Laxmi Goel vs 1. Income Tax Officer Ward No. ...
2020 Latest Caselaw 1649 Del

$~21 & 22
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 2825/2020 & CM APPL. 9840/2020
       LAXMI GOEL                                            ..... Petitioner
                               Through   Mr.Sumit Kumar, Advocate.

                               versus

       1. INCOME TAX OFFICER WARD NO. 36(3) OFFICE OF THE
       INCOME TAX & ANR.                      ..... Respondent
                               Through   Mr. Zohreb Hussain, Sr. Standing
                                         Counse, Revenue with Mr. Parth
                                         Samual, Jr. Standing Counsel,
                                         Revenue.

+      W.P.(C) 2826/2020 & CM APPL. 9841/2020
       BHARAT GOLA                                         ..... Petitioner
                               Through   Mr.Sumit Kumar, Advocate.

                               versus

       INCOME TAX OFFICER & ANR.                ..... Respondents
                   Through   Mr. Zohreb Hussain, Sr. Standing
                             Counse, Revenue with Mr. Parth
                             Samual, Jr. Standing Counsel,
                             Revenue.

%                                        Date of Decision: 16th March, 2020

CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA



W.P.(C) Nos.2825/2020 & 2826/2020                          Page 1 of 2
                                     JUDGMENT

MANMOHAN, J: (Oral)

1. Learned counsel for the petitioners states that that the Assessing Officer has not yet passed the orders in the applications filed by the petitioners under Section 220(6) of the Income Tax Act (hereinafter referred to as the 'Act'). Learned counsel for the petitioners also states that the petitioners would be satisfied, in case, the said applications are disposed of by the Assessing Officer expeditiously.

2. Accordingly, we direct the Assessing Officer to pass the orders in the applications filed by the petitioners under Section 220(6) of the Act, if not already passed, within the next two weeks.

3. The petitions along with the pending applications stand disposed of in the aforesaid terms.

4. We make it clear that we have not made any observations on the merits of the claims of the petitioners.

MANMOHAN, J

SANJEEV NARULA, J MARCH 16, 2020 KA