Delhi High Court - Orders
All India Federation Of Tax Practioners vs Uoi And Anr on 18 September, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3423/2013
ALL INDIA FEDERATION OF TAX PRACTIONERS
..... Petitioner
Through:
versus
UOI AND ANR ..... Respondents
Through: Mr. Prashant Meharchandani, Senior
Standing Counsel with Mr. Akshat
Singh and Ms. Ritika Vohra, Standing
Counsel for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.09.2023
1. Learned counsel for Respondent No. 2 (Central Board of Direct Taxes) has not complied with the order dated 11th July, 2023; as prayed for further four weeks' is granted by way of last indulgence to comply with the same.
2. List on 1st November, 2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J SEPTEMBER 18, 2023/as This is a digitally signed order.
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