Delhi High Court - Orders
Principal Commissioner Of Income Tax, ... vs Smt. Rashmi Rajiv Mehta on 27 October, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~19 & 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
19
+ ITA 984/2019 & CM APPL. 52979/2019
PRINCIPAL COMMISSIONER
OF INCOME TAX, DELHI-10, ..... Appellant
Through : Mr. Shray Nargotra, Advocate for
Mr.Kunal Sharma, Senior Standing
Counsel for Revenue.
versus
SMT. RASHMI RAJIV MEHTA ..... Respondent
Through :
20
+ ITA 989/2019 & CM APPL. 53179/2019
PRINCIPAL COMMISSIONER
OF INCOME TAX, DELHI-10, ..... Appellant
Through : Mr. Shray Nargotra, Advocate for
Mr.Kunal Sharma, Senior Standing
Counsel for Revenue.
versus
RASHMI RAJIV MEHTA ..... Respondent
Through :
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 27.10.2022 Mr. Kunal Sharma, learned senior standing counsel for the Appellant is stated to be in personal difficulty.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.10.2022 17:37:17In the interest of justice, re-notify on 22nd February, 2023.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J OCTOBER 27, 2022 j Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.10.2022 17:37:17