Delhi High Court - Orders
M/S Bls Sumer Jv vs Delhi State Industrial & ... on 13 May, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 122/2018
M/S BLS SUMER JV ..... Decree Holder
Through: Mr Ashish Dholakia, Senior Advocate
with Mr Gautam Bajaj and Mr Akash
Panwar, Advocates.
versus
DELHI STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Judgement Debtor
Through: Mr Abhishek Pundit and Mr
Chaitanya Bansal, Advocates for
DSIIDC.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 13.05.2022
1. On 17.03.2021, this Court had considered the objections raised by the Judgment Debtor. The only issue that remained to be addressed was with regard to the credit available for Tax Deducted at Source and DVAT, which the Judgment Debtor had deducted and deposited.
2. The learned counsel appearing for the petitioner states that he has already furnished a statement indicating the benefit drawn by the petitioner in respect of those deductions and to that extent, there is no objection if the Judgment Debtor is provided the necessary credit.
3. The learned counsel appearing for the Judgment Debtor seeks time to take instructions. He states that Ms Salwan, who has to argue the matter, is indisposed.
Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:18.05.20224. At his request, list on 19.07.2022.
VIBHU BAKHRU, J MAY 13, 2022 RK Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:18.05.2022