Kuoni Travel(India) Pvt.Ltd. vs Trans Asian Industries ...
2015 Latest Caselaw 4221 Del

20
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     Ex. P. No. 344/2014

      KUONI TRAVEL(INDIA) PVT.LTD.         ..... Decree Holder
                     Through Mr.Virendra Rawat, Advocate

                        versus

      TRANS ASIAN INDUSTRIES EXPOSITION (P) LTD. Judgment
                                           Debtor
                     Through: Ms.Nidhi Mohan Parashar and
                     Mr.Ketan Paul, Advocates

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 25.05.2015

1. On the last date of hearing, learned counsel for the Decree

Holder had sought time to verify as to whether the website of the

Income Tax Department had reflected the amounts deducted on

account of TDS deposited by the Judgment Debtor for the Assessment

Year 2012-13.

2. Today, learned counsel for the Decree Holder confirms that the

website of the Income Tax Department reflects the fact that the

Judgment Debtor has deposited the amounts of `7,00,000/-,

`3,50,000/- and `2,50,000/- towards the tax deducted at source, for

the year ending 31.3.2012.

3. In view of the aforesaid position, nothing further survives in the

present petition, which is accordingly disposed of.

4. At this stage, counsel for the Decree Holder states that he may

be granted leave to file an application for directions to the Judgment

Debtor to file a revised challan in respect of the tax deducted at source

as on 31.3.2012, so that the same can be availed of by the Decree

Holder for the Assessment Year 2016-2017.

5. As and when such an application is filed, the same shall be

considered and decided in accordance with law.

HIMA KOHLI, J MAY 25, 2015 mk/ap