Delhi High Court - Orders
Pr. Commissioner Of Income Tax- ... vs M/S Ett Limited (Formerly Known As ... on 27 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 45/2020
PR. COMMISSIONER OF INCOME TAX- (CENTRAL-II)
..... Appellant
Through Mr.Zoheb Hossain, standing counsel.
versus
M/S ETT LIMITED (FORMERLY KNOWN AS INDIAN EXPRESS
MULTIMEDIA LTD.) ..... Respondent
Through Mr. Parag P. Tripathi, Sr. Adv. with
Mr. Pragyan Pradip Sharma, Mr.
Bhupinder Jit Kumar, Mr. Avesh
Chaudhary, Mr. Srinivasan
Ramaswamy and Ms. Gurnoor Kaur,
Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 27.01.2022 The matter has been heard by way of video conferencing. C.M.Nos.3017-3018/2020 Keeping in view the averments in the applications, the same are allowed and delay in filing/re-filing the appeal is condoned and the appeal is taken on record.
Accordingly, the applications stand disposed of.
ITA No.45/2020Issue notice. Mr.Bhupinder Jit Kumar, Advocate accepts notice on behalf of the respondent. He prays for and is permitted to place on record Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:29.01.2022 21:01:38 additional documents and circulars that he wishes to rely upon within four weeks.
Both the parties are directed to file their short written submissions not exceeding three pages each before the next date of hearing.
List on 21st July, 2022.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 27, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:29.01.2022 21:01:38