THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 vs. MTR CORPORATION LIMITED

$~36 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 691/2023 THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 ..... Appellant Through: Mr Ruchir Bhatia, Senior Standing Counsel

versus

MTR CORPORATION LIMITED ..... Respondent Through: Mr Durgesh Shanker, Advocate with Ms Salini, Ms. Akansha Mohan and Ms Ananya Saluja, Advocates

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MR. JUSTICE GIRISH KATHPALIA

O R D E R %

05.12.2023 [Physical Hearing/Hybrid Hearing (as per request)] 1. It has been pointed by Mr Durgesh Shanker, Advocate, that the address of the respondent/assessee, as given in the memo of parties in the appeal adverts to Kachwaha & Partners, Advocates. 2. Mr Shanker says that the appellant/revenue has the address of the respondent/assessee and therefore, the memo of parties should be corrected. 3. We are told by Mr Shanker in the appeal lodged by the respondent/assessee before the Income Tax Appellate Tribunal, ITA 691/2023

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the address of the respondent/assessee was provided. 4. Given this position, Mr Ruchir Bhatia, learned senior standing counsel, who appears on behalf of the appellant/revenue, states that he will amend the memo of parties. 5. Accordingly, list the appeal on 11.01.2024. 6. Meanwhile, Mr Bhatia will take the requisite steps in the matter.

RAJIV SHAKDHER, J

GIRISH KATHPALIA, J

DECEMBER 5, 2023/rk

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ITA 691/2023

Page 2 of 2 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:25:36