Delhi High Court - Orders
Karl Storz Endoscopy India Private ... vs National Faceless Assessment Centre, ... on 6 December, 2023
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14314/2023 & CM APPL. 56688/2023
KARL STORZ ENDOSCOPY INDIA PRIVATE
LIMITED ..... Petitioner
Through: Mr. Vishal Kalra, Adv.
versus
NATIONAL FACELESS ASSESSMENT CENTRE,
NEW DELHI & ANR. ..... Respondents
Through: Mr. Abhishek Maratha and Mr. Parth
Semwal, Standing Counsels for
Income Tax Department
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 06.12.2023
1. Learned counsel for the respondents is directed to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
2. List on 12th March, 2024, along with W.P.(C) 688/2019.
3. Till further orders, the impugned assessment orders shall not be given effect to.
ACTING CHIEF JUSTICE MINI PUSHKARNA, J DECEMBER 6, 2023/kr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/12/2023 at 00:12:05