Delhi High Court - Orders
China Construction Sausum India Pvt Ltd vs Union Of India & Ors on 22 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
37
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1322/2022
CHINA CONSTRUCTION
SAUSUM INDIA PVT LTD. ..... Petitioner
Through: Mr. Naresh Jain, Advocate with
Mr. Sushil Kumar, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Zoheb Hossain, Advocate
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.02.2022 Matter has been heard by way of video conferencing.
CM Appl.9354/2022Present application has been filed seeking quashing of impugned provisional attachment order under Section 281B of the Income Tax Act, 1961 ('hereinafter referred to as Act') in view of the order passed by the Bombay High Court quashing the order dated 30th March, 2021 passed under Section 127 of the Act.
Learned counsel for the petitioner-applicant submits that as the impugned provisional attachment order has been passed in pursuance to the Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.02.2022 23:10:13 transfer of the petitioner's case from Bombay to Delhi, which has now been quashed, the same is without jurisdiction and null and void.
Issue notice.
Mr. Zoheb Hossain, learned counsel accepts notice on behalf of the respondents. He prays for some time to obtain instructions.
List on 22nd March, 2022.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 22, 2022 js Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.02.2022 23:10:13