Delhi High Court - Orders
Technip France Sa (Formerly Known As ... vs Commissioner Of Income Tax ... on 16 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~A-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10267/2021
TECHNIP FRANCE SA (FORMERLY KNOWN AS TECHNIP
FRANCE SAS) ..... Petitioner
Through: Mr.Ajay Vohra, Sr.Advocate with
Mr.Aniket D.Agrawal and
Mr.Samarth Chaudhari, Advocate.
versus
COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX) 3
..... Respondent
Through: Mr.Puneet Rai, Sr.Standing Counsel
with Ms.Adeeba Mujahid, Jr.Standing
Counsel and Mr.Nikhil Jain,
Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.08.2022 Learned counsel for the respondent prays for and is permitted to file a counter affidavit within a further period of four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 23rd January, 2023 alongwith W.P.(C) 11337/2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 16, 2022/TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:17.08.2022 18:27:41