Supreme Court - Daily Orders
O. Abdul Razak vs Commisioner Of Income Tax, Kozhikode on 12 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.4 COURT NO.9 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Civil Appeal No(s).8489/2012
O. ABDUL RAZAK Appellant(s)
VERSUS
COMMISIONER OF INCOME TAX, KOZHIKODE Respondent(s)
(for stay and office report)
Date: 12/10/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Mr. V. Giri, Sr. Adv.
Mr. Santhosh Krishnan, Adv.
Mr. A. Venayagam Balan, AOR
Mr. Hari Kumar, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Mr. Rupesh Kumar, Adv.
Mr. Amarjit Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. The appellant may file a reply to the show cause notice dated 24.08.2015. In the event an adverse order is passed against the appellant, the respondents will not give effect to the order without leave of this Court.
Signature Not VerifiedDigitally signed by
Application for stay is disposed of.
Sanjay Kumar Date: 2015.10.13 17:19:49 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER