Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 21 September, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10983/2021
MODICARE LIMITED ..... Petitioner
Through: Mr Rohit Jain and Mr Aniket D.
Agrawal, Advocates.
versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
..... Respondents
Through: Ms Easha, Standing Counsel for
Income Tax Department.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 21.09.2022
1. Ms Easha, who appears on behalf of the respondents, seeks further four weeks to file a counter-affidavit in the matter. 1.1. Request is not opposed by counsel for the petitioner. 1.2. Counter-affidavit will be filed within the next four weeks. 1.3. Rejoinder thereto, if any, will be filed before the next date.
2. Accordingly, list the matter on 02.05.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J SEPTEMBER 21, 2022/sk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:14.10.2022 12:18:32