Delhi High Court - Orders
Sis Live vs Commissioner Of Income Tax (A), ... on 18 December, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~Suppl.-19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10667/2020 & CM APPL.33503/2020
SIS LIVE .....Petitioner
Through: Mr. P. Roychaudhuri with
Mr. Rishi Bhatnagar and Mr. Mohan
Khullar, Advocates.
Versus
COMMISSIONER OF INCOME TAX (A),
DELHI-27 & ANR. .....Respondent
Through: Mr. Deepak Anand, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE SANJEEV NARULA % ORDER 18.12.2020 The petition has been has been listed by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Present writ petition has been filed for issuance of a writ of mandamus commanding the respondent no.2 to issue appropriate directions to respondent no.1 to pass the appellate order in a time bound manner in Appeal No.CIT(A), Delhi- 27/10019/2019-20 which is pending in the office of respondent no.1.
Issue notice.
Mr. Deepak Anand, learned counsel for Revenue accepts notice. He prays for some time to obtain instructions.
List on 22nd December, 2020.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J DECEMBER 18, 2020 AS