VODAFONE ROAMING SERVICES SARL Vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE INTERNATIONAL TAX 3 1 1, DELHI

JUDGEMENT

(1.) Allowed, subject to just exceptions. W.P.(C) 8592/2023 & CM No.32646/2023 [Application filed on behalf of the petitioner seeking interim relief]

(2.) Issue notice.

(3.) Given the direction that we propose to issue, Mr Chawla says that he does not wish to file a counter-affidavit, and he will argue the matter based on the record presently available with the court.