Delhi High Court - Orders
Principal Commissioner Of Income Tax -6 vs M/S Nokia Siemens Network India P. Ltd on 5 December, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Tushar Rao Gedela
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 728/2019 & CM APPL.35223/2019
PRINCIPAL COMMISSIONER OF INCOME
TAX -6 ..... Appellant
Through: Mr Ruchir Bhatia, Sr Standing
Counsel with Mr Shlok Chandra, Mr
Nimit Saigal, Ms Mansie Jain and Mr
Keshav Garg, Advs.
versus
M/S NOKIA SIEMENS NETWORK
INDIA P. LTD. ..... Respondent
Through: Mr Deepak Chopra with Mr Ankul
Goyal, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 05.12.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL.35223/2019[Application filed on behalf of the appellant seeking condonation of delay in re-filing the appeal]
1. According to the appellant, the period of delay involved is 345 days.
2. Since the prayer made in the application is not opposed by the counsel for the respondent/assessee, delay is condoned.
3. The application is disposed of in the aforesaid terms.
ITA 728/20194. This appeal cannot be heard today, as counsel for the parties say that they will take some time to argue the appeal and we are not sitting in a regular combination.
ITA 728/2019 1/2 Signature Not Verified Digitally Signed By:TARUN RANA Signing Date:20.12.2022 18:24:005. list the matter on 31.07.2023.
6. Counsel for the parties will also file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.
RAJIV SHAKDHER, J TUSHAR RAO GEDELA, J DECEMBER 5, 2022/pmc Click here to check corrigendum, if any ITA 728/2019 2/2 Signature Not Verified Digitally Signed By:TARUN RANA Signing Date:20.12.2022 18:24:00