Delhi High Court - Orders
Vishal Prakash & Anr vs Union Of India & Anr on 15 March, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4341/2022
VISHAL PRAKASH & ANR ..... Petitioner
Through: Mr. Harshit Agarwal, Adv.
Versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Bhagwan Swarup Shukla, CGSC
with Mr. Sarvan Kumar, Adv. for
UOI & Ms. Shubhra Parashar and Mr.
Virender Pratap Singh, Advs for R-1
& 2.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 15.03.2022 CM APPL. 12983/2022 Allowed, subject to all just exceptions. The application stands disposed of.
W.P.(C) 4341/2022 & CM APPL. 12982/2022 Learned CGSC is requested to accept notice on behalf of the respondent Nos.1 & 2. He may also obtain instructions in light of the submission of learned counsel for the petitioner who contends that the bar as constructed by Section 164(3) would have no application(s) since the failure to file returns related to a period prior to the introduction of the amendments in the 2013 Act. Learned counsel also places reliance upon the judgement rendered by a learned Judge of the Court in Mukut Pathak and Ors. versus Signature Not Verified Digitally Signed By:BHAWNA Signing Date:16.03.2022 17:46:09 Union of India & Anr.1 List again on 24.03.2022.
YASHWANT VARMA, J.
MARCH 15, 2022/ neha 1 2019 SCC OnLine Del 10868 Signature Not Verified Digitally Signed By:BHAWNA Signing Date:16.03.2022 17:46:09