Delhi High Court - Orders
Savita Kapila, Legal Heir Of Late Shri ... vs Assistant Commissioner Of Income Tax, ... on 22 June, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
#8
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3258/2020 & CM APPL. 11419/2020
SAVITA KAPILA, LEGAL HEIR OF
LATE SHRI MOHINDER PAUL KAPILA ..... Petitioner
Through: Mr. Siddharth Ranka with Mr. Mishal
Johri, Advocates
versus
ASSISTANT COMMISSIONER OF
INCOME TAX, CIRCLE 43(1) DELHI ..... Respondent
Through: Mr. Zoheb Hussain, Sr. Standing
Counsel
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.06.2020 The petition has been heard by way of video conferencing. Arguments heard in part.
List on 23rd June, 2020 for further arguments as item no. 1 in the category of 'Regular Matters'.
Interim order to continue till disposal of the writ petition. Accordingly, the CM Appl. 11419/2020 stands disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J JUNE 22, 2020/rn