Delhi High Court - Orders
Evalueserve Sez -Gurgaon, Pvt. Ltd vs Through: Ms. Ananya Kapoor & Mr. Vibhu ... on 21 September, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7782/2022 & CM APPL. 23837/2022
EVALUESERVE SEZ -GURGAON, PVT. LTD. ..... Petitioner
Through: Ms. Ananya Kapoor & Mr. Vibhu
Jain, Advocates.
versuss
NATIONAL FACELESS ASSESSMENT CENTRE, ADDITIONAL
-JOINT - DEPUTY -ASSISTANT COMMISSIONER OF INCOME
TAX-INCOME-TAX OFFICER & ANR. ..... Respondents
Through: Mr. Kunal Sharma, Senior Standing
Counsel for the Revenue with Ms.
Zehra Khan and Mr. Shray Nargotra,
Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 21.09.2022 Learned counsel for the respondents/revenue prays for and is permitted to file a counter affidavit within a further period of four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 27th March, 2023.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J SEPTEMBER 21, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.09.2022 17:36:27