Delhi High Court - Orders
Analjit Singh vs Deputy Commissioner Of Income Tax on 19 August, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 3121/2018
ANALJIT SINGH ...... Petitioner
Through: Mr. Deepak Chopra, Advocate with
Mr. Abhimanyu Chopra and
Mr. Rohan Khare, Advocates.
versus
DEPUTY COMMISSIONER OF
INCOME TAX ...... Respondent
Through: Ms. Vibhooti Malhotra, Advocate for
Mr. G.C. Srivastava, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 19.08.2020 CM APPL. 19429/2020 Allowed, subject to all just exceptions.
CM APPL. 19428/2020 The application has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.
Mr. G.C. Srivastava, learned counsel for the respondent is stated to be in personal difficulty.
In the interest of justice, list on 28th August, 2020. 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 AUGUST 19, 2020 sb