Delhi High Court - Orders
Cairn Uk Holdings Limited vs Deputy Commissioner Of Income Tax ... on 21 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 620/2017 & CM No.696/2022
CAIRN UK HOLDINGS LIMITED ......Appellant
Through: Ms Niyati Kohli, Adv.
versus
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1(2)(1) -
(INTERNATIONAL TAXATION) ......Respondent
Through: Mr Zoheb Hossain, Sr. Standing
Counsel with Mr Vipul Agrawal and
Mr ParthSemwal, Jr. Standing
Counsel for Revenue.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 21.02.2022 [Court hearing convened via video-conferencing on account of COVID-19] CM No.696/2022[Application filed on behalf of the appellant for rectification]
1. This is an application, whereby correction is sought qua the order dated 20.12.2021.
1.1. Ms Niyati Kohli, who appears on behalf of the applicant/appellant, says that, inadvertently, in the prayer clause contained in CM No.45984/2021, the number of Income Tax Appeal (ITA) was wrongly set forth as ITA No. 621/2017, instead of ITA No.620/2017. 1.2. Ms Kohli says that it is on account of this mistake, committed by the appellant/applicant, that an error crept in paragraph 2 of the order dated 20.12.2021.
2. Issue notice.
ITA 620/2017 page 1 of 2 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:24.02.2022 15:16:58 2.1. Mr Zoheb Hossain accepts notice on behalf of the non- applicant/respondent-revenue.
2.2 Mr Hossain says that he does not wish to file a reply to the above- captioned application, as the correction sought is an obvious mistake, which this Court can proceed to correct.
3. Accordingly, as prayed, paragraph 2 of the order dated 20.12.2021 shall stand corrected. The corrected version reads as follows; with correction duly emphasised and underlined:
"2. The substantive prayer made in the above-captioned application is as follows :
"(i) permit the withdrawal of ITA No. 620 of 2017 and all applications filed therein without any orders as to costs.""
3.1. All other directions contained in the order dated 20.12.2021, shall remain unaltered.
4. The above-captioned application is disposed of in the aforesaid terms.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 21, 2022/aj Click here to check corrigendum, if any ITA 620/2017 page 2 of 2 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:24.02.2022 15:16:58