Delhi High Court - Orders
Brindavan Enterprises (P) Ltd vs (1) Deputy Director Of Income-Tax ... on 17 October, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3292/2023, CM APPL. 12813/2023
BRINDAVAN ENTERPRISES (P) LTD ..... Petitioner
Through: Mr. Aniket D. Agrawal, Advocate.
versus
(1) DEPUTY DIRECTOR OF INCOME-TAX
(INVESTIGATION) UNIT & ANR. ..... Respondents
Through: Mr. Shailender Singh, SSC with
Ms. Dacchita Shahi and Ms. Anuja
Pethia, Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.10.2023
1. Further four weeks' time is granted to Respondents to file counter- affidavit. Rejoinder, if any, be filed within two weeks' thereafter.
2. List on 19th December, 2023.
3. Interim orders, if any, to continue.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 17, 2023 nk This is a digitally signed order.
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