Delhi High Court - Orders
Capgemini Technology Services India ... vs Assistant Commissioner Of Income Tax ... on 12 December, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4473/2023
CAPGEMINI TECHNOLOGY SERVICES INDIA LIMITED
(AS SUCCESSOR IN INTEREST OF ARICENT
TECHNOLOGIES PVT LTD) .....Petitioner
Through: Mr. Neeraj Jain, Mr. Aniket D.
Agrawal & Mr. Saksham
Singhal, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME
TAX CIRCLE 1(1) NEW DELHI & ORS. .....Respondents
Through: Mr. Sanjeev Menon, Mr. Rahul
Singh, JSCs & Mr. Anmol
Jagga, Adv. for Mr. Indruj
Singh Rai, SSC.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 12.12.2024 Notice. Since the respondents are duly represented by Mr. Menon, learned counsel, let a reply be filed within a period of three weeks from today. The petitioner shall have two weeks therefrom to file a rejoinder affidavit.
Let the matter be called again on 29.01.2025.
YASHWANT VARMA, J GIRISH KATHPALIA, J DECEMBER 12, 2024/kk This is a digitally signed order.
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