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Supriya vs Additional Secretary To The Government ... on 15 September, 2021

Author: Jyoti Singh

Bench: Chief Justice, Jyoti Singh

                          $~2
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      W.P.(C) 9561/2021 & CM              APPLs.29587/2021 (exemption),
                                 29588/2021 (exemption from          filing notarized affidavits) &
                                 29589/2021 (exemption)

                                 SUPRIYA                                            ..... Petitioner
                                                    Through:      Mr. Sholab Arora, Advocate

                                                    versus

                                 ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA
                                 AND ORS                                   ..... Respondents
                                              Through: Mr. Dev P. Bhardwaj, Central
                                              Government Standing Counsel with Ms. Anubha
                                              Bhardwaj, Advocate for Respondent No.1.
                                              Mr. Satish Kumar, Senior Standing Counsel for
                                              Respondents No.2 and 3.

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                    ORDER

% 15.09.2021 CM APPLs.29587/2021 (exemption) & 29589/2021 (exemption) Allowed, subject to all just exceptions. Applications are disposed of.

CM APPL.29588/2021 (exemption from filing notarized affidavits) For the reasons stated in the application and in view of the present prevailing situation, present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.

Application is disposed of.

W.P.(C) 9561/2021 Issue notice.

Mr. Dev P. Bhardwaj, learned Standing Counsel accepts notice on behalf of Respondent No.1 and seeks time to file counter affidavit.

Mr. Satish Kumar, learned Senior Standing Counsel accepts notice on behalf of Respondents No.2 and 3 and seeks time to file counter affidavit.

Time as prayed for is granted.

Let counter affidavits be filed, before the next date of hearing. Looking to the averments made at Page Nos. 35 and 36 of the writ petition as well as the cash receipt dated 13.05.2015, appended as Annexure P-4 to the writ petition as well as the narrative of facts in para-4 of the petition, more particularly, para-4(c), wherein the Petitioner has averred that the subject goods were purchased by the Petitioner on 13.05.2015 from a jeweller in Dubai, we implead the Chief Commissioner of Income Tax, New Delhi, as a party Respondent No. 4 herein.

Amended memo of parties shall be filed by the Petitioner within a period of two weeks from today.

Issue notice to Respondent No. 4, returnable on 08.11.2021. Registry is directed to serve the notice to the newly impleaded Respondent No. 4 through electronic mode as well as by Registered A.D. post. Notice be also served on the Standing Counsel, Income Tax Department. Copies of the writ petition be also sent along with the notices.

List on 08.11.2021.

CHIEF JUSTICE JYOTI SINGH, J SEPTEMBER 15, 2021 kks W.P.(C) 9561/2021 Page 3 of 3 Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:25.09.2021 20:30:56