Delhi High Court - Orders
Bishamber Dayal Chander Mohan vs Income Tax Officer Ward 58(3), Delhi on 15 May, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~65,82,86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6255/2023
BISHAMBER DAYAL CHANDER MOHAN ..... Petitioner
Through: Mr. Kapil Goel & Mr. Sandeep Goel,
Advocates.
versus
INCOME TAX OFFICER WARD 58(3), DELHI ..... Respondent
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel.
+ W.P.(C) 6272/2023
BISHAMBER DAYAL CHANDER MOHAN ..... Petitioner
Through: Mr. Kapil Goel & Mr. Sandeep Goel,
Advocates.
versus
INCOME TAX OFFICER WARD 58(3) DELHI ..... Respondent
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel.
+ W.P.(C) 6276/2023
BISHAMBER DAYAL CHANDER MOHAN ..... Petitioner
Through: Mr. Kapil Goel & Mr. Sandeep Goel,
Advocates.
versus
INCOME TAX OFFICER WARD 58(3) DELHI ..... Respondent
Through: Mr. Gaurav Gupta, Sr. Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 15.05.2023 [Physical Hearing/Hybrid Hearing (as per request)] W.P.(C) 6255/2023 & other connected matters Page 1 of 2 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 20/09/2023 at 08:30:12 CM APPL. 24590/2023 in W.P.(C) 6255/2023 CM APPL. 24629/2023 in W.P.(C) 6272/2023 CM APPL. 24636/2023 in W.P.(C) 6276/2023
1. Allowed, subject to the petitioner filing legible copies of the annexures, at least three days before the next date of hearing. W.P.(C) 6255/2023 & CM APPL. 24589/2023, W.P.(C) 6272/2023 & CM APPL. 24628/2023 and W.P.(C) 6276/2023 & CM APPL. 24635/2023 Application filed on behalf of the petitioner seeking interim relief
2. Mr. Gaurav Gupta, senior standing counsel, who appears on behalf of the respondent/revenue, raised preliminary objections with regard to the firm registration certificate not bearing the name of affiant, i.e. Mr. Archit Aggarwal. (See pages 149-152 of the case file)
3. Accordingly, Mr Goel seeks leave to withdraw the writ petition, with liberty to file a fresh petition.
4. Writ petition is dismissed as withdrawn, with liberty to file a fresh petition, albeit in accordance with the law.
RAJIV SHAKDHER, J GIRISH KATHPALIA, J MAY 15, 2023/MR Click here to check corrigendum, if any W.P.(C) 6255/2023 & other connected matters Page 2 of 2 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 20/09/2023 at 08:30:12