Delhi High Court - Orders
Raj Kumar Kedia vs Income Tax Office on 27 September, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~12-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 219/2018
RAJ KUMAR KEDIA ..... Petitioner
Through: Mr.Lakshay Virnomi, Advocate.
versus
INCOME TAX OFFICE ..... Respondent
Through: Mr.Sanjay Kumar, Ms. Easha and
Ms.Hemlata Rawat, Advocates.
+ CRL.M.C. 222/2018
RAJ KUMAR KEDIA ..... Petitioner
Through: Mr.Bharat Gupta and Mr.Mayank
Batra, Advocates.
versus
INCOME TAX OFFICE ..... Respondent
Through: Mr.Sanjay Kumar, Ms. Easha and
Ms.Hemlata Rawat, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 27.09.2023
1. Counsel appearing on behalf of the respondent seeks further time to file written synopsis.
2. It is to be noted that time was given to the respondent to file written synopsis on 18th October, 2022, which has not been filed till date.
3. Last opportunity of two weeks is given to the respondent to file a CRL.M.C. 219/2018 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 02:38:32 written synopsis failing which the right to file written synopsis shall automatically stand closed.
4. List on 24th January, 2024.
AMIT BANSAL, J SEPTEMBER 27, 2023 rt CRL.M.C. 219/2018 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 02:38:32