limited vs Pr Dgit Systems And Ors on 26 August, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9031/2021& CM APPL.28094/2021
BHARAT SANCHAR NIGAM LIMITED ..... Petitioner
Through: Mr. Kamal Sawhney with
Mr. Prashant Meharchndani,
Mr. Nitin Agarwal, Mr. Arun
Bhaduria and Mr. Divyansh Singh,
Advocates.
versus
PR DGIT SYSTEMS AND ORS. ..... Respondent
Through: Mr. Kunal Sharma, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 26.08.2021 Mr. Kamal Sawhney, learned counsel for the petitioner states that the petitioner has today received intimation under Section 143(1) of the Income Tax Act, 1961.
Accordingly the present writ petition is disposed of as satisfied. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J AUGUST 26, 2021 Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:27.08.2021 22:36:38