Delhi High Court - Orders
Pr. Commissioner Of Income Tax - ... vs M/S Technip Italy S.P.A on 12 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 869/2019
PR. COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -3 ..... Appellant
Through: Mr. Ruchir Bhatia, SSC with
Ms. Deeksha Gupta, Adv.
versus
M/S TECHNIP ITALY S.P.A ..... Respondent
Through: Mr. Neeraj Jain, Mr. Aniket D.
Agrawal & Mr. Samarth
Choudhari, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 12.02.2024 Mr. Bhatia, learned counsel for the appellant, submits that undisputedly the original Assessment Officer is seated in District Gautam Budh Nagar (NOIDA), in the State of Uttar Pradesh.
He accordingly, prays for and is accorded liberty to withdraw the instant appeal and to approach the jurisdictional High Court. The appeal may be instituted before the appropriate High Court within a period of twelve weeks from today.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
FEBRUARY 12, 2024/kk 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 13/02/2024 at 22:49:01