Delhi High Court - Orders
The Commissioner Of Central Tax, Delhi, ... vs Sharp Business Systems India Ltd on 17 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 1/2022 and CM APPLs.8453-54/2022
THE COMMISSIONER OF CENTRAL TAX, DELHI, EAST
......Appellant
Through: Ms Suhani Mathur, Advocate for Mr
Harpreet Singh, Sr. Standing Counsel.
versus
SHARP BUSINESS SYSTEMS INDIA LTD ......Respondent
Through: Mr Anant Mann, Advocate.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 17.10.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. A request for accommodation is made on behalf of Mr Harpreet Singh, counsel-on-record for the appellant by Ms Suhani Mathur, Advocate. We are told that a member of Mr Singh's family has taken seriously ill.
2. Ms Mathur says that she has informed the counsel for the respondent i.e., Ms Kavita Jha, that she would be making a request for accommodation.
3. Accordingly, list the matter on 19.05.2023.
4. Counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.
SERTA 1/2022 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:04.11.2022 11:32:59
5. Ms Mathur will also ensure that the objection qua the affidavit lying under objection is removed, before the next date of hearing. In this regard, reference will be made to order dated 02.06.2022.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 17, 2022 / tr Click here to check corrigendum, if any SERTA 1/2022 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:04.11.2022 11:32:59