Delhi High Court - Orders
Modicare Limited vs Deputy Commissioner Of Income Tax & Anr on 12 March, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10983/2021 & CM APPL 2262/2024
MODICARE LIMITED ..... Petitioner
Through: Mr. Samarth Chaudhari, Adv.
Versus
DEPUTY COMMISSIONER OF INCOME TAX & ANR.
..... Respondents
Through: Mr. Sanjay Kumar, Ms. Easha,
and Ms. Hemlata Rawat, SCs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 12.03.2024 CM APPL 2262/2024 (delay in filing counter affidavit) This is an application filed by the respondents seeking condonation of 150 days delay in filing the counter affidavit.
For the reasons stated in the application, the delay of 150 days in filing the counter affidavit is condoned.
Application is disposed of.
W.P.(C) 10983/2021 A request for accommodation is made on behalf of learned counsel for the petitioner.
Acceding to the same, this petition shall stand adjourned to be called again on 24.05.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
MARCH 12, 2024/p'ma 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 14/03/2024 at 21:39:32