Delhi High Court - Orders
Income Tax Officer Ward 73(2) New Delhi vs Mky Constructions Private Limited And ... on 17 October, 2023
$~26 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 288/2022
INCOME TAX OFFICER WARD 73(2) NEW DELHI
..... Petitioner
Through: Mr. Puneet Rai, Mr. Ashvini
Kumar and Mr. Rishabh Nangia,
Standing Counsel
versus
MKY CONSTRUCTIONS PRIVATE LIMITED AND ANR.
FORMERLY KMOWN AS ACTION BRIDGE GAP
CONSTRUCTIONS PVT. LTD. & ANR. ..... Respondents
Through: Mr. Sanjay Kumar, Advocate
27
CRL.L.P. 289/2022
INCOME TAX OFFICER WARD 73(2) NEW DELHI
..... Petitioner
Through: Mr. Puneet Rai, Mr. Ashvini
Kumar and Mr. Rishabh Nangia,
Standing Counsel
versus
MKY CONSTRUCTIONS PRIVATE LIMITED AND ANR.
FORMERLY KMOWN AS ACTION BRIDGE GAP
CONSTRUCTIONS PVT. LTD. & ANR. ..... Respondents
Through: Mr. Sanjay Kumar, Advocate
CRL.L.P. 288/2022 and connected matters Page 1 of 3
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 18/10/2023 at 23:59:42
28
CRL.L.P. 290/2022
INCOME TAX OFFICER WARD 73.2 NEW DELHI
..... Petitioner
Through: Mr. Puneet Rai, Mr. Ashvini
Kumar and Mr. Rishabh Nangia,
Standing Counsel
versus
MKY CONSTRUCTIONS PRIVATE LIMITED AND ANR.
FORMERLY KMOWN AS ACTION BRIDGE GAP
CONSTRUCTIONS PVT. LTD. & ANR. ..... Respondents
Through: Mr.Sanjay Kumar, Advocate
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 17.10.2023
1. Reply has still not been filed.
2. Learned counsel appearing for the respondents seeks, and is granted, further time of four weeks to file the reply, subject to the respondents depositing a cost of Rs.15,000/- (Rs.5,000/- in each case) with the Delhi State Legal Services Committee, [Account No. 18580110053263 and IFSC Code UCBA0003364] within a period of four weeks from today as a last opportunity.
3. Acknowledgement slip in respect of payment of costs be supplied before the next date of hearing.
CRL.L.P. 288/2022 and connected matters Page 2 of 3This 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 18/10/2023 at 23:59:42
4. In the opinion of this Court, it would be in the interest of justice if the meanwhile, the parties are called upon to file the written synopsis not exceeding three pages giving a chronological list of dates, events and documents, if any, alongwith relevant judgments duly highlighted which they wish to rely upon.
5. Let the needful be done within a period of four weeks.
6. Accordingly, renotify on 22.02.2024.
SAURABH BANERJEE, J OCTOBER 17, 2023/akr CRL.L.P. 288/2022 and connected matters Page 3 of 3 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 18/10/2023 at 23:59:43