Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 10 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10983/2021 & CM No. 33835/2021
MODICARE LIMITED ..... Petitioner
Through: Mr. Aniket D. Agrawal, Advocate.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
..... Respondents
Through: Mr. Sanjay Kumar, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 10.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. We are told that an adjournment slip has been moved on behalf of the respondents/revenue.
1.1. Mr Aniket D. Agrawal, Advocate, who appears for the petitioner, does not oppose the request.
2. At request, list the matter on 21.09.2022.
3. Interim order dated 29.09.2021 is made absolute, during the pendency of the writ petition. CM No. 33835/2021 is accordingly disposed of.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 10, 2022/mr Click here to check corrigendum, if any Signature Not Verified Signed By:MAMTA RANI Signing Date:14.02.2022 23:15:52