Delhi High Court - Orders
Colt Technology Services India Private ... vs The Principal Commissioner Of Income ... on 20 February, 2023
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7042/2021
COLT TECHNOLOGY SERVICES INDIA
PRIVATE LIMITED ..... Petitioner
Through: Mr Vishal Kalra and Mr S.S. Tomar,
Advs.
versus
THE PRINCIPAL COMMISSIONER OF
INCOME TAX-1 DELHI & ANR. ..... Respondents
Through: Mr Sanjay Kumar, Sr. Standing
Counsel with Ms Hemlata Rawat,
Adv.
+ W.P.(C) 7051/2021
COLT TECHNOLOGY SERVICES INDIA
PRIVATE LIMITED ..... Petitioner
Through: Mr Vishal Kalra and Mr S.S. Tomar,
Advs.
versus
THE PRINCIPAL COMMISSIONER OF
INCOME TAX 1 DELHI & ANR. ..... Respondents
Through: Mr Sanjay Kumar, Sr. Standing
Counsel with Ms Hemlata Rawat,
Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 20.02.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Sanjay Kumar, who appears on behalf of the respondents/revenue in the above-captioned matters, seeks and is granted further four weeks to file counter-affidavit(s) in the matters. W.P.(C) 7042/2021 & 7051/2021 page 1 of 2 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:23.02.2023 17:20:31 1.1 We make it clear that no further opportunity will be granted in this behalf.
1.2 Rejoinder(s), if any, to the counter-affidavit(s) will be filed before the next date of hearing.
2. List the above-captioned matters on 25.07.2023.
3. In the meanwhile, learned counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J FEBRUARY 20, 2023 aj Click here to check corrigendum, if any W.P.(C) 7042/2021 & 7051/2021 page 2 of 2 Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:23.02.2023 17:20:31