Delhi High Court - Orders
Pr. Commissioner Of Income Tax -9, New ... vs Virtual Builders (P) Ltd on 2 August, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~1 & 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1121/2018
PR. COMMISSIONER OF INCOME TAX -9, NEW DELHI
..... Appellant
Through: Mr.Abhishek Maratha, Sr.Standing
Counsel.
versus
VIRTUAL BUILDERS (P) LTD. ..... Respondent
Through: Mr.Piyush Kaushik, Advocate.
+ ITA 1122/2018
PR. COMMISSIONER OF INCOME TAX -9, NEW DELHI
..... Appellant
Through: Mr.Abhishek Maratha, Sr.Standing
Counsel.
versus
VIRTUAL BUILDERS (P) LTD. ..... Respondent
Through: Mr.Piyush Kaushik, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 02.08.2022 Learned counsel for the appellant is granted last and final opportunity to obtain instructions within two weeks. The appellant is at liberty to file an additional affidavit within ten days.
List on 26th August, 2022.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:03.08.2022 17:17:28It is made clear that no adjournment shall be granted on the next date of hearing.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 2, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:03.08.2022 17:17:28