Delhi High Court - Orders
Deepak Nargis vs Union Of India & Ors on 8 March, 2022
Author: Manmohan
Bench: Manmohan, Sudhir Kumar Jain
$~S-28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3892/2022 & CM APPL.11575-11576/2022
DEEPAK NARGIS ..... Petitioner
Through: Mr.Parag Tripathi, Sr.Advocate with
Ms.Vanita Bhargava, Mr.Ajay
Bhargava and Mr.Shivank Diddi,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Ravi Prakash, Advocate with
Ms.Shruti Shiv Kumar, Mr.Farman
Ali and Mr.Anshuman Das Gupta,
Advocates for R-1.
Mr.Puneet Rai, Sr.Standing Counsel
with Ms.Adeeba Mujahid, Jr.Standing
Counsel for revenue.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 08.03.2022 Learned senior counsel for the petitioner states that the issue involved in the present writ petition is similar to the issue pending adjudication before DB-II in the case of Geetika Jain Vs. Additional Commissioner of Income Tax, Central Range-5, WP(C) 1693/2021.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:09.03.2022 18:38:37Accordingly, list the present writ petition before DB-II on 10th March, 2022, subject to orders of Hon'ble the Chief Justice.
MANMOHAN, J SUDHIR KUMAR JAIN, J MARCH 8, 2022 TS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:09.03.2022 18:38:37