Delhi High Court - Orders
Pr. Commissioner Of I Tax (Central)-Ii vs M/S Trent East West Lpg Bottling Ltd on 5 December, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Tushar Rao Gedela
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7444/2016
PR. COMMISSIONER OF I TAX (CENTRAL)-II ..... Petitioner
Through: Mr Shrey Nargotra, Adv. for Mr
Kunal Sharma, Sr Standing Counsel.
versus
M/S TRENT EAST WEST LPG BOTTLING LTD...... Respondent
Through: Mr G.C. Srivastava wit Mr Malrav
Mehrotra, 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)]
1. The report of the Registry is that the counter-affidavit has not been filed in the matter.
2. Mr G.C. Srivastava, who appears on behalf of the respondent/assessee, says that the counter-affidavit was filed on 28.02.2022.
3. Counsel for the respondent/assessee will follow up with the Registry and have the counter-affidavit placed on record. 3.1. A copy of the counter-affidavit will also be served on the counsel for the petitioner/revenue i.e., Mr Kunal Sharma, Sr Standing Counsel. 3.2. Rejoinder thereto, if any, will be filed before the next date of hearing.
4. List the matter on 03.08.2023.
RAJIV SHAKDHER, J TUSHAR RAO GEDELA, J DECEMBER 5, 2022/pmc Click here to check corrigendum, if anys Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:12.12.2022 18:35:18