Madhya Pradesh High Court
Vishandas Parwani vs The Commissioner on 17 February, 2023
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 1024 of 2016 (VISHANDAS PARWANI AND OTHERS Vs THE COMMISSIONER AND OTHERS) Dated : 17-02-2023 Shri Abhishek Oswal - Advocate for the petitioner.
Shri Shubham Machchhani - Advocate appears on behalf of Shri Siddharth Sharma and submits that Shri Siddharth Sharma has been empanelled in the Income Tax in the Panel of Lawyers and, therefore, he shall be filing power on behalf of the Department shortly.
Vide order dated 2.2.2023 I.A No. 3180/2020 had been allowed and petitioner No. 1 is on record.
It is pointed out by learned counsel for petitioners that petitioner No. 2 is son of the deceased petitioner No. 1 and, therefore, he be permitted to substitute petitioner No. 2 in place of petitioner No. 1.
The oral prayer made by the petitioner is allowed. The Registry is directed to allow the petitioner No. 1 to be substituted by petitioner No. 2 and petitioner No. 3 to be re-named as petitioner No. 2.
Since the pleadings are complete and case can be finally heard, the matter stands admitted.
List for final hearing in the month of April, 2013.
(SHEEL NAGU) (VIRENDER SINGH)
JUDGE JUDGE
vivek
Signature Not Verified
Signed by: VIVEK KUMAR
TRIPATHI
Signing time: 2/17/2023
6:02:22 PM