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The Commissioner Of Income Tax Chennai vs Mohammed Meeran Shahul Hameed on 14 February, 2020

     ITEM NO.68                              REGISTRAR COURT. 2                    SECTION XII

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS


                                             BEFORE THE REGISTRAR SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                         No(s).    556/2020

     THE COMMISSIONER OF INCOME TAX CHENNAI                                     Petitioner(s)

                                                          VERSUS

     MOHAMMED MEERAN SHAHUL HAMEED                                              Respondent(s)



     Date : 14-02-2020 This petition was called on for hearing today.



     For Petitioner(s)                   Mr. Pabitra Kumar Biswal,Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                         Mr. K.Parameshwar, AOR
                                         Mr. M.V. Mukunda,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

The office report indicates that service of notice is complete qua sole respondent but no one has entered appearance on his behalf.

Mr. M.V. Mukunda, Ld. Counsel appearing on behalf of Mr. K. Parameshwar, Ld. Advocate-on-Record submits that he has already filed the vakalatnama. Office shall verify the same. If it is so, four weeks’ time is given to file counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court under the rules.

RAJIV KALRA Reason:

Registrar MG